Bombay High Court
Ritesh @ Jeetu Babulal Chakravarty And ... vs State Of Maharashtra Thr. Secretary, ... on 22 June, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1 W.P.No.1305.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 1305 OF 2021
Ritesh @ Jeetu Babulal Chakravarty and Ors.,
..VS..
State of Maharashtra, through its Secretary, Department of Public Health, Mumbai
and Ors.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mrs. Sharda S. Wandile, Advocate for petitioners.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : 22.06.2021 Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.
2. Issue notice for final disposal at admission stage to the respondents.
3. Shri A. S. Fulzele, learned Addl.G.P. waives service of notice for respondent Nos.1 to 4.
4. Let this petition be tagged along with other petitions involving same issue, if any. List of that matters may be furnished to the Registry by leaned counsel for the petitioners.
Stand over after two weeks.
JUDGE JUDGE
Kirtak
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