Citation : 2023 Latest Caselaw 883 Bom
Judgement Date : 25 January, 2023
1 931-W.P.No.1480.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 1480 OF 2021
Mr. Prakash S/o. Vasantrao Rahate and others
..VS..
State of Maharashtra & and others
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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. Dhengale, Advocate for petitioners.
Mr. A.S. Fulzele, Additional Government Pleader for respondent Nos.1 to 4. Mr. D.M. Kakani, Advocate for respondent Nos.5 and 6.
CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ DATED : JANUARY 25, 2023
The learned counsel for the petitioners submits that in view of the judgment in Writ Petition No. 2330 of 2021 ( Upendra S/o Madhavrao Kulkarni Vs. The State of Maharashtra and others ) decided with connected Writ Petitions at the Aurangabad Bench on 19.09.2022, these petitioners would be entitled for similar relief.
The learned counsel for the respondent Nos.5 and 6 seeks time to verify the aforesaid.
Stand over to 08.02.2023.
(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)
Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:25.01.2023 18:57 Kirtak
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