Mahesh Bajirao Hake vs The Stat Of Maharashtra And Ors
2021 Latest Caselaw 13497 Bom

                                                                31-wp 3878-21
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
Amk
                                  WRIT PETITION NO. 3878 OF 2021

       Shri Mahesh Bajirao Hake                                .. Petitioner
             Vs.
       The State of Maharashtra & Ors.                         .. Respondents


       Mr. Y. B. Lengare a/w. Mr. Wilson Robi for the Petitioner.
       Mr. A. A. Alaspurkar, AGP for Respondent Nos.1 and 2.

                                           CORAM        : R. D. DHANUKA &
                                                          ABHAY AHUJA, JJ.

DATE : 20th SEPTEMBER, 2021.

P. C. :

1. Respondents are directed to file affidavit-in-reply, if any, within two weeks from today and shall serve a copy to the petitioner's advocate. Rejoinder, if any, shall be filed within one week thereafter.

2. Place the matter on board on 21.10.2021.

3. The Court would make an endeavour to dispose of the matter finally at the stage of admission, subject to time constraint.

4. The petitioner is permitted to file photocopy of the judgments which are relied upon in support of his contention. Similar liberty is granted to the respondents.

                  [ABHAY AHUJA, J.]                     [R. D. DHANUKA, J.]



             Digitally signed
             by ARJUN
             MACHHINDRA
  ARJUN      KADAM
  MACHHINDRA
  KADAM      Date:
             2021.09.22
             17:24:09
             +0530