Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Waman Khobraji Kharate vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 1840 Bom

Citation : 2024 Latest Caselaw 1840 Bom
Judgement Date : 22 January, 2024

Bombay High Court

Waman Khobraji Kharate vs The State Of Maharashtra Through The ... on 22 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                               *1*                  38a39a40wp751t753o24


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

               38 WRIT PETITION NO. 751 OF 2024
            BALIRAM SAKHARAMJI KADAM
                      VERSUS
      THE STATE OF MAHARASHTRA THROUGH THE
          PRINCIPLE SECRETARY AND OTHERS
                         ...
                        AND

               39 WRIT PETITION NO. 752 OF 2024
              NIVRATI RAMRAO GAVALI
                      VERSUS
      THE STATE OF MAHARASHTRA THROUGH THE
          PRINCIPAL SECRETARY AND OTHERS
                         ...

                               AND

               40 WRIT PETITION NO. 753 OF 2024
             WAMAN KHOBRAJI KHARATE
                      VERSUS
      THE STATE OF MAHARASHTRA THROUGH THE
          PRINCIPAL SECRETARY AND OTHERS

                                ...
Advocate for the Petitioners : Mr. Kurundkar Sunil V.
GP for Respondent 1/State : Mr. A.B. Girase
                                ...

                     CORAM : RAVINDRA V. GHUGE
                                       &
                             Y. G. KHOBRAGADE, JJ.

DATE :- 22nd January, 2024

Per Court :-

1. The Petitioners rely upon the judgment delivered by *2* 38a39a40wp751t753o24

this Court dated 08.01.2020 in Writ Petition No.4346/2017

(Divakar Kishanrao Kakde vs. The State of Maharashtra and

others).

2. Issue notice to the Respondents, returnable on

26.02.2024. The learned Government Pleader waives service of

notice on behalf of Respondent No.1. The parties shall note that

if possible, these matters would be decided finally at an

admission stage.

3. Let affidavits in reply be filed at least 10 (ten) days

prior to the returnable date in this matter.

kps (Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter