Ravindra Fulchand Daftari vs The State Of Maharashtra And ...
2021 Latest Caselaw 13496 Bom

                                                                         6886.20wp
                                       (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                    42 WRIT PETITION NO.6886 OF 2021

              RAVINDRA FULCHAND DAFTARI
                            VERSUS
       THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
 Mr A. P. Bhandari, Advocate for petitioner;
 Mr S. B. Yawalkar, A.G.P. for respondent Nos.1 to 3;
 Mr A. S. Bajaj, Advocate for respondent No.4

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

DATE : 20th September, 2021

PER COURT:

1. At the request of the respondents, let affidavits-in-reply be filed on or before 01/10/2021.

2. The learned Advocate for the petitioner relies upon a view taken by this Court (Coram : A. S. Oka and Sunil P. Deshmukh, JJ.) vide judgment dated 24/04/2012 in Writ Petition No.2840/2012 and connected matters, at Aurangabad. He also desires to cite certain orders in similar matter.

3. List this petition on 06/10/2021 in the urgent category.

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

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