Bombay High Court
Gautam Parasram Gadmade vs The Commandant, State Reserve Police ... on 11 November, 2022
Author: Anil L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
1/1 7.wp.5832.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 5832 OF 2022
(Gautam Parasram Gadmade V/s The Commandant, State Reserve Police Force, Amravati & Ors.)
Office Notes, Office Memoranda of Court's or Judge's orders
Coram, Appearances, court's orders or
directions and Registrar's orders
Mr. S. D. Malke, Advocate for Petitioner.
Ms. K. S. Joshi, AGP for Respondent Nos.3 & 4.
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CORAM : SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATE : NOVEMBER 11, 2022.
. Heard.
2. Issue notice for final disposal at admission stage to the Respondents, returnable after four weeks.
3. Ms. Joshi, the learned AGP waives service of notice on behalf of the Respondent Nos.3 and 4.
[ANIL L. PANSARE, J.] [SUNIL B. SHUKRE, J.] Yadav VG Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:11.11.2022 18:59