Sandip Brijbhansingh Somwanshi ... vs State Of Maha., Thr. Additional ...
2023 Latest Caselaw 8343 Bom

                                                                                               (1)                                                  48wp5059.22

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

                                              WRIT PETITION NO. 5059 OF 2022
  Sandip Brijbhansingh Somwanshi and ors __ Vs. ___State of Maharashtra and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. S.S.Dhengal, Advocate for the petitioner
           Mrs. Kalyani Deshpande, AGP for respondent nos. 1 to 3
           Mr. T.S.Deshpande, Advocate for intervenor


                                                                           CORAM :                     AVINASH G. GHAROTE AND
                                                                                                       M.W. CHANDWANI, JJ.

                                                                           DATE                 :      17/08/2023

                                               1]                           It is submitted by the learned AGP that a

similar issue as has been decided in Writ Petition No.8344/2023 (Shrikisan Narayankrao Solanki and ors vrs. State and ors) by the judgment dated 7.7.2023 is under consideration by the another Division Bench at the Principal Seat in Writ Petition No. 8243/2019, in which the hearing is partly complete, considering which it would be appropriate for this Court to wait for the result in Writ Petition No.8243/2019, in view of which list the matter after decision of Writ Petition No.8243/2019, intimation regarding which shall be given by the learned counsel for the petitioner.

2] Since Mr. Dhengale, learned counsel is already appearing for the petitioner, Mr. Dhore, the erstwhile counsel for the petitioner, is discharged.

                                                                           JUDGE                                                        JUDGE
                    Rvjalit