Bombay High Court
Shri Deepak S/O Govindrao Ghate And ... vs State Of Maharashtra, Thr. Its ... on 13 January, 2020
Author: Madhav J. Jamdar
Bench: S.B. Shukre, Madhav Jayajirao Jamdar
1 WP. 7313-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 7313 OF 2018
( Shri Deepak S/o Govindrao Ghate & Ors.
Vs.
State of Maharashtra, Thr. Its Secretary, Department of Homes, Mantralaya,
Mumbai & Ors.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri R.P. Masurkar, for the Petitioners
Shri A.D. Sonak, AGP for the Respondent No.1
CORAM: SUNIL B. SHUKRE &
MADHAV J. JAMDAR, JJ.
DATED : 13th January, 2020.
Leave to carry out amendment to the memo of petition by filling all the gaps in the table mentioned in the petition, is granted. Amendment be carried out forthwith.
Stand over after two weeks for filing of the reply by respondent No.2 as a last chance.
JUDGE JUDGE
SD. Bhimte
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