Adivasi Panther Kamgar ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 15683 Bom

                                                                  crwp1052.21
                                    -1-


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                931 CRIMINAL WRIT PETITION NO.1052 OF 2020
                    WITH APPLN/16/2021 IN WP/1052/2020

     ADIVASI PANTHER KAMGAR SANGHATNA, MAHARASHTRA
  THROUGHITS PRESIDENT PRASHANT S/O. MAHADEORAO BODAKH
                               VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                                  .....
            Advocate for Petitioner : Ms. Kamble Neha
          APP for Respondents 1 to 5: Mr. G.O. Wattamwar
             Advocate for respondent No. 8: Mr. U.B. Gite
     Advocate for respondent No. 9 and 10: Mr. Suvidh S. Kulkarni
          Advocate for respondent No. 12: Mr. R.M. Shaikh
      Advocate for respondent No. 19 to 23: Mr. S.A. Deshmukh
                                    .....

                               CORAM : V. K. JADHAV AND
                                       SANDIPKUMAR. C. MORE, JJ.

DATED : 29th OCTOBER, 2021

PER COURT:-

Learned counsel for the petitioner seeks time to file an

application for amendment in view of the judgment and order passed

by the Division Bench (Coram: Ravindra V. Ghuge and B.U.

Debadwar, JJ.) dated 26.4.2021 in criminal writ petition No.107 of

2020. Time granted. Stand over to 18.11.2021.

(SANDIPKUMAR. C. MORE, J.) (V. K. JADHAV, J.)

rlj/