Bombay High Court
Shri. Aravind Raghunath Jadhav vs The State Of Maharashtra Thru The ... on 14 September, 2020
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 13, 14, WP.4239.2019 and 16 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5580 OF 2020
Pournima S. Patil and anr. .... Petitioners
v/s.
The State of Maharashtra and anr. .... Respondents
WITH
WRIT PETITION NO. 5560 OF 2019
Aravind Raghunath Jadhav .... Petitioner
v/s.
The State of Maharashtra and ors. .... Respondents
WITH
WRIT PETITION NO. 4239 OF 2019
Pratap Sarjerao Patil and anr. .... Petitioners
v/s.
The State of Maharashtra and anr. .... Respondents
WITH
WRIT PETITION NO. 2392 OF 2019
Smita Gulabrao Patil and anr. .... Petitioners
v/s.
The State of Maharashtra and ors. .... Respondents
Mr. Narendra Bandiwadekar with Mr. Vinayak Kumbhar
i/b. Ashwini Bandiwadekar for the Petitioners.
Mr. A.B. Kadam, AGP for the State in WP/5580/2020.
Mr. S.L. Babar, AGP for the State in WP/5560/2019.
Mrs. G.U. Shinde, AGP for the State in WP/2392/2019.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATE : 14th SEPTEMBER, 2020.
1/2P.H. Jayani 13, 14, WP.4239.2019 and 16 .doc P. C. :-
. At the request of learned counsel for the respective parties, Petitions to be listed on 21st September, 2020. Ad-interim relief, if any, granted earlier, to continue till the next date of hearing.
Preeti H. Jayani Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) Preeti H. Jayani Date: 2020.09.15 13:13:35 +0530 2/2