Dilip Bramhadeo Mane And Ors vs The State Of Maharashtra And Ors
2021 Latest Caselaw 4715 Bom

                                                                  3-wp9573-17.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION


                          WRIT PETITION NO.9573 OF 2017


      Dilip B. Mane & Ors.                                      ...Petitioners
                 V/s.
      The State of Maharashtra & Ors.                          ...Respondents


      Mr.Sarang S. Aradhye for the Petitioners.

      Mr.A.A. Alapspurkar, AGP for the State - Respondent Nos.1 to 4.

      Ms.Kavita Shinde i/b Mr.A.B. Tajane for the Respondent Nos.5 and
      6.

                                  CORAM : R.D. DHANUKA &
                                          V.G. BISHT, JJ.

DATE : 15TH MARCH, 2021.

P.C. :-

1. Place the matter on board for hearing and final disposal on

22nd April, 2021. The parties are directed to file brief written

arguments along with the copies of the judgments which are

proposed to be relied upon with copy to be served in advance upon

other side.

      (V.G. BISHT, J.)                                   (R.D. DHANUKA, J.)



           Vasant              Digitally signed by
                               Vasant A. Idhol

           A. Idhol            Date: 2021.03.16
                               11:28:17 +0530