Vilas Laxman Sagar vs The State Of Maharashtra Through ...
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Bombay High Court

Vilas Laxman Sagar vs The State Of Maharashtra Through ... on 25 January, 2024

           IN THE JUDICATURE OF HIGH COURT AT BOMBAY
                      BENCH AT AURANGABAD

                952 WRIT PETITION NO. 1841 OF 2020

                          VILAS LAXMAN SAGAR
                                  VERSUS
     THE STATE OF MAHARASHTRA THROUGH COLLECTOR, LATUR AND
                                  OTHERS
                                     ...
         Advocate for the Petitioner : Mr. Deshpande Chaitanya
             Advocate for Respondent No.2 : Mr. S.W.Munde
          Advocate for Respondent No.3 : Mr. Menezes Joslyn A
                                     ...
             WITH WRIT PETITION NO. 1472 OF 2020
                                     ....
                                   CORAM : ARUN R. PEDNEKER, J.

Dated : January 25, 2024 PER COURT :-

1. Affidavit in reply, if any, to be filed in the Registry on or before

the next date.

2. List the matter on 08/02/2024 immediately after the fresh

admission matters.

3. The learned Advocates for the respective parties are requested

to prepare brief synoptical notes comprising of the list of dates, issues

involved in the matter and the submissions to be canvassed, along

with list of Judgments.

( ARUN R. PEDNEKER, J. )

vj gawade/-.