Shridhar S/O. Dinkarrao Unhale ... vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 16100 Bom

Citation : 2021 Latest Caselaw 16100 Bom
Judgement Date : 22 November, 2021

Bombay High Court

Shridhar S/O. Dinkarrao Unhale ... vs The State Of Maharashtra, Thr. ... on 22 November, 2021

Bench: Avinash G. Gharote

                                                                                        (1)                                                 49.WP.2082.2021

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                                WRIT PETITION NO.2082 OF 2021

                      Shridhar s/o Dinkarrao Unhale and others
                                         Vs.
 The State of Maharashtra, through Department of Co-operation, Textile and Marketing,
                            Mantralaya, Mumbai and others
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                               Mr. A. M. Ghare, Advocate for petitioners.
                                               Ms. N. P. Mehta, AGP for respondent Nos.1 to 4.
                                               Mr. T. V. Tathod, Advocate h/f Mr. C. R. Sharma, Advocate for
                                               respondent Nos.6 and 7.


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 22/11/2021

Apropos to the order dated 26.10.2021 and since the judgment in Writ Petition No.1043 of 2021 is pending before the Hon'ble Supreme Court by way of SLP (C) No.017101 of 2021 and the same has a direct hearing upon the present matter, list the matter after four weeks, with liberty to the respondents to move this Court in case the SLP is decided earlier.

JUDGE

Sarkate