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Om Shri Kesari Bahu-Uddeshiya ... vs State Of Maharashtra Thr. ...
2023 Latest Caselaw 8181 Bom

Citation : 2023 Latest Caselaw 8181 Bom
Judgement Date : 9 August, 2023

Bombay High Court
Om Shri Kesari Bahu-Uddeshiya ... vs State Of Maharashtra Thr. ... on 9 August, 2023
Bench: Avinash G. Gharote, M. W. Chandwani
                                                                                               (1)                                                  16wp5225.22

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

                                             WRIT PETITION NO. 5225 OF 2022
Om Shri Kesari Bahu Uddeshiya Krida va Shikshan Sanstha and anr__ Vs. ___State of
                             Maharashtra and ors
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr.K.Chiwarkar, Advocate h/f Mr. Anand Parchure, Advocate for petitioner
           Mr. M.K.Pathan, AGP for respondent nos.1 to 3
           Mr. P.N.Shende, Advocate for respondent no.4


                                                                           CORAM :                     AVINASH G. GHAROTE AND
                                                                                                       M.W. CHANDWANI, JJ.
                                                                           DATE                 :      09/08/2023

                                               1]                           The present matter was directed to be heard

along with W.P.No. 4974/2021, by an order dated 29.8.2022.

2] It is stated that W.P.No. 4974/2021 has already been decided by the judgment dated 8.9.2022, which would also govern the issue raised in the present petition.

3] Learned AGP concedes to the position that this is so, considering which the present petition is disposed of in terms of what has been decided in W.P.No. 4974/2021 and connected matters.

                                                                           JUDGE                                                        JUDGE

           Rvjalit





 

 
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