Vaibhav S/O Laxman Pathave ... vs The State Of Maharashtra , Dept. Of ...
2022 Latest Caselaw 7800 Bom

                                                                                      14-wp 9381.2022.doc


         Dusane

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO.9381 OF 2022


                      Vaibhav s/o Laxman Pathave (Kadam)               ...    Petitioner
                           Versus

BHALCHANDRA
                      The State of Maharashtra & Ors.                  ...    Respondents
GOPAL
DUSANE
                      Mr. Sushant C. Yeramwar for Petitioner.
Digitally signed by   Mrs. R.A. Salunkhe, AGP for State
BHALCHANDRA
GOPAL DUSANE
Date: 2022.08.12
10:43:44 +0530
                                              CORAM : S.V. GANGAPURWALA &
                                                      MADHAV J. JAMDAR, JJ.

DATED : 10TH AUGUST 2022 P.C. :

1. The validity certificate issued to the Petitioner is recalled.

2. Issue notice to the Respondents returnable on 6th September, 2022.

Learned AGP waives service of notice on behalf of Respondent Nos. 1 to 3.

Hamdast allowed.

3. Till the next date, criminal proceedings may not be filed against the

Petitioner pursuant to the impugned judgment.

(MADHAV J. JAMDAR, J.) (S.V. GANGAPURWALA, J.)