Pradeep Sakharam Wadekar vs State Of Maharashtra Through The ...
2022 Latest Caselaw 7351 Bom

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


                                       WRIT PETITION (L) NO.19178 OF 2022


                Pradeep Sakharam Wadekar                             .. Petitioner
                         v/s.
                State of Maharashtra & Ors.                          .. Respondents



                Mr. Sujeet G. Kurup for the petitioner.
                Mr. Amit Shastri, AGP, a/w Manish Upadhye, AGP, for the State-
                respondent no.1.
                Mr. Sachindra Shetye a/w Ms. Sarika Shetye for respondent no.2.
                Mr. Burhan Bukhari a/w Ms. Sheetal Metakari i/b. Sunil Sonawane for
                respondent no.4.
                Mr. Suhas M. Gosavi, Asstt. Election Duty Officer.


                                                         CORAM : R.D. DHANUKA &
                                                                  KAMAL KHATA, JJ.

DATED : 28TH JULY, 2022.

P.C. :

1. Mr. Shetye, the learned counsel for respondent nos.2 & 3 and Mr.

Bukhari, the learned counsel for respondent no.4 states that the

issue involved in this petition has already been decided and is res

integra in view of the judgment of the Aurangabad Bench of this

court on the similar issue.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA

WADHWA Date:

2022.07.29 16:57:35 +0530

907.wp-19178-22.doc wadhwa

2. Both the learned counsel seek time to produce the copy of the

judgment for consideration of this court.

3. Place the matter First on Board on 1st August, 2022.

(KAMAL KHATA, J.) (R.D.DHANUKA, J.)

907.wp-19178-22.doc wadhwa