Asrabai Narayan Thakre vs The State Of Maharashtra Through ...
2021 Latest Caselaw 1981 Bom

Citation : 2021 Latest Caselaw 1981 Bom
Judgement Date : 29 January, 2021

Bombay High Court

Asrabai Narayan Thakre vs The State Of Maharashtra Through ... on 29 January, 2021

Bench: R. G. Avachat

                                        1              911-cra-40-2018.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                CIVIL REVISION APPLICATION NO. 40 OF 2018

 Asrabai Narayan Thakre                                  ... Petitioner
        Versus
 The State of Maharashtra and others                     ... Respondents
                                   ....
 Mr. D. R. Jayabhar, Advocate for petitioner
 Mr. Y. G. Gujrathi, AGP for the State
                                   ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 29th JANUARY, 2021

PER COURT :-

. Learned Advocate for the applicant seeks conversion of

this Civil Revision Application into Writ Petition. He relies on the

judgment dated 17.01.2020 delivered by this Court in Writ Petition

No.12795 of 2019 and connected writ petitions.

2. In view of the above, the present Civil Revision

Application is allowed to be converted into writ petition.

3. Office to do the needful.

4. Stand over to 26th February, 2021.

[ R. G. AVACHAT, J. ] SMS

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