Chandrakumar Madusudan Jajodia ... vs State Of Maharashtra, Thr. Its ...
2023 Latest Caselaw 7345 Bom

                                                                                                   35-wp 4589-23.odt
                                                           1/1



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                        CIVIL WRIT PETITION NO. 4589                              OF        2023

         Mr. Chandrakumar Madusudan Jajodia and ors. -Vs-State of Maharashtra and ors.

-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
                                       Mr.Anand Parchure, counsel for the petitioner.
                                       Ms. N.P.Mehata, AGP for respondent Nos.1 to 4.



                                                    CORAM : A.S.CHANDURKAR &
                                                            MRS.VRUSHALI V. JOSHI, JJ.

DATED : 24.07.2023.

1. The petitioner seeks to rely upon the judgment in Writ Petition No.7377 of 2019 (Pradip Madhusudan Nand Vs. The State of Maharashtra and ors.) decided on 09.06.2023 for seeking the reliefs on similar lines.

2. Issue notice to the respondents, returnable in four weeks.

3. Learned Assistant Government Pleader waives service of notice for respondent Nos.1 to 4.

                                        JUDGE                                                     JUDGE




Kavita