Ashok Hari Sitlani vs The State Of Maharashtra And Ors
2023 Latest Caselaw 3532 Bom

                                                                                Board Sr.No.:-1

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

               WRIT PETITION NO. 12354 OF 2017

 Ashok Hari Sitlani                                     ....PETITIONER
             V/S
 The State Of Maharashtra And Ors.                    ....RESPONDENT

Mr Y S Jahagirdar - Sr Advocate with Mr N V Walawalkar - Sr Advocate with Mr S M Sabrad And Mr Amey Sawant Advocates for Petitioner Mr A I Patel - Addl GP with Mrs M S Bane - AGP for Respondent No. 1 to 3;

Mr Kezar Kharawala with Mr Pradosh Patil i/by Lex Juris for the Respdt No. 5 to 8;

Dr U P Warunjikar with Mr Mr Nitesh Bhutekar i/by Mr Vijay Dighe Advocates for R No. 9 and 10; Mr Akshay R Kulkarni i/by Mr Ashutosh M Kulkarni Advocate for R No. 11 - CIDCO.

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE MS. GAURI GODSE, JJ DATE : 10th April, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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