Padmin Sonerao Hande vs The State Of Maharashtra And ...
2022 Latest Caselaw 2271 Bom

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     47 WRIT PETITION NO.5241 OF 2021

                       PADMIN SONERAO HANDE
                                  VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
                 Advocate for Petitioners : Mr. V.S. Panpatte
               AGP for Respondents 1 & 2 : Mr. Y.G. Gujrathi
                                      ...

                                CORAM : R. D. DHANUKA &
                                        S.G. MEHARE, JJ.

DATED : 07/03/2022.

PER COURT :

1. At the request of learned AGP, to consider the judgment of

Division Bench of this Court in the case of Dilip Mohan Desai Vs. State

of Maharashtra reported in 2021 (3) Mh.L.J. 759, place the matter

under caption urgent admission category on 9th March, 2022.

2. It is made clear that no further adjournment would be

granted.

[ S.G. MEHARE, J. ] [ R. D. DHANUKA, J. ]

ssc/