Shantaram Tukaram Gavhane vs The State Of Maharashtra Through ...
2022 Latest Caselaw 5408 Bom

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HEMANT     CHANDERSEN
CHANDERSEN SHIV
SHIV       Date: 2022.06.15                                                3.aw2380.19.doc
           10:22:28 +0530

    Shiv
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                               WRIT PETITION NO.2380 OF 2019

             Shantaram Tukaram Gavhane                           ... Petitioner
                  Versus
             The State of Maharashtra & Ors.                     ... Respondents


             Mr. R.R. Varma with Mr. Sanket Thorat and Sachin Sawant for the
             Petitioner.
             Mr. A.A. Alaspurkar AGP for the Respondent Nos.1, 2 and 4.

                                             CORAM :    R. D. DHANUKA &
                                                        MADHAV J. JAMDAR, JJ.

                                             DATED :     14TH JUNE 2022
             P.C. :

1. The learned counsel for the Petitioner states that Respondent No.1 has not pronounced the order and judgment in Appeal No.768 of 2016 though hearing had taken place four years back.

2. The learned AGP to make a statement tomorrow whether Appeal No.768 of 2016 referred in prayer clause (a) of the Petition is disposed of, and if not disposed of, as to when the same would be disposed of.

3. Place the matter under caption "for directions" on 15th June 2022.

             MADHAV J. JAMDAR, J.                                 R. D. DHANUKA, J.