Sunil Laxmanrao Kadam vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 9088 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 7593 OF 2021

 Sunil Laxmanrao Kadam                                           .. Petitioner
       Versus
 The State of Maharashtra and others                             .. Respondents

 Mr. S. R. Barlinge, Advocate for the Petitioner.
 Mr. S. G. Karlekar, AGP for Respondent Nos. 1 and 2.
 Mr. Sanjay Kolhare, Advocate for Respondent Nos. 3 and 4.

                               CORAM :    S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 12th JULY, 2021.

PER COURT:-

. The petitioner is suspended after release from the custody.

According to the learned counsel for the petitioner, the same is not in

consonance with the judgment of the Division Bench of this Court in a

case of Madhukar Namdeo Patil Vs. Chairman, Sudhagad Education

Society and others reported in 2000 (4) Mh.L.J. 206.

2. Issue notice to the respondents. The learned A.G.P. waives notice

for respondent Nos. 1 and 2. Mr. Kolhare, learned counsel waives notice

for respondent Nos. 3 and 4 and seeks time. Stand over to 02.08.2021.

 ( R. N. LADDHA )                              ( S. V. GANGAPURWALA )
      JUDGE                                              JUDGE




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