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Bhimrao Vyankati Munde And Others vs Sandip Ramnath Dhakane And Others
2021 Latest Caselaw 14812 Bom

Citation : 2021 Latest Caselaw 14812 Bom
Judgement Date : 8 October, 2021

Bombay High Court
Bhimrao Vyankati Munde And Others vs Sandip Ramnath Dhakane And Others on 8 October, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                      .. 1 ..

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    1075 WRIT PETITION NO.7458 OF 2021

Bhimrao Vyankati Munde and others                                 .. Petitioners
          Versus
The State of Maharashtra and others                               .. Respondents
                                ...

Mr Sambhaji G. Munde, Advocate for the Petitioners
Mr P.K. Lakhotiya, AGP for Respondent Nos.1 and 2
Mr. R.A. Tambe, Advocate for Respondent Nos.3 and 4
                                 ...
                                      WITH

                      CIVIL APPLICATION NO.5880 OF 2021
                                      IN
                        WRIT PETITION NO.7458 OF 2021
                                      ...

                               CORAM            :   S. V. GANGAPURWALA AND
                                                    R.N. LADDHA, JJ.
                               DATE             :   08-10-2021

PER COURT :

1. We have heard Mr Munde, learned Advocate for the petitioners

and Mr Tambe, learned Advocate for respondent nos.3 and 4.

2. We are not inclined to enter into the merits of the matter as the

petitioners have already given representations to respondent no.3 to

consider their case for transfer.

3. According to the petitioners, the representations are given on

Gajanan

.. 2 ..

03-09-2021, 06-09-2021 and 07-09-2021.

4. Respondent no.3 shall take decision upon the applications /

representations of the petitioners for transfer as per the policy and

the relevant judgments, preferably within eight weeks.

5. With the aforesaid observations, the Writ Petition is disposed

of.

6. In view of disposal of the Writ Petition, Civil Application stands

disposed of. No costs.




       ( R. N. LADDHA )                        ( S. V. GANGAPURWALA )
            JUDGE                                        JUDGE
                                       ...




Gajanan



 

 
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