Jagannath Suryabhan Markad vs The State Of Maharashtra And ...
2021 Latest Caselaw 12907 Bom

                                                              5238.18wp etc
                                  (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                   913 WRIT PETITION NO.5261 OF 2018

                JAGANNATH SURYABHAN MARKAD
                            VERSUS
               STATE OF MAHARASHTRA AND OTHERS

                                 AND
                     WRIT PETITION NO.5238 OF 2018

                SHRIDHAR SADASHIV SAKHARE
                              VERSUS
          STATE OF MAHARASHTRA AND OTHERS
                                 ....
 Mr P. V. Barde, Advocate for petitioners;
 Mr P. S. Patil, A.G.P. for respondents/State

                               CORAM : RAVINDRA V. GHUGE
                                              AND
                                       S. G. MEHARE, JJ.

DATE : 8th September, 2021

PER COURT:

1. The learned Advocate for the petitioners desires to go

through the judgment dated 13/11/2017 delivered by this Court at

the Principal Seat in Writ Petition No.10471/2014, filed by Shri.

Vikar Ansar Shaikh and others Vs. the State of Maharashtra and

another. The said judgment is annexed to the affidavit-in-reply

filed by the learned A.G.P.

5238.18wp etc

2. All office objections shall be removed on or before

22/09/2021, failing which, these petitions shall stand dismissed

without reference to the Court on 23/09/2021

3. List both these petitions in the urgent category on

28/09/2021.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

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