Vijay S/O Sheshrao Nikhare vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 8421 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.

                              WRIT PETITION NO. 2158 OF                                 2021

                                             Vijay Sheshrao Nikhare
                                                       -Vs-
                                          State of Maharashtra and ors.

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr. S.D.Khati, counsel for the petitioner.
                                       Ms. N.P.Mehta, A.G.P for respondent No.1.
                                       Mr. Anand Parchure, counsel for respondent nos.2 and 3..


                                               CORAM : SUNIL B.SHUKRE &
                                                       ANIL S.KILOR, JJ.

                                                DATE             : 24.06.2021.

                                 1.              Hearing           was        conducted            through          video

conferencing and the learned counsel agreed that the audio and video quality was proper.

2. Heard learned counsel for the petitioner.

3. Leave to amend the cause title is granted.

4. Amendment be carried out forthwith.

5. Issue notice for final disposal at admission stage to the respondents, returnable within four weeks.

6. Learned AGP waives service of notice for respondent No.1.

7. Mr.Anand Parchure, learned counsel waives service of notice for respondent nos.2 and 3.

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5-wp 2158-21.odt

8. In view of the protection of the service of the petitioner and as per the judgment of this Court dated 31.10.2012, delivered in Writ Petition No.812 of 2002 and view taken by Division Bench of this Court at Aurangabad, in the bunch of Writ Petitions starting with Writ Petition No.903 of 2020 decided on 04.05.2021, there shall be ad-interim relief in terms of prayer clause

(ii) until further orders.

9. Stand over after four weeks.

                              JUDGE                               JUDGE




Kavita