Vijaykumar Dhondibhau Satpute vs The State Of Maharashtra And ...
2022 Latest Caselaw 1517 Bom

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                                                                          40 sr.no..odt

              IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                         BENCH AT AURANGABAD

                         WRIT PETITION NO. 4088 OF 2019

VIJAYKUMAR DHONDIBHAU SATPUTE

                VERSUS

THE STATE OF MAHARASHTRA AND OTHERS

Advocate for Petitioner : Mr. C.K. Shinde
AGP for Respondent Nos. 1 to 4 : Mr. P.K. Lakhotiya

                                CORAM : A.S. GADKARI & S.G. MEHARE, JJ.

DATE : 14TH FEBRUARY, 2022.

P. C. :-

1] Leave to amend the pleadings and prayer clause, in

pursuance to Full Bench judgment dated 19.12.2019 passed in Writ

Petition No. 3494 of 2016 is granted.

2] Necessary amendment be carried out within a period of two

weeks from today.

Stand over to 14th March, 2022.

           [S.G. MEHARE]                          [A.S. GADKARI]
             JUDGE                                    JUDGE.
grt/-