Arun Hiraman Navasare vs The State Of Maharashtra And ...
2021 Latest Caselaw 8650 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     946 WRIT PETITION NO.7115 OF 2021

ARUN HIRAMAN NAVASARE                                 .. Petitioner
     VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER               .. Respondents
                                ...
         Advocate for the Petitioner : Mr S.C. Yeramwar
     AGP for the Respondent No.1 / State : Mr K.N. Lokhande

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

DATE : 30-06-2021

PER COURT : -

1. The learned Counsel Mr Yeramwar submits that, the petitioner is covered under the Judgment and order dated 04-05-2021 in Writ Petition No.903 of 2020 with connected writ petitions. The petitioner is similarly situated as the petitioners in the said writ petition.

2. Issue notice to the respondents returnable on 11/08/2021. The learned AGP waives service of notice for the respondent no.1. Hamdast allowed.

3. Till then, there shall be ad-interim stay to the impugned order.

     [ R.N. LADDHA ]                               [ S. V. GANGAPURWALA ]
         JUDGE                                              JUDGE
                                             ...



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