Citation : 2023 Latest Caselaw 863 Bom
Judgement Date : 24 January, 2023
1 WPs606&607-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 606/2023
(RAMKRUSHNA DAHILAL CHAUHAN VERSUS STATE OF MAHARASHTRA & OTHERS)
WITH
WRIT PETITION NO. 607/2023
(NIKHIL VINAYAK GABHANE VERSUS STATE OF MAHARASHTRA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri K.A. Kothari, counsel for the petitioners.
Ms N.P. Mehta, Assistant Government Pleader for the respondents.
CORAM : A. S. CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.
DATE : JANUARY 24, 2023.
The learned Assistant Government Pleader for the respondents to produce the Corrigendum dated 16.06.2022 that has been issued pursuant to the judgment in Writ Petition No. 2078 of 2021 with Connected writ petitions [M/s Shree Rajesh Pathak Versus State of Maharashtra & Others ].
Stand over 27.01.2023.
(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)
APTE
Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:24.01.2023 15:38
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