Manik Chandru Deokar vs State Of Maharashtra Through ...
2023 Latest Caselaw 9650 Bom

                             sg                                                   22.wp4022-21.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          CIVIL APPELLATE JURISDICTION

                                         WRIT PETITION NO.4022 OF 2021

                        Manik Chandru Deokar                     ..       Petitioner
                              v/s.
                        State of Maharashtra Through
                        Secretary Ministry of Revenue And
                        Forest And Ors.                          ..       Respondents
                                                         ....
                        Mr. Sandeep M. Pathak, for the Petitioner.

                        Mr. Sachin H. Kankal, AGP, for State.

                        Mr. Sandeep S. Salunkhe, for Respondent No.5.
                                                        ....
                                                     CORAM: G.S. KULKARNI &
                                                             JITENDRA JAIN, JJ.

DATE : 13th SEPTEMBER, 2023

P.C:-

Rule. Respondents waives service.

2. We have heard the learned Counsel for the parties finally.

3. Judgment Reserved.

(JITENDRA JAIN, J.) (G.S. KULKARNI, J.)

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Signed by: Smita Gonsalves Designation: PS To Honourable Judge Date: 14/09/2023 11:41:53