Ankit S/O Avachit Dhawane And ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 188 Bom

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                                                                           wp2091.2018.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.
                            WRIT PETITION NO.2091/2018
                      Ankit S/o Avachit Dhawane and another
                                              ..Vs..
                        The State of Maharashtra and others
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 Office Notes, Office Memoranda of                            Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri Rohit Joshi, Advocate for the petitioners.
                  Shri A.M. Deshpande, Addl. G.P. for respondent Nos.1, 2, 4 and 5.
                  Shri N.S. Khubalkar, Advocate for respondent No.3.
                  Shri A.A. Choube, Advocate h/f Shri A.A. Naik, Advocate for respondent
                  No.6.


                           CORAM :-        SUNIL B. SHUKRE AND
                                           AVINASH G. GHAROTE, JJ.

                           DATED :-        5.1.2021.


                               Shri   Rohit    Joshi,     learned       counsel       for     the

petitioners has brought to our notice the judgment of the Full Bench in Yash Pramesh Rana and others V/s. State of Maharashtra and another reported in 2020(3) Mh.L.J. 772 to contend that the matter in issue is covered therein. However, Shri Deshpande, learned Additional Government Pleader has pointed out to us that the judgment of the Full Bench has been challenged before the Hon'ble Apex Court in Special Leave Petition (C) No.10668/2020 wherein Hon'ble Apex Court has granted leave and stayed the judgment impugned. In view of this, the matter stands adjourned by eight weeks.

                               JUDGE                                             JUDGE


 Tambaskar.