Padma Shivchandra Mundada vs The State Of Maharashtra Thr Its ...
2022 Latest Caselaw 11773 Bom

                                        1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    WRIT PETITION NO. 7584 OF 2021

                        PADMA SHIVCHANDRA MUNDADA
                                   VERSUS
                     THE STATE OF MAHARASHTRA THROUGH
                          ITS SECRETARY AND OTHERS

                                     ...
Mr. Dhananjay Mane, Advocate holding for Mr. D.M. Pingale, Advocate
for petitioner;
Mr. S. B. Yawalkar, Additional G. P. for respondents no.1 to 3.
Mr. R. S. Shinde, Advocate holding for Mr. D. B. Thoke, Advocate for
respondent no.4.

                                            ...

                         CORAM : DIPANKAR DATTA, CJ.
                                       AND
                                 SMT. VIBHA KANKANWADI, J.

                         DATE       : NOVEMBER 17, 2022

PC :

Leave is granted to the learned advocate on record for the petitioner to efect correction in prayer clause (B), by correcting the name of the district to read Jalgaon and not Jalna.

2. We have heard learned advocates for the parties fnally.

3. Hearing stands concluded; judgment is reserved.

[SMT. VIBHA KANKANWADI, J.] [ CHIEF JUSTICE ]

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