Citation : 2022 Latest Caselaw 1663 Bom
Judgement Date : 17 February, 2022
28-WP-4524-21 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.4524 OF 2021
Kishor S/o Ramchandra Khanke, Baba Nagar, Datala Road, Chandrapur and ors.
-vs-
State of Maharashtra, Thr. Its Secretary, GAD, Mantralaya, Mumbai and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Bhushan Dafle, Advocate for petitioners
Shri A. M. Deshpande, Additional Government Pleader for
respondents Nos.1 and 2.
Shri P. S. Khubalkar, Advocate for respondent No.3.
CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : February 17, 2022
The learned counsel for the petitioner submits that the issues raised in this writ petition have been decided in Writ Petition No.6317/2019 (Vijaykumar Sambayya Mathpati and ors. vs. The State of Maharashtra and ors.) decided on 06/06/2019. He therefore submits that similar orders be passed in this writ petition.
Shri P. S. Khubalkar, learned counsel for respondent No.3 seeks time to examine the aforesaid. If the respondent No.3 finds that the case of the petitioners is not covered by the aforesaid judgment, reply may be filed on record. However, if it is found that the case of the petitioners is covered by the aforesaid decision, it would not be necessary to file any reply.
Stand over three weeks.
(G. A. Sanap, J.) (A. S. Chandurkar, J.) Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:17.02.2022 18:26:02 Asmita
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