Bombay High Court
Akash Shivaji Datir vs The State Of Maharashtra And Others on 24 August, 2018
Author: Mangesh S. Patil
Bench: R.M. Borde, Mangesh S. Patil
(1) 1059 wp 9779.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1059 WRIT PETITION NO. 9779 OF 2018
AKASH SHIVAJI DATIR
VERSUS
THE STATE OF MAHARASHTRA AD OTHERS
...
Advocate for Petitioner : Mr. Narwade Narayan B.
AGP for Respondents/State : Mr. S.B. Yawalkar
...
CORAM : R.M. BORDE &
MANGESH S. PATIL, JJ.
DATE : 24.08.2018 P.C. :-
In view of the circular no. P.1605/93 dated 24.02.1993 and Circular No. RG/1611/2/1/10 dated 06.01.2010 issued under the orders of the Hon'ble Chief Justice and Hon'ble Acting Chief Justice respectively the matter stands transferred to the Principal Seat at Mumbai. Registry to take appropriate steps.
[MANGESH S. PATIL, J.] [R.M. BORDE, J.] mub ::: Uploaded on - 29/08/2018 ::: Downloaded on - 31/08/2018 23:47:27 :::