Naresh Rajaram Patil vs The State Of Maharashtra And Ors
2021 Latest Caselaw 14548 Bom

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                                                            8-wp-1266.04.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

              WRIT PETITION NO. 1266 OF 2004
                          WITH
             CIVIL APPLICATION NO. 844 OF 2007
                           IN
              WRIT PETITION NO. 1266 OF 2004

Naresh Rajaram Patil and Ors.                         ... Petitioners/
                                                        Applicants
      Versus
The State of Maharashtra and Ors.                     ... Respondents

                                ******
Mr. Suresh S. Pakale for the Petitioners/Applicants.
Mr. N. K. Rajpurohit, AGP for the Respondent Nos. 1 to 3.
                                ******
                                 CORAM: R. D. DHANUKA AND
                                        ABHAY AHUJA, JJ.

                                 DATE     : 5th OCTOBER, 2021.
P.C. :-

.     Mr. Pakale, learned counsel for the petitioners tenders a copy of

the judgment dated 18th November, 2009 delivered by Division Bench of this Court in case of Nikhil Shamrao Paandkar and Anr. v/s. State of Maharashtra and Ors. in Writ Petition No.439 of 2008 and judgment dated 13th April, 2009 delivered by Division Bench of this Court in case of Dilip Krishnaji Kulkarni v/s. State of Maharashtra and Ors. in Writ Petition No. 6030 of 2008 and would submit that the issues involved in this writ petition are covered by these two judgments.

2. Mr. Rajpurohit, learned AGP for the respondent nos. 1 to 3 seeks bdp

8-wp-1266.04.doc

time to consider these two judgments and make a statement before this Court.

3. Place the matter High on Board for directions on 8th October, 2021.

[ABHAY AHUJA, J.] [R. D. DHANUKA, J.]