Sunil Mahadev Nagap And Ors vs The State Of Maharashtra Through ...
2023 Latest Caselaw 11591 Bom

                                                                                               12.WP.2114.20.DOC




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO. 2114 OF 2020

                             Sunil M. Nagap & Ors                       ..Petitioners

                             Versus

                             The State of Maharashtra & Ors            ..Respondents
ANJALI Digitally
       by ANJALI
                 signed

TUSHAR TUSHAR     ASWALE
       Date: 2023.11.08
ASWALE 18:27:39 +0530

                                Mr.Ajit Jakhadi, with Mr.Amol Chile, Advocates for the
                                Petitioners.

                                Mr.R. S. Pawar, A.G.P. for the State/Respondent.

                                                      CORAM      : B. P. COLABAWALLA, J &
                                                                   M. M. SATHAYE, JJ.

                                                      DATE       : NOVEMBER 8, 2023


                            P.C.

We have heard the parties. The matter is reserved for

judgment. It will be pronounced later on.

2 This order will be digitally signed by the Private

Secretary/ Personal Assistant of this Court. All concerned will act

on production by fax or email of a digitally signed copy of this

order.

[M. M. SATHAYE, J.] [ B. P. COLABAWALLA, J ].

NOVEMBER 8, 2023 Aswale