Tukaram Namdev Waghmare vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 14100 Bom

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                      WRIT PETITION NO. 4779 OF 2021
      Santosh Gopal Dive.                     ...Petitioner.
              Versus
      The State of Maharashtra & Others.      ..Respondents.

                                      WITH
                      WRIT PETITION NO. 4780 OF 2021
      Tukaram Namdev Waghmare.                ...Petitioner.
              Versus
      The State of Maharashtra & Others.      ..Respondents.

      Mr. Ashok T. Gade and Ms. Riya John for the Petitioner.
      Ms. Chaitrali D. Deshmukh for Respondent No. 2 to 4.
      Ms. M. S. Bane, AGP for the Respondent-State.

                                            CORAM : PRASANNA B. VARALE &
                                                    N. R. BORKAR, JJ.

Date : September 29, 2021.

P. C. :

1. Learned counsel appearing on behalf of the Petitioners

submitted that though this Court vide order dated 30th August 2021 had

permitted the Petitioner to place on record copy of the judgment passed

by this Court at Nagpur Bench in Writ Petition No.6155 of 2014, till date

copy of the said judgment could not be placed on record for some

difficulties. Learned counsel is permitted to place on record a copy of

the said judgment within a week from today. Learned counsel

undertakes to supply the copy of the judgment to learned counsel for

the Respondents.

      patilsr                                                                     1/ 2
                Digitally signed by
SACHIN          SACHIN
                RAMCHANDRA
RAMCHANDRA      PATIL
PATIL           Date: 2021.10.04
                10:45:50 +0530

2. Learned AGP as well as learned counsel appearing on

behalf of Respondent No.2 to 4 prayed for some time to file reply. Three

weeks time is granted to them to file their replies. Post the petition on

27th October 2021 for further consideration.

          [N R. Borkar, J.]               [Prasanna B. Varale, J.]




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