Rajkumar Jaykumar Ajmera vs The State Of Maharashtra And ...
2021 Latest Caselaw 9976 Bom

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          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                         WRIT PETITION NO.6362 OF 2020

                      RAJKUMAR JAYKUMAR AJMERA
                                VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS

Mr.G.K.Naik Thigle h/f Mr.D.D.Deshmukh, Advocate for the petitioner.
Mr.S.R.Yadav-Lonikar, AGP for respondent Nos. 1, 3 and 4.

Mr.S.S.Dande, Advocate for respondent No.2.

( CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, JJ)

DATE : JULY 29, 2021

PER COURT :

1. The learned Advocate for the petitioner submits that a recent judgment delivered by the learned Division Bench of this Court on 20/12/2017 in WP No.285/2012 alongwith few other matters, filed by Vitthaldas Vs. State and others and few other connected matters, would impact the result of this petition. He desires to refer to the said order.

2. As such, in view of the request of the petitioner, stand over to 09/08/2021 in the same category.

( S.G. MEHARE, J. ) ( RAVINDRA V. GHUGE, J. )

khs/July 2021/6362