Nepalchand S/O Jagannath ... vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 11464 Bom

                                                                      1                           43wp7575.2022.odt

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR
                                                WRIT PETITION NO. 7575/2022
                                      Nepalchand s/o Jagannath Rahangdale and others
                                                            Vs
                                            The State Of Maharashtra and others.
                   Office Notes, Office Memoranda of                Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                                             Mr. I.N. Choduhari, counsel for petitioners.
                                             Mr. S.M.Ukey, Addl. GP for respondent Nos. 1 to 3.

CORAM: AVINASH G. GHAROTE & URMILA JOSHI-PHALKE, JJ DATED : 07/11/2023.

1. Mr. A.M. Dixit learned counsel for the respondent Nos. 2 to 4 is absent. The matter is claimed to be covered by the judgment of the Hon'ble Apex Court in the case of State of Punjab and others Vs Rafiq Masih (White Washer) and another [(2015) 4 SCC 334], considering which, list the matter on 10/11/2023.

2. Learned counsel for the petitioners to inform Mr. A.M. Dixit, regarding the next date hearing.

(URMILA JOSHI-PHALKE) (AVINASH G. GHAROTE)

Signed by: Mr. R.K. NANDURKAR rkn Designation: PA To Honourable Judge Date: 07/11/2023 17:12:23