Bombay High Court
Maharashtra State Public Prosecutors ... vs The State Of Maharashtra And Another on 30 November, 2018
Author: S. V. Gangapurwala
Bench: S. V. Gangapurwala
(1) Speaking WP-8117-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.8117 OF 2017
Maharashtra State Public Prosecutors
Association, Through its President ..Petitioner
Versus
The State of Maharashtra & Ors. ..Respondents
...
Mr. S. B. Joshi, AGP for Respondent-State.
...
CORAM : S. V. GANGAPURWALA &
SUNIL K. KOTWAL, JJ.
DATED : 30th NOVEMBER, 2018. PER COURT:-
1. Motion is made for speaking to minute in respect of judgment dated 24th August 2018.
2. Mr. Joshi, learned A.G.P. submits that the matter is worked out by Mr. Madhav V. Thorat, Special Counsel, but his appearance is not mentioned for respondent no.1-State.
3. In light of the above, in the judgment dated 24th August 2018, the appearance of Mr. Madhav V. Thorat, Special Counsel be mentioned for respondent no.1-State in Writ Petition No.8117 of 2017. Necessary correction be carried out accordingly.
(SUNIL K. KOTWAL) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/November-18 ::: Uploaded on - 03/12/2018 ::: Downloaded on - 30/12/2018 12:26:01 :::