Mahesh Patil And Anr vs Union Of India And Ors
2024 Latest Caselaw 23811 Bom

Bombay High Court

Mahesh Patil And Anr vs Union Of India And Ors on 13 August, 2024

Author: Prithviraj K. Chavan

Bench: Revati Mohite Dere, Prithviraj K. Chavan

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                                                                               27. WPST 12591-2024.doc
            RUPALI
RUPALI      RAJESH
RAJESH      WAKODIKAR
WAKODIKAR   Date:
            2024.08.14
            12:53:16
            +0530
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                  CRIMINAL WRIT PETITION (ST) NO. 12591 OF 2024


                         Mahesh Patil & Anr.                                ...Petitioners
                              Versus
                         The Union of India & Ors.                          ...Respondents


                         Dr. Sujay Kantawala, Ms. Aishwarya Kantawala, Ms. Diya Jayan i/b
                         Adv.Raj Raut for the Petitioners.

                         Mr. Karn Adik & Ms. Megha Bajaria for the Respondent Nos.1 to 3.

                         Mr. V.B.Konde Deshmukh, Addl.P.P for the Respondent-State.


                                                      CORAM : REVATI MOHITE DERE &
                                                              PRITHVIRAJ K. CHAVAN, JJ.

DATE : 13th AUGUST 2024

P.C. :

1. Learned Counsel for the petitioners has tendered an

affidavit-in-rejoinder as well as compilation of judgments, on behalf of

the petitioners. The same are taken on record.

2. Learned Counsel for the respondent Nos.2 and 3 seek time

27. WPST 12591-2024.doc

to go through the said affidavit-in-rejoinder.

3. On his request, stand over to 27th August, 2024 at 2.30

p.m.

4. The concerned officer to produce the case file on the next

date.

PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.