Bombay High Court
Shivaji Hindurao Patil vs The State Of Maharshtra Thr Its ... on 17 August, 2023
Author: N.J.Jamadar
Bench: N.J.Jamadar
32 wp 5017 of 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.5017 OF 2022
Shivaji Hindurao Patil ... Petitioner
versus
The State of Maharashtra and Ors. ... Respondents
Ms. Kalyani Mangave i/by Talekar and Associates, for Petitioner.
Mr. S.H.Kankal, AGP for State.
Mr. Mayur Mohite i/by Mr Yuvraj Narvankar, for Respondent No.4.
CORAM: N.J.JAMADAR, J.
DATE : 17 AUGUST 2023 P.C.
1. Heard the learned Counsel for the parties.
2. The learned Counsel for Respondent No.4 seeks leave to tender Affidavit in Reply.
3. The Affidavit in Reply is taken on record.
4. The learned AGP seeks further time to file an Affidavit in Reply on behalf of Respondent No.1.
5. By way of indulgence, two weeks time is granted to the Respondent No.1 to file Affidavit in Reply.
6. The Petitioner is at liberty to file an Affidavit in Rejoinder, if any, to the Affidavit in Reply filed on behalf of Respondent No.4 and the Affidavit in Reply to be filed on behalf of the Respondent No.1 within a period of three weeks thereafter. SSP 1/2
32 wp 5017 of 2022.doc
7. Stand over to 5 October 2023.
( N.J.JAMADAR, J. ) SSP 2/2 Signed by: S.S.Phadke Designation: PS To Honourable Judge Date: 19/08/2023 11:47:19