Bombay High Court
Rahul Rasiklal Nahar And Anr vs The State Of Maharashtra Thr. Principal ... on 19 June, 2021
Author: M. S.Karnik
Bench: S.C.Gupte, M. S.Karnik
9. wpst 10633.21.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION ST. NO. 10633 OF 2021
Mr.Rahul Rasiklal Nahar and anr. ....Petitioners
Vs.
The State of Maharashtra and ors. ..... Respondents
Mr.Akshay Petkar a/w Mr.Devashish Godbole, for the Petitioners.
Smt.Neha Bhide, AGP 'B' panel for the Respondent - State.
CORAM : S.C.GUPTE &
M. S.KARNIK, JJ.
DATE : 19th JUNE, 2021 P.C. :
. Heard learned Counsel for the Petitioners and learned AGP for Respondent - State. Learned AGP seeks time to fle reply to the Petition. Reply to be fled and served on the Petitioner's Advocate within a period of three weeks from today. Rejoinder, if any, to be fled and served within a period of one week thereafter.
2. Place the Petition for admission on 19/07/2021. In the meantime, no coercive steps be taken against the Petitioners in pursuance of the impugned order dated 02/02/2021 by Respondent - State.
(M.S.KARNIK, J.) (S.C.GUPTE, J.) 1/1 ::: Uploaded on - 19/06/2021 ::: Downloaded on - 20/06/2021 00:31:00 :::