Arunkumar Dwarkalal Jaiswal ... vs State Of Mah. Mumbai And Others
2022 Latest Caselaw 9458 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              BENCH AT NAGPUR
      APPELLATE SIDE CIVIL JURISDICTION

          LETTER PATENT APPEAL NO. 510 OF 2009
                           In
               WRIT PETITION 2122 OF 2002

 Arunkumar Dwarkalal Jaiswal Akola                         ....PETITIONER
            V/S
 State Of Mah. Mumbai And Others                         ....RESPONDENT

A.T. JADHVAR H/F I.D. MANIYAR For Appellant. RL KHAPRE, SENIOR ADVOCATE with S.G. WADYALKAR For Respondent No.3. S. JACHAK, AGP For Respondent No.1 & 2.

CORAM : HON'BLE SHRI JUSTICE A.S. CHANDURKAR & HON'BLE JUSTICE URMILA JOSHI PHALKE, JJ DATE : 19th September, 2022 P.C. :

Heard Mr. A.T. Jadhavar h/f I.D. Maniyar, Adv. for Appellant, Mr. R.L. Khapre, Senior Advocate with Mr. S.G. Wadyalkar, Adv. for Respondent No.3, Mrs. S. Jachak, AGP for Respondent No.1 & 2. CLOSED FOR JUDGMENT.

( FOR REGISTRAR JUDICIAL )

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