Kapil Suresh Thakur vs State Of Maharashtra Through Its ...
2024 Latest Caselaw 13792 Bom

Bombay High Court

Kapil Suresh Thakur vs State Of Maharashtra Through Its ... on 2 May, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                                     {1}
                                                              953 sr.no.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    WRIT PETITION NO. 4603 OF 2024
                         KAPIL SURESH THAKUR
                                                               ....Petitioner
                                  VERSUS

  STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
                                 OTHERS
                                                         .....Respondent
                                   .....
Advocate for the Petitioner : Mr. R.k. Mendadkar And Anandsingh Bayas
AGP for Respondents: Smt. R.P. Gaur.


                             CORAM : SMT. VIBHA KANKANWADI
                                     & S.G. CHAPALGAONKAR, JJ.

DATE : 2ND MAY, 2024.

P.C. :-

1. Issue notice to respondents.

2. AGP waives notice for respondent No.1 and 2.

3. Notice of respondent No. 3 is made returnable on 20.6.2024.

4. Till then, no coercive action be taken in pursuance of the impugned judgment and order dated 14.08.2018 against the petitioner.

[S.G. CHAPALGAONKAR, J] [ SMT. VIBHA KANKANWADI, J]

grt/-