Munjaji Kondiba Chate vs The State Of Maharashtra And Ors
2021 Latest Caselaw 8832 Bom

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                          903 WRIT PETITION NO.570 OF 2012

                              MUNJAJI KONDIBA CHATE
                                      VERSUS
                        THE STATE OF MAHARASHTRA AND ORS


Shri.   V. D. Salunke h/f Shri. S. P. Katneshwarkar, Advocate for the petitioner
Shri.   S. P. Tiwari, AGP for the respondent/State.
Shri.   Deshmukh, Advocate for respondent Nos. 4 and 5
Shri.   A. N. Irpatgire, Advocate for respondent Nos. 6 and 7


                                          CORAM : M. G. SEWLIKAR, J.

DATED : 06-07-2021

PER COURT :-

1. After hearing both the parties for some time, learned counsel

Shri. Deshmukh for respondent Nos. 4 and 5 seeks time to go through

judgments cited by Shri. Salunke learned counsel for the petitioner.

2. Stand over to 15/07/2021.

3. Learned counsel Shri. Salunke to furnish copies of judgment to

the learned counsel Shri. Deshmukh for respondent Nos. 4 and 5.

                                                       [M. G. SEWLIKAR, J.]



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