Bombay High Court
Anil Charansingh Rathod vs State Of Maharashtra, Dept. Of Higher ... on 27 June, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 53-WP-1794-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 1794 OF 2022
(Anil Charansingh Rathod Vs. State of Maharashtra & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Ms. D.V. Sapkal, Advocate for the petitioner.
Shri D.P. Thakare, A.G.P. for respondent Nos. 1 to 3.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : JUNE 27, 2022.
Issue notice to the respondents, returnable in three weeks. The learned Additional Government Pleader waives notice for respondent Nos. 1 to 3.
(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:28.06.2022 14:38