Bombay High Court
Sanjay Sadashiv Dhurve (In Jail) vs The State Of Maharashtra Thr. Its ... on 9 April, 2019
Author: Pushpa V. Ganediwala
Bench: S.B. Shukre, Pushpa V. Ganediwala
1 090419criwp1202.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL WRIT PETITION NO. 1202 OF 2018
SANJAY SADASHIV DHURVE (IN JAIL)
VERSUS
STATE OF MAH., THRU. SECY., HOME DEPTT., MUMBAI AND ANOTHER
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. A.A. Pannase, Advocate appointed for the petitioner.
Mr. B. M. Lonare, A. P. P. for respondent nos.1 and 2.
CORAM : SUNIL B. SHUKRE and
PUSHPA V. GANEDIWALA, JJ.
DATE : APRIL 09, 2019.
At the request of the learned counsel appointed for the petitioner, two weeks time is granted to the petitioner to remove the office objections, failing which the petition shall stand dismissed without reference to the Court.
JUDGE JUDGE
Diwale
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