Prashant Shankar Bhosale vs The State Of Maharashtra Thr Its ...
2023 Latest Caselaw 1032 Bom

                                                                   26 pil22-22.docx

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       Digitally
       signed by
                                      CIVIL APPELLATE JURISDICTION
       TRUSHA
TRUSHA TUSHAR
TUSHAR MOHITE
MOHITE Date:
       2023.02.01
       14:54:40
                                   PUBLIC INTEREST LITIGATION NO.22 OF 2022
       +0530




                    Prashant Shankar Bhosale                        ..... Petitioner

                             Vs.

                    The State of Maharashtra and Ors.               ..... Respondents

                    Mr.Rohan Mahadik a/w Mr.Nilesh Lonkar and Mr.Pravin Nikharge
                    i/b The Juris Partners for the Petitioner
                    Mr.Rui Rodrigues a/w Mr.D.P.Singh for the Respondent no.6
                    Mr.P.P.Kakade, G.P. a/w Ms.R.A.Salunkhe, A.G.P. for the State

                                             CORAM:      S.V.GANGAPURWALA, ACJ &
                                                         SANDEEP V. MARNE, J.

                                             DATED :     JANUARY 31, 2023

                    P.C.

                    1        The learned Counsel for the Petitioner has placed on record

compilation of judgments. Copy of the same is given to the learned

Counsel for the Respondent and the learned A.G.P.

2 The learned counsel for the Respondent and the learned A.G.P.

seek time to go through the same.

3 The learned Counsel for the Respondent and the learned A.G.P.

submit that they will file reply before the said date.

                    4        Stand over to 16.03.2023.



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

                    Mohite                                                            1/1