Bombay High Court
Ku. Neeta D/O Mahadeo Nawale vs State Of Maharashtra, Thr. Its ... on 24 August, 2018
Author: M. G. Giratkar
Bench: B.P. Dharmadhikari, M. G. Giratkar
Order 2408wp5355.18
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5355/2018.
Ku. Neeta Mahadeo Nawale
-VERSUS-
State of Maharashtra and another.
WRIT PETITION NO. 5356/2018.
Abvinash Nanajo Dhore
-VERSUS-
State of Maharashtra and another.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
CORAM : B.P. DHARMADHIKARI
& M. G. GIRATKAR, JJ.
DATE : AUGUST 24, 2018.
Heard Shri P.N. Shende, learned Counsel for the petitioner.
2. Notice, returnable on 15.10.2018. Ms. K.R. Deshpande, learned A.G.P. waives notice for respondent no.1. RPAD/Hamdast/Service on Standing Counsel for respondent no.2, permitted.
3. In view of orders passed in Writ Petition Nos. 4969 and 4970 of 2018 on 10.08.2018, interim orders in terms of prayer clause (c).
JUDGE JUDGE
Rgd.
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