Gajanan Chandusingh Dhumane vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 9281 Bom

                                                                                                         19wp 1890.2021.odt
                                                                1

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                                     WRIT PETITION NO. 1890/2021
            [SHAIKH SHAKIL SHAIKH CHOTU ..VS.. STATE OF MAHARASHTRA AND ORS.]

                                                              AND
                                     WRIT PETITION NO. 1891/2021
         [GAJANAN CHANDUSINGH DHUMANE ..VS.. STATE OF MAHARASHTRA AND ORS.]

                                                              AND
                                     WRIT PETITION NO. 1892/2021
           [SOHEL KHAN S/O AHMAD KHAN ..VS.. STATE OF MAHARASHTRA AND ORS.]

                                                              AND
                                     WRIT PETITION NO. 1893/2021
         [NAFEES KHAN S/O KISMATULLA KHAN ..VS.. STATE OF MAHARASHTRA AND ORS.]

                                                              AND
                                     WRIT PETITION NO. 1894/2021
                [ASLAM RAMJAN KALIWALE ..VS.. 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__________________________________________________________
                                          Mr. A.R. Ingole, Advocate for the petitioners
                                          Mrs. Mrunal A. Barabde, Assistant Government Pleader for
                                          respondent nos. 1 to 5

                                           CORAM :              MANISH PITALE, J.

DATED : 15/09/2022

Mr. A.R. Ingole, learned Counsel appearing for the petitioners in all these writ petitions has placed reliance on the judgment of the Division Bench of this Court dated 07.04.2022 passed in Writ Petition No. 2078/2021 ( M/s Shree Rajesh Pathak Vs. State of Maharashtra and ors. ), alongwith connected writ petitions, to contend that the

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19wp 1890.2021.odt

judgment completely covers the position of law in favour of the petitioners and therefore, all the writ petitions deserve to be allowed.

2. The learned Assistant Government Pleader seeks adjournment to examine the said judgment and to respond to the specific contention raised on behalf of the petitioners.

3. List these matters for further consideration on 03.10.2022.

JUDGE

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