Bombay High Court
Pradeep S/O. Khulas Rathod vs State Of Mah. Thr. Anti Corruption ... on 22 November, 2022
Author: M.W.Chandwani
Bench: S.B. Shukre, M. W. Chandwani
23-qpl 1334-22.odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APL) NO.1334 OF 2022
Pradeep Khulas Rathod
-Vs-
State of Maharashtra and ors.
-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
Ms.Garima Jain, counsel h/f Mr.Sangram Sirpurkar counsel for the
applicant.
Mr.I.J.Damle, APP for respondent Nos.1 and 2.
CORAM :SUNIL B.SHUKRE &
M.W.CHANDWANI, JJ.
DATE : 22.11.2022.
1. Heard.
2. Issue notice for final disposal at admission stage to the non-applicants, returnable after four weeks.
3. Learned APP waives service of notice for non- applicant Nos.1 and 2.
4. Meanwhile, office objections shall be removed by the applicant on or before the next date.
JUDGE JUDGE Signed By:KAVITA PRAVIN TAYADE P. A. Signing Date:22.11.2022 13:57 Kavita