Chandrakant Patil vs Kishor Nana Shinde And 25 Ors
2022 Latest Caselaw 1756 Bom

   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       ORDINARY ORIGINAL CIVIL JURISDICTION

APPLN. IN ELECTION PETITION LODGING NO. 3976 OF 2021
                          In
            ELECTION PETITION 32 OF 2019

   The State Election Commissioner And Anr.    ....PETITIONER
               V/S
   Kishor Nana Shinde And Ors.              ....RESPONDENT

WITH APPLN. IN ELECTION PETITION LODGING NO. 7000 OF 2021 In ELECTION PETITION 32 OF 2019

Chandrakant Patil ....PETITIONER V/S Kishor Nana Shinde And 25 Ors. ....RESPONDENT

Mr. Pralhad Paranjape a/w Manish Kelkar and Druti Datar, Advocate for Applicant in AEPL-7000-2021 (Org R No 3) Mr. Shekhar Jagtap a/w Sairuchita Chowdhary, Rhea Francis and Mayuresh Ingale, Advocate for R-1 in AEPL (Original Petitioner)

CORAM : HON'BLE SHRI JUSTICE SARANG VIJAYKUMAR KOTWAL J DATE : 21st February, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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