Vibhutinarayan Jagannath Pandey vs The State Of Maharashtra And Ors
2021 Latest Caselaw 12893 Bom

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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
          11:47:38 +0530              WRIT PETITION NO. 4093 OF 2021

                   Vibhutinarayan Jagannath Pandey                       ..... Petitioner

                             VERSUS

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

                   Mr.Saurabh S. Pakale, i/b. Mr.S.M.Katkar for the Petitioner.

                   Mr.A.A.Alaspurkar, A.G.P. for the State - Respondent nos. 1 to 6.

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

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

P.C:-

Mr.Pakale, learned counsel for the petitioner seeks liberty to

delete the names of the respondent nos. 7 and 8 from the cause title of

the petition. He does not press any relief against these two

respondents. Leave to amend is granted. Amendment to be carried out

by tomorrow. Re-verification is dispensed with.

2. Learned counsel for the petitioner undertakes to serve the papers

and proceedings upon the Office of the Additional Government Pleader

by tomorrow.

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33 - WP 4093 OF 2021.doc

3. Learned A.G.P. waives service for the respondents. Learned

A.G.P. to make a statement before this Court whether the issues raised

in this petition are already concluded by the various judgments of this

Court annexed to the writ petition or not on the next date.

4. If any reply is required to be filed, the same shall be filed within

two weeks from the date of service of the papers and proceedings with

a copy to be served upon the petitioner's advocate simultaneously.

Rejoinder, if any, to be filed within one week thereafter with a copy to

be served upon the respondents' advocate simultaneously.

5. Place the matter High on Board for admission on 14th October,

2021.

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