Citation : 2022 Latest Caselaw 3512 Bom
Judgement Date : 30 March, 2022
23wp 4902.2021.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Writ Petition (WP) No. 4902/2021
Manik Sitaram Chavhan and ors.
..VS..
The State of Maharashtra and ors.
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order__________________________________________________________ Shri Sanket A Walde h/f. Shri P.S. Kshirsagar, Advocate for the petitioners Shri A.M. Deshpande, AGP for the respondents/State
CORAM : A. S. CHANDURKAR AND SMT. M.S. JAWALKAR, J.J. DATED : 30/03/2022
Issue notice to the respondents, returnable on 06.04.2022.
Shri A.M. Deshpande, learned Additional Government Pleader waives service of notice for the respondents.
The learned Counsel for the petitioner submits that relief as sought in the present writ petition has been granted in a similar matter. He has referred to the judgment in Writ Petition No. 4674/2021 dated 09.03.2022 in that regard.
The learned Additional Government Pleader to verify the same and make the statement on the next date.
JUDGE JUDGE
Digitally signed
by SANDIP
SANDIP MAHADEV
GATE
MAHADEV Date:
GATE 2022.03.31
18:33:31
+0530
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