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Smt. Supriya Vijay Alase vs The State Of Maharashtra Through ...
2021 Latest Caselaw 14261 Bom

Citation : 2021 Latest Caselaw 14261 Bom
Judgement Date : 1 October, 2021

Bombay High Court
Smt. Supriya Vijay Alase vs The State Of Maharashtra Through ... on 1 October, 2021
Bench: R.D. Dhanuka, Abhay Ahuja
                                                             23-wp6164-21.doc

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION


                          WRIT PETITION NO.6164 OF 2021

      Swapnil T. Kudale                                   ...Petitioner
                V/s.
      The State of Maharashtra & Ors.                     ...Respondents

                                          WITH
                          WRIT PETITION NO.632 OF 2021
                                          WITH
                          WRIT PETITION NO.631 OF 2021
                                          WITH
                          WRIT PETITION NO.633 OF 2021
                                          WITH
                          WRIT PETITION NO.634 OF 2021
                                          WITH
                          WRIT PETITION NO.6183 OF 2021
                                          WITH
                          WRIT PETITION NO.6180 OF 2021
                                          WITH
                          WRIT PETITION NO.6184 OF 2021
                                          WITH
                          WRIT PETITION NO.6176 OF 2021
                                          WITH
                          WRIT PETITION NO.6179 OF 2021
                                          WITH
                          WRIT PETITION NO.635 OF 2021
                                          WITH
                          WRIT PETITION NO.869 OF 2021
                                          WITH
                          WRIT PETITION NO.6177 OF 2021
                                          WITH
                          WRIT PETITION NO.6166 OF 2021
                                          WITH
                          WRIT PETITION NO.6185 OF 2021
                                          WITH
                          WRIT PETITION NO.6186 OF 2021
                                          WITH
                          WRIT PETITION NO.6182 OF 2021

                                          1/2




           ::: Uploaded on - 06/10/2021             ::: Downloaded on - 15/10/2021 14:47:08 :::
                                                             23-wp6164-21.doc


Mr.Prashant Bhavake for the Petitioners in all the above Writ
Petitions.

Mr.N.K. Rajpurohit, AGP with Ms.N.C. Walimbe, AGP with Mrs.P.J.
Gavhane, AGP and Ms.K.N. Solunke, AGP for the State -
Respondent in the above Writ Petitions.

                                CORAM : R.D. DHANUKA &
                                        ABHAY AHUJA, JJ.

DATE : 1ST OCTOBER, 2021.

P.C. :-

1. The above matters are on board and are mentioned out of

turn at 2.45 p.m. by the learned counsel for the petitioners.

2. Mr.Bhavake, learned counsel for the petitioners tenders a

copy of the judgment delivered by this Court on 22nd July, 2021 in

Writ Petition No.168 of 2021 filed by Sandip Dilip Thorat vs. State

of Maharashtra & Ors. and would submit that the issues involved

in this batch of petitions is covered by the said judgment. A copy of

the said judgment is handed over to the learned AGP for

consideration. Mr.Rajpurohit, learned AGP states that he will

consider the judgment and would make a statement whether the

issue involved in these petitions are covered by the said judgment or

not on the next date.

3. Place the above matters on board for directions on 13 th

October, 2021.

(ABHAY AHUJA, J.)                                (R.D. DHANUKA, J.)







 

 
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