Milind Vidyasagar Ghate vs The State Of Maharashtra
2021 Latest Caselaw 1679 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                CRIMINAL WRIT PETITIONNO.1305 OF 2018
           (Milind Vidyasagar Ghate Vs. The State of Maharashtra)

                                      ----
Mrs. Rashmi S. Kulkarni, Advocate for the petitioner
Mrs. R.P. Gaur, A.P.P. for the respondent/State
                                      ----

                                   CORAM :    MANGESH S. PATIL, J.

DATE : 25.01.2021

PER COURT :

It appears that as recorded in the minutes dated 28.02.2020,

the matter was reserved for judgment and the interim relief was directed

to be continued till pronouncement of the judgment. Since thereafter

there are no minutes recorded to demonstrate that the matter was

subsequently de-reserved. Remove from the board. The office to take

appropriate steps.

                                              [MANGESH S. PATIL]
                                                  JUDGE



npj/CRIWP1305-2018





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