Saikiran Ramrao Totawar And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 3507 Bom

Citation : 2022 Latest Caselaw 3507 Bom
Judgement Date : 30 March, 2022

Bombay High Court

Saikiran Ramrao Totawar And ... vs The State Of Maharashtra And ... on 30 March, 2022

Bench: R.D. Dhanuka, S. G. Mehare

                                 1              910-W. P. No. 3726-2022.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                910 WRIT PETITION NO.3726 OF 2022

SAIKIRAN RAMRAO TOTAWAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS

                              ...

Advocate for Petitioners : Mr. A.S. Deshpande AGP for Respondents: Mr. S. K. Tandale ...

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

DATE : 30.03.2022.

PER COURT :-

Arguments are concluded. Closed for orders.

2. The learned A.G.P. Mr. Tandale, tenders three fles of

original record comprising of documents relied upon by the

learned AGP. Record will be returned after pronouncement of the

judgment.

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

ysk

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