Jitendriya Anantrao Sawleshwarkar vs The State Of Maharashtra Through Its ...
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Bombay High Court

Jitendriya Anantrao Sawleshwarkar vs The State Of Maharashtra Through Its ... on 24 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                      -1-

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      917 WRIT PETITION NO. 413 OF 2024

           JITENDRIYA ANANTRAO SAWLESHWARKAR
                          VERSUS
   THE STATE OF MAHARASHTRA THROUGH IT'S SECRETARY AND
                         OTHERS

Mr.S.T.Veer, Advocate for the Petitioner.
Mr.P.K.Lakhotiya, AGP for the Respondent/State.

Ms.Dipali Jale, Advocate for Respondent No.7.

( CORAM : RAVINDRA V. GHUGE AND Y.G.KHOBRAGADE, JJ.)

DATE : JANUARY 24, 2024

PER COURT :

We are informed that the Hon'ble Supreme Court would be

dealing with the SLP in relation to the judgment and order dated

20.10.2023 in WP No.3680/2023, alongwith other matters. Hence, we

are listing this Petition in the same fresh admissions category on

05.02.2024.

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