Sunil Mahadev Nagap And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 1863 Bom

                                                                  15-wp2114-20.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                        WRIT PETITION NO.2114 OF 2020


      Sunil M. Nagap & Ors.                                     ...Petitioners
                V/s.
      The State of Maharashtra & Ors.                           ...Respondents


      Mr.Ajit Jakhadi with Mr.Vikram Jakhadi i/b Mr.Amol A. Chile for the
      Petitioners.

      Mr.Rajan S. Pawar, AGP for the State - Respondent Nos.1 to 7.

                                  CORAM : R.D. DHANUKA &
                                          S.M. MODAK, JJ.

DATE : 23RD FEBRUARY, 2022.

P.C. :-

1. The pleadings are complete. Place the matter on board for

hearing and final disposal on 17th March, 2022.

2. The parties are at liberty to file brief written proposition of

law along with compilation of judgments which they propose to rely

upon in support of their rival contentions with copies thereof to be

served on other side in advance. It is made clear that none of the

parties will file any further pleadings.

      (S.M. MODAK, J.)                                   (R.D. DHANUKA, J.)

                         Digitally signed by
           VASANT        VASANT
           ANANDRAO      ANANDRAO IDHOL

           IDHOL         Date: 2022.02.25      1/1
                         14:49:14 +0530