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Smt. Kalabai @ Kalavati Jeevan ... vs State Of Mah., Thr. Pso Ps Umred ...
2021 Latest Caselaw 160 Bom

Citation : 2021 Latest Caselaw 160 Bom
Judgement Date : 5 January, 2021

Bombay High Court
Smt. Kalabai @ Kalavati Jeevan ... vs State Of Mah., Thr. Pso Ps Umred ... on 5 January, 2021
Bench: V.M. Deshpande, Anil S. Kilor
                                                                                                                                         wp752.19 12
                                                                                1

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                              CRIMINAL W.P.NO.752/2019
                          Smt.Kalabai @ Kalavati Jeevan Lambat
                                           ..vs..
              The State of Mah., thr. PSO PS Umred, District Nagpur and anr

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri N.A.Jachak, Counsel for the petitioner.
                                 Shri M.J.Khan, Addl.P.P. for the State.

                                                           CORAM                    : V.M.DESHPANDE &
                                                                                      ANIL S.KILOR, JJ.

DATED : JANUARY 5, 2021.

1. Heard learned counsel Shri N.A.Jachak for the petitioner and learned Additional Public Prosecutor Shri M.J.Khan for the State. Also, perused reply.

2. Learned counsel Shri Jachak for the petitioner, tendered a copy of judgment of learned Single Judge (Coram : Manish Pitale, J.) in Writ Petition No.7997/2019 to point out the writ petition filed by accused Pravin is dismissed by this court by holding that the petitioner is in possession of property in dispute.

3. In this view of the matter, RULE.

4. Learned Additional Public Prosecutor Shri M.J.Khan, waives service on behalf of the State.

                                                           JUDGE                                                                   JUDGE
                                !! BRW !!



                                                                                                                                                         ...../-


 

 
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