Shri. Pandit Shankar Pawar vs State Of Maharashtra And Ors
2023 Latest Caselaw 2347 Bom

                    Urmila Ingale                                           2-wp-14116-22.odt


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
       Digitally
       signed by
       URMILA

                                 WRIT PETITION NO. 14116 OF 2022
URMILA PRAMOD
PRAMOD INGALE
INGALE Date:
       2023.03.13
       13:13:00
       +0530



                    Shri Pandit Shankar Pawar                             ..Petitioner
                          VS.
                    State of Maharashtra and Ors.                         ..Respondents


                    Mr. Irvin D'Souza i/b Mr. Sugandh B.Deshmukh, for the
                    Petitioner.
                    Ms. R.A. Salunkhe, AGP for the State - Respondents No.1
                    and 2.
                    Ms. Bhairavi A. Ranpise, for Respondent No.3.

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

DATED : MARCH 10, 2023 P.C. :

1. The petitioner seeks directions to decide his

representation dated 05/10/2005.

2. The revision of the petitioner appears to be partly

allowed in the year 2004. The same was statutory one.

There cannot be a question of entertaining the

representation against the said judgment and order.

Moreover, the same is of the year 2004-2005 and the writ

petition is filed in the year 2022.

Urmila Ingale 2-wp-14116-22.odt

3. Learned counsel for the petitioner seeks time.

4. Stand over to 17/03/2023.

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