Jalindar Baburao Munjal And Ors vs The State Of Maharashtra Thru The ...
2023 Latest Caselaw 3601 Bom

Rane                                               1/1         78-WP-4845-2019.odt

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION
              WRIT PETITION NO. 4845 OF 2019
                         WITH
          INTERIM APPLICATION NO. 1381 OF 2023

Jalindar Baburao Munjal and Ors.                        .....Petitioners
      V/s.
The State of Maharashtra, thru.
The Addl. GP and Ors.                                   .....Respondents



             WRIT PETITION NO. 1165 OF 2021
Pandurang Ramchandra Tambe
and Ors.                                .....Petitioners
      V/s.
The State of Maharashtra & Ors.         .....Respondents

                              ----
Mr. Sushil Mahadeshwar i/by. Mrs. Ranjana Todankar, Advocate for
      the petitioners.
Mrs. Nisha M. Mehra, AGP for State-respondent no.1.
Mr. Vishwanath Patil, Advocate for respondents no.2 to 5.

                CORAM :             S.V. GANGAPURWALA, ACTING CJ &
                                    SANDEEP V. MARNE, J.

                DATE :              11th APRIL, 2023.

P.C. :

1. We have heard learned Counsel for the petitioner and the respondent. Learned Counsel for the petitioner seeks time to rely upon certain judgments. Stand over to 17th April, 2023.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)