Bombay High Court
Dr. Girish Suryakant Borkar And Anr vs The State Of Maharashtra Through ... on 19 March, 2019
Author: Dama Seshadri Naidu
Bench: B.R. Gavai, Dama Seshadri Naidu
902-wp3479-19.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELALTE JURISDICTION
WRIT PETITION NO.3479 OF 2019
Girish S Borkar & Anr. ...Petitioners
V/s.
The State of Maharashtra & Ors. ...Respondents
Mr.Akshay A. Kulkarni with Ms.Akanksha Helaskar and Ms.Chandni
Sachade for the Petitioners.
Mr.V.M. Mali, A.G.P. for the State -Respondent Nos.1 to 5.
CORAM : B.R. GAVAI &
DAMA SESHADRI NAIDU, JJ.
DATE : 19TH MARCH, 2019. P.C. :-
1. Issue notice to the respondent, returnable on 2nd April, 2019.
2. Learned AGP waives service of notice on behalf of the respondent nos.1 to 5.
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