Ramesh S/O Devaji Bawankar vs State Of Maharashtra, Dept. Of ...
2022 Latest Caselaw 6930 Bom

                                                                 1                                73-WP-4614-2021.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                   WRIT PETITION NO. 4614 OF 2021
                                       (Shri Ramesh s/o Devaji Bawankar Vs. State of Maharashtra & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                         Court's or Judge's order
                    and Registrar's orders.
                                  Shri A.R. Patil, Advocate for the petitioner.
                                  Shri S.N. Bhattad, Advocate for respondent Nos. 2 and 3.

                                  CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : JULY 19, 2022.

The learned Counsel for respondent Nos. 2 and 3 seeks to rely upon the judgment of this Court in Subhash S/o Shriram Ghate & Ors. Vs. State of Maharashtra & Anr. [LD-VC-CW No. 259/2020 decided on 22/7/2020]. According to him, in view of this judgment, the prayers made in the Writ Petition now cannot be granted.

The learned Counsel for the petitioner seeks time to verify the aforesaid. Stand over two weeks.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:19.07.2022 16:29