The State Of Maharashtra Thr Its ... vs Akshay Ravindra Nitnaware
2024 Latest Caselaw 23506 Bom

Bombay High Court

The State Of Maharashtra Thr Its ... vs Akshay Ravindra Nitnaware on 9 August, 2024

Author: M. W. Chandwani

Bench: Avinash G. Gharote, M. W. Chandwani

  2024:BHC-NAG:8740-DB


                                                                              1                              40-wp-3821-23.odt

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

                                               CIVIL APPLICATION (CAW) NO. 2044 OF 2024
                                                                              IN
                                                       WRIT PETITION NO. 3821 OF 2023
                                                     The State of Maharashtra and another
                                                                              Vs.
                                                            Akshay Ravindra Nitnaware
                               ------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                                Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               ----------------------------------------------------------------------------------------------------
                                             Ms. T. H. Khan, AGP for petitioners/State.
                                             Ms. Naziya S. Pathan, Advocate for respondent.


                                                  CORAM :-        AVINASH G. GHAROTE &
                                                                  M. W. CHANDWANI, JJ.

DATED :- 09.08.2024

This is an application by the petitioner to amend the petition by contending that certain ground, which goes to the basic root of challenge of the impugned judgment, are to be brought on record.

2. For the reason mentioned in application, the application is allowed. The necessary amendment be carried out within two working days.

3. Stand over to 16.08.2024.

4. Reply, if any, shall be filed by the respondent before the next date of hearing.

(M. W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.) Signed by: Mr. Rajnesh Jaiswal Designation: PARR ToJaiswal Honourable Judge Date: 09/08/2024 15:09:44