Rajesh Pandharinath Dhote vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 1526 Bom

                                                                    1                              54.WP.555-2019.odt




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

                                  CRIMINAL WRIT PETITION NO. 555 OF 2019
                                               ( Rajesh S/o Pandharinath Dhote
                                                              Vs.
                                                  State of Maharashtra & Ors.)

             Office Notes, Office Memoranda                         Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders


                                               Mr. Manish Shukla, Advocate h/f Mr. S.P. Bhandarkar, Advocate for the
                                               Petitioner.
                                               Mr. S.M. Ghodeswar, A.P.P. for the Respondents/State.




                                               CORAM:       AVINASH G. GHAROTE, J.

DATED : 14th FEBRUARY, 2022.

In view of the judgment of this Court in reference in M/s. Hariom Krishi Kendra Vs. State of Maharashtra and others, 2020 (3) Mah.LJ 118 , list the matter before the learned Single Bench dealing with the civil matters.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:14.02.2022 17:53