Riyazul Hussain Sayyad Jahed vs The State Of Maharashtra And ...
2021 Latest Caselaw 4730 Bom

                                    1                70-WP-4593-2021

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 4593 OF 2021



Riyazul Hussain Sayyad Jahed                           ...Petitioner

             Versus

The State of Maharashtra and Others                    ...Respondents


Mr N.S. Shah, Advocate holding for
Mr R.D. Bhise, Advocate for Petitioner
Mr A.S. Shinde, AGP for Respondent Nos. 1 to 3 and 5


                                CORAM : S.V. GANGAPURWALA AND
                                        SHRIKANT D. KULKARNI, JJ.

DATE : 15th MARCH, 2021

PER COURT :

1. Keeping the point of delay and laches open, so also, the

consideration of the judgment of the Apex Court in the case of State of

Maharashtra Vs. Digambar reported in AIR 1995 SC 1, issue notice to

the respondents, returnable on 15th June, 2021.

2. The learned Assistant Government Pleader accepts notice for

respondent Nos. 1 to 3 and 5.

[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]

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