Rajendra S/O Ganpatrao Ambhore vs The Union Of India, Through The ...
2021 Latest Caselaw 5763 Bom

                                                                    4-CrWP-469-15.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                 CRIMINAL WRIT PETITION NO.469 OF 2015

                   RAJENDRA S/O GANPATRAO AMBHORE
                                   VERSUS
         THE UNION OF INDIA, THROUGH THE SECRETARY TO THE
                         GOVERNMENT and OTHERS
                                       ...
         Advocate for Petitioner : Sr. Counsel Shri V. D. Sapkal with
                                   Shri Hemant Surve
                P.P. for Respondent / State : Shri D. R. Kale
          Advocate for Respondent Nos.1 & 9 : Shri D. G. Nagode
            Advocate for Respondent No.11 : Shri S. C. Sarda
                                       ...

                                    CORAM : RAVINDRA V. GHUGE AND
                                            B. U. DEBADWAR, JJ.

                                    DATE     : 30TH MARCH, 2021

PER COURT :

1. The learned Chief Public Prosecutor submits that the

compliance of the directions of this Court, by the State of

Maharashtra, set out in clause (V) of the operative part of the

judgment dated 05-01-2021, would be fully achieved, within two

weeks. Steps have already been initiated and the State is in the

process of compliance of the said directions.

2. In view of the above, list this petition on 15-04-2021, in

the passing orders category.

(B. U. DEBADWAR, J.) (RAVINDRA V. GHUGE, J.)

SVH