Bombay High Court
Shri. Babanrao Dattu Alias Dattoba ... vs State Of Maharashtra And Ors on 18 January, 2022
Author: Abhay Ahuja
Bench: A. A. Sayed, Abhay Ahuja
Y.S.Patil
1
11-WP-337-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 337 OF 2022
Babanrao Dattoba Dangat .. Petitioner
V/s
State of Maharashtra and Ors. .. Respondents
*******
Mr. Prathamesh Bhargude for the Petitioner.
Mr. A.I. Patel, Addl. G.P. for the Respondent-State.
*******
CORAM: A. A. SAYED &
ABHAY AHUJA, JJ.
DATE : 18th JANUARY 2022 (Through Video Conferencing) P.C. :-
Respondent No. 1- State of Maharashtra and Respondent No. 3-Pune Municipal Corporation to fle their Affidavit-in-Reply within four weeas from today. Reioinder, if any before the next date.
2. Stand over to 1st March 2022. (ABHAY AHUJA, J.) (A. A. SAYED, J.) ::: Uploaded on - 19/01/2022 ::: Downloaded on - 20/01/2022 02:22:07 :::