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Padmin Sonerao Hande vs The State Of Maharashtra And ...
2022 Latest Caselaw 2397 Bom

Citation : 2022 Latest Caselaw 2397 Bom
Judgement Date : 9 March, 2022

Bombay High Court
Padmin Sonerao Hande vs The State Of Maharashtra And ... on 9 March, 2022
Bench: R.D. Dhanuka, S. G. Mehare
                                   1              932- W. P. No. 5241-2021.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                   WRIT PETITION NO. 5241 OF 2021

Padmin Sonerao Hande                       .. Petitioner
Versus
The State of Maharashtra
and others                                  .. Respondents

                              ...

Advocate for the Petitioner : Mr. V. S. Panpatte A.G.P. for Respondent Nos. 1 and 2 : Mr. Y. G. Gujarathi ...

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

DATE : 09.03.2022.

PER COURT :-

At the request of learned A.G.P. Mr. Y. G. Gujarathi

appearing for the respondent Nos. 1 and 2, to consider the

Judgment of this Court in the case of Dilip Mohan Desai Vs.

State of Maharashtra and others dated 16.12.2020 and

Judgment dated 30th July, 2021 in case of Dilip Baburao Patil Vs.

State of Maharashtra and Others in Writ Petition No. 3175 of

2020 delivered by the Division Bench of this Court which is

tenderd today across the bar.

2. Place the matter high on board on 11th March, 2022.

(S.G. MEHARE J.) ( R.D. DHANUKA J. )

 
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