Bombay High Court
Rajkumar Jaykumar Ajmera vs The State Of Maharashtra And Others on 29 July, 2021
Bench: Ravindra V. Ghuge, S.G. Mehare
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.6362 OF 2020
RAJKUMAR JAYKUMAR AJMERA
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr.G.K.Naik Thigle h/f Mr.D.D.Deshmukh, Advocate for the petitioner.
Mr.S.R.Yadav-Lonikar, AGP for respondent Nos. 1, 3 and 4.
Mr.S.S.Dande, Advocate for respondent No.2.
( CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, JJ) DATE : JULY 29, 2021 PER COURT :
1. The learned Advocate for the petitioner submits that a recent judgment delivered by the learned Division Bench of this Court on 20/12/2017 in WP No.285/2012 alongwith few other matters, filed by Vitthaldas Vs. State and others and few other connected matters, would impact the result of this petition. He desires to refer to the said order.
2. As such, in view of the request of the petitioner, stand over to 09/08/2021 in the same category.
( S.G. MEHARE, J. ) ( RAVINDRA V. GHUGE, J. ) khs/July 2021/6362 ::: Uploaded on - 30/07/2021 ::: Downloaded on - 24/09/2021 00:43:49 :::