Sharad S/O Rajaram Ushire vs The State Of Maharashtra Thru The ...
2022 Latest Caselaw 13225 Bom

                       KVM

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                                                                                7 - WP 14906 OF 2022.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally signed by
KANCHAN
VINOD
          KANCHAN VINOD
          MAYEKAR
          Date: 2022.12.21
                                         CIVIL APPELLATE JURISDICTION
MAYEKAR   10:24:37 +0530


                                     WRIT PETITION NO. 14906 OF 2022
                       Sharad s/o. Rajaram Ushire              ..... Petitioner

                                VERSUS

                       The State of Maharashtra & Ors.                       ..... Respondents

                       None for the Petitioner.

                       Mr.A.P.Vanarase, A.G.P. for the State - Respondent nos. 1 to 5.

                                                  CORAM: R. D. DHANUKA AND
                                                         M.M. SATHAYE, JJ.

DATE : 19TH DECEMBER, 2022

P.C:-

Learned A.G.P. seeks further time to take instructions and to

make a statement whether the issues raised by the petitioner in this writ

petition are already concluded by the judgment of this Court or not and

if not concluded, will file an affidavit on the merits of the petition.

2. As and by way of last indulgence, two weeks time is granted to

file an affidavit in reply and to make a statement whether the issues

involved by the petitioner in this writ petition are already concluded by

the judgment of this Court referred in the order dated 6th December, KVM

7 - WP 14906 OF 2022.doc

2022 or not.

3. Place the matter on board under the caption of 'directions' on 9th

January, 2023.

[M. M. SATHAYE, J.] [R. D. DHANUKA, J.]