Vajrabhodhi S/O Ramchandra ... vs Union Of India, Thr. Its Principal ...
2022 Latest Caselaw 3983 Bom

                                                        1                            41.WP.413.21
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH AT NAGPUR

                                 CRIMINAL WRIT PETITION NO.413/2021
                 Vajrabhodhi s/o. Ramchandra Meshram and Ors. Vs. Union of India and Ors.
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           Office Notes, Office Memoranda of Coram,                           Court's or Judge's orders
           appearances, Court's orders or directions
           and Registrar's orders
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                             Shri R. R. Pinpalkhute, Advocate for Petitioner.
                             Shri Nandesh Deshpande, A.S.G.I. for Respondent Nos.1 to 4.
                             Ms Naitrika Badal, Advocate h/f Shri M. Anilkumar, Advocate for the Respondent
                             Nos.5, 6 & 7.

                                           CORAM : V. M. DESHPANDE AND
                                                   AMIT BORKAR, JJ.

DATE : 12/04/2022.

1. The learned counsel for the petitioners submit that the matter can be decided in view of the judgment delivered by the Co-ordinate Bench of this Court. However, Shri Nandesh Deshpande, learned A.S.G.I. submits that he has not having the detail instructions in that behalf, therefore, prayed for time.

2. Place this matter beyond summer vacation.

                                           JUDGE                                           JUDGE


           RGurnule

Digitally signed byRANJANA MANOJ MANDADE Signing Date:13.04.2022 15:27