Bombay High Court
Shri. Mahadeo Dnyanu Lingade And Anr vs The State Of Maharashtra Thru The ... on 19 November, 2018
4 WP 12714 OF 2018
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12714 OF 2018
Mahadeo Dnyanu Lingade and anr ... Petitioners
V/s.
The State of Maharashtra and ors ... Respondents
Mr. N. V. Bandiwadekar a/w Vinayak Kumbhar i/by A.
N. Bandiwadekar, for the Petitioners.
Mr. Rajaram Deshmukh, for respondent No.4.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 19 st NOVEMBER, 2018. P.C. : 1] Learned counsel for the petitioner seeks leave to amend
the petition in view of the further orders passed by respondent No.3. 2] Leave granted. 3] The amendment to be carried out on or before the next date. 4] Meanwhile learned counsel for respondent No.4 seeks
time to file affidavit-in-reply.
5] Stand over to 03.12.2018.
[DR.SHALINI PHANSALKAR-JOSHI, J.] 1/1 ::: Uploaded on - 21/11/2018 ::: Downloaded on - 23/11/2018 00:29:00 :::