Vaibhav Vinayak Sapkal vs The State Of Maharashtra Through ...
2024 Latest Caselaw 13793 Bom

Bombay High Court

Vaibhav Vinayak Sapkal vs The State Of Maharashtra Through ... on 2 May, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                                     {1}
                                                              952 sr.no.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    WRIT PETITION NO. 4602 OF 2024
                       VAIBHAV VINAYAK SAPKAL
                                                               ....Petitioner
                                  VERSUS

     THE STATE OF MAHARASHTRA THROUGH PRINCIPAL
                     SECRETARY AND ANOTHER
                                                      .....Respondent
                                   .....
Advocate for the Petitioner : Mr. Boinwad Omgashad B.
AGP for Respondents: Mr. A.M. Phule.



                             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 15.4.2024 against the petitioner.

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

grt/-