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Rajiv Lalit Sangtani And Ors vs State Of Maharashtra And Ors
2022 Latest Caselaw 6279 Bom

Citation : 2022 Latest Caselaw 6279 Bom
Judgement Date : 4 July, 2022

Bombay High Court
Rajiv Lalit Sangtani And Ors vs State Of Maharashtra And Ors on 4 July, 2022
Bench: R.D. Dhanuka, M. G. Sewlikar
                                KVM

                                                                     1/2
                                                                                      praecipe - WP 7843 OF 2004.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN   Digitally signed by
          KANCHAN VINOD                       CIVIL APPELLATE JURISDICTION
VINOD     MAYEKAR
          Date: 2022.07.04
MAYEKAR   18:51:19 +0530


                                                  WRIT PETITION NO. 7843 OF 2004

                                Rajiv Lalit Sangtani & Ors.                           ..... Petitioners

                                        VERSUS

                                The State of Maharashtra & Ors.                       ..... Respondents

                                Mr.Amol Gatne, i/b. Mr.Sugandh Deshmukh for the Petitioners.

                                Mr.A.I.Patel, Addl. G.P. for the State.

                                No records and proceedings.

                                                           CORAM: R. D. DHANUKA AND
                                                                  M.G. SEWLIKAR, JJ.

DATE : 4th JULY, 2022

P.C:-

Matter is mentioned, not on board by the learned counsel for the

petitioners.

2. Hearing of this writ petition is already expedited. Pleadings are

complete. Place the matter at 2.30 p.m. on 5th August, 2022 for

hearing and final disposal.

3. The parties are at liberty to file brief proposition of law, synopsis

and compilation of judgments, if any, relied upon by them in support of KVM

praecipe - WP 7843 OF 2004.doc

their rival contentions with copy to be served upon the other side in

advance before the next date.

4. The petitioners to convey this order to the respondents for

information and compliance.

[M.G. SEWLIKAR, J.] [R. D. DHANUKA, J.]

 
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