Yadav S/O Vinayakrao Deshmukh vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 1634 Bom

Citation : 2022 Latest Caselaw 1634 Bom
Judgement Date : 16 February, 2022

Bombay High Court

Yadav S/O Vinayakrao Deshmukh vs The State Of Maharashtra, Through ... on 16 February, 2022

Bench: A.S. Chandurkar, G. A. Sanap

    27.WP.3684.21                                                     ..1..


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

                                     CIVIL WRIT PETITION NO. 3684 OF 2021
                                  Yadav S/o. Vinayakrao Deshmukh
                                                  -vs-
      The State of Maharashtra, Thr. Chief Secretary, Finance Dept., Mantralaya, Mumbai and ors.

    ---------------------------------------------------------------------------------------------------------------------------------
    Office notes, Office Memoranda of
    Coram, appearances, Court's orders                                   Court's or Judge's Orders.
    or directions and Registrar's orders.
                                      Mr R. D. Karode, Advocate for petitioner
                                      Mr A. A. Madiwale, AGP for respondent Nos. 1 to 5

                                      CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : 16.02.2022

The learned Assistant Government Pleader to examine whether the judgments in Writ Petition Nos. 5363 of 2021 and 2894 of 2021 are applicable to the facts of the case.

Stand over three weeks.

(G. A. SANAP, J.) (A. S. CHANDURKAR, J.)

Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:16.02.2022 17:47