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The State Of Maharashtra Thr. ... vs Ramchandra Zunuji Tekam
2022 Latest Caselaw 6092 Bom

Citation : 2022 Latest Caselaw 6092 Bom
Judgement Date : 30 June, 2022

Bombay High Court
The State Of Maharashtra Thr. ... vs Ramchandra Zunuji Tekam on 30 June, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
                                                                                                                               wp3025.22 4
                                                                          1

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                       NAGPUR BENCH, NAGPUR

                         WRIT PETITION NO.3025 OF 2022
The State of Mah., thr.its Secretary, Home Department, Mantralaya, Mumbai and
                                        ors
                                       ..vs..
                            Ramchandra Zunuji Tekam
...........................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                           Court's or Judge's Order
and Registrar's orders
...........................................................................................................................................................................
                    Ms N.P.Mehta, Assistant Government Pleader for the Petitioners.
                    Shri A.B.Patil, Counsel for the Respondent.

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

DATED : JUNE 30, 2022

1. Heard.

2. The learned Assistant Government Pleader Ms N.P.Mehta for the petitioners points out that this Court has decided similar challenge in Writ Petition No.5031 of 2021 ( The State of Mah., thr.its Secretary, Home Department, Mantralaya, Mumbai-32 and ors vs. Sadanand Nilkanthrao Thote) along with connected writ petitions on 25.1.2022. The order impugned in this writ petition is identical to the orders that were impugned in those writ petitions.

3. Hence, for the reasons recorded in the judgment dated 25.1.2022, the writ petition stands dismissed with no order as to costs.




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

                    !! BrWankhede !!                 Digitally signed
                                                     by BHUSHAN
                      BHUSHAN                        RANA
                      RANA                           WANKHEDE
                      WANKHEDE                       Date:
                                                     2022.07.01
                                                     17:46:24 +0530




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