Himanshu V. Chaturvedi And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 15301 Bom

Citation : 2021 Latest Caselaw 15301 Bom
Judgement Date : 25 October, 2021

Bombay High Court

Himanshu V. Chaturvedi And Anr vs The State Of Maharashtra And Anr on 25 October, 2021

Bench: Bharati Dangre

                                   1/1                        28 WP 6999-21.odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO.6999 OF 2021

Himanshu V. Chaturvedi & anr                 .. Petitioners
     Versus
The State of Maharashtra & anr               .. Respondents

                                         ...

Ms.Pooja Joshi i/b Mr.Ashok M. Saraogi for the petitioners.
Mr.Vishwajeet S. Kapse for the respondent no.2.
Mr.C.D. Mali, AGP for the State.

                   CORAM: BHARATI DANGRE, J.

DATED : 25th OCTOBER 2021.

P.C:-

1 Since the counsel for the petitioners - who is a judgment debtor is desirous of satisfying the decree, the terms will be disclosed on the next date of hearing. 2 Re-notify on 27th October 2021.

SMT. BHARATI DANGRE, J

Tilak

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