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Surekha Keshavrao Wani And Others vs The State Of Maharashtra And ...
2022 Latest Caselaw 2917 Bom

Citation : 2022 Latest Caselaw 2917 Bom
Judgement Date : 24 March, 2022

Bombay High Court
Surekha Keshavrao Wani And Others vs The State Of Maharashtra And ... on 24 March, 2022
Bench: R.D. Dhanuka, S. G. Mehare
                                      1                             wp 5233.20

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 5233 OF 2020

          Pralhad Khandu Ugale                ..    Petitioner

                   Versus

          The Union of India and others                ..   Respondents

 Shri Sahebrao A. Nagarsoge, Advocate for the Petitioner.
 Shri R. R. Bangar, Advocate for the Respondent No. 1.
 Shri S. B. Yawalkar, Addl.G.P. for Respondent Nos. 2 to 7.
 Shri U. S. More, Advocate for the Respondent No. 8.

                                  WITH
                      WRIT PETITION NO. 5591 OF 2020
                      WRIT PETITION NO. 5592 OF 2020
                      WRIT PETITION NO. 5595 OF 2020
                      WRIT PETITION NO. 7243 OF 2020

                           CORAM :    R. D. DHANUKA AND
                                      S. G. MEHARE, JJ.
                               DATE : 24TH MARCH, 2022.

 ORDER :

. Matters are on board and are mentioned out of turn at 2.30 p.m. for fixing the same on early date i. e. 31.03.2022.

2. Place the matters for admission on 31.03.2022 at 2.30 p.m.

3. The parties are at liberty to file brief synopsis and proposition of law along with copies of the judgments relied in support of their contentions with copies of the same to the

2 wp 5233.20

advocates of other side in advance.

4. Interim relief, if any, granted by this Court to continue till then.

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

bsb/March 22

 
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