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Kakasaheb S/O Pandharinath ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 12892 Bom

Citation : 2021 Latest Caselaw 12892 Bom
Judgement Date : 8 September, 2021

Bombay High Court
Kakasaheb S/O Pandharinath ... vs The State Of Maharashtra And Ors on 8 September, 2021
Bench: R.D. Dhanuka, R. I. Chagla
                   KVM

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                                                                             35 - WP 5263 OF 2021.doc
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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally signed
KANCHAN
          by KANCHAN
          VINOD
                                     CIVIL APPELLATE JURISDICTION
VINOD     MAYEKAR
          Date:
MAYEKAR   2021.09.09
          11:47:37 +0530              WRIT PETITION NO. 5263 OF 2021

                   Kakasaheb Pandharinath Chavan & Ors.                  ..... Petitioners

                             VERSUS

                   The State of Maharashtra & Ors.                       ..... Respondents

                   Ms.Madhavi Ayyapan, i/b. Talekar & Associates for the Petitioners.

                   Mrs. P.J.Gavhane, A.G.P. for the State.

                                                CORAM: R. D. DHANUKA AND
                                                        R.I.CHAGLA, JJ.

DATE : 8th SEPTEMBER, 2021 (Through Video Conference)

P.C:-

Learned counsel for the petitioners undertakes to serve hard copy

along with soft copy of the petition upon the office of the Additional

Government Pleader.

2. The respondents are directed to file affidavit in reply within two

weeks from today with a copy to be served upon the petitioners'

advocate simultaneously. Rejoinder, if any, to be filed within one week

thereafter with a copy to be served upon the respondents' advocate

simultaneously.

KVM

35 - WP 5263 OF 2021.doc

3. The respondents shall make a statement before this Court

whether the issue involved in this petition is already concluded by the

judgment of this Court in case of Madhukar s/o. Bhavanrao Sadgir &

ors. vs. State of Maharashtra & Ors., reported in 2019(2) Mh.L.J. 119

and the judgment passed by the Aurangabad Bench in case of

Kamlakar s/o. Jagannath Patil & Ors. vs. The State of Maharashtra

& Ors., in Writ Petition No. 8115 of 2021 delivered on 10th August,

2021 or not.

4. S.O. to 7th October, 2021.

[R.I.CHAGLA, J.]                           [R.D.DHANUKA, J.]
 

 
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