Sandip Brijbhansingh Somwanshi ... vs State Of Maha., Thr. Additional ...
2022 Latest Caselaw 8202 Bom

             2208wp5059.22                                                                       1/1

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              NAGPUR BENCH : NAGPUR

                                     WRIT PETITION NO.5059 OF 2022
             (Sandip Brijbhansingh Somwanshi and others vs. State of Maharashtra and others)
             ________________________________________________________________________
             Office Notes, Office Memoranda of
             Coram, appearances, Court's orders Court's or Judge's orders
             or directions and Registrar's orders.
                                 Shri R.B. Dhore, Advocate for petitioners.
                                 Smt. K.S. Joshi, In-charge Government Pleader           for
                                 respondents.
                                                     --------
                                         CORAM : A.S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATED : AUGUST 22, 2022

CIVIL APPLICATION NO. 1784 OF 2022

The petitioners seek to raise additional grounds for challenging the impugned judgment.

2) The amendment is accordingly allowed. The same be carried out within one week from today. The civil application is disposed of.

WRIT PETITION NO. 5059 OF 2022

Issue notice, returnable in three weeks.

2) Smt. Joshi, learned In-charge Government Pleader waives notice on behalf of the respondents.

JUDGE JUDGE Digitally Signed By:KAMAL HUNDRAJ JESWANI

khj Signing Date:23.08.2022 12:25