Bombay High Court
Sudhakar Chokha Tribhuvan vs State Of Maharashtra And 2 Others on 25 September, 2018
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION LODGING NO. 1674 OF 2013
Hiralal Gupta ....Petitioner
V/S
The State Of Maharashtra And 2ors. ....Respondent
WITH WRIT PETITION LODGING NO. 1675 OF 2013 Shyam Chandrakant Patade ....Petitioner V/S State Of Maharashtra And 2 Others ....Respondent WITH WRIT PETITION LODGING NO. 1677 OF 2013 Gopal D. Shett And Anr. ....Petitioner V/S The State Of Maharashtra And Ors. ....Respondent WITH WRIT PETITION LODGING NO. 1679 OF 2013 Tarique Khan ....Petitioner V/S The State Of Maharshtra And 2 Ors. ....Respondent WITH WRIT PETITION LODGING NO. 1678 OF 2013 Sudhakar Chokha Tribhuvan ....Petitioner V/S Page 1/2 ::: Uploaded on - 25/09/2018 ::: Downloaded on - 27/09/2018 01:41:43 ::: State Of Maharashtra And 2 Others ....Respondent WITH WRIT PETITION LODGING NO. 1680 OF 2013 Smt.shannodevi Chourasiya ....Petitioner V/S State Of Maharashtra And 2 Others ....Respondent Mr. S.G.Deshmukh i/b. Gautam T. Kanchanpurkar For Petitioner Mr. R.S.Apte, Sr. Adv. a/w. Ms. Sheetal Mane for MCGM. Mr. Hemant Haryan, AGP, R-1.
CORAM : THE ACTING CHIEF & G. S. KULKARNI, JJ DATE : 25th September, 2018 P.C. :
By consent, stand over to 04/10/2018 a/w. Notice of Motions No.602 to 606 of 2017.
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