Bombay High Court
Padmakar Vishnupant Kulkarni vs The State Of Mahrashtra And Others on 24 January, 2020
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
1
(985) WP-12478-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
WRIT PETITION NO.12478 OF 2019
Padmakar Vishnupant Kulkarni ..Petitioner
Versus
The State of Maharashtra and ors. ..Respondents
Mr S.D. Joshi, Advocate for petitioner
Mrs G.L. Deshpande, A.G.P. for respondent no.1
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 24.1.2020
ORAL ORDER :
1. Learned A.G.P. accepts notice for respondent no.4.
2. The petitioner shall take steps within three weeks from today as against respondents no.2 and 3, failing which the matter shall stand dismissed as against respondents no.2 and 3.
3. If the steps are taken as against respondents no.2 and 3, then issue notice of final disposal to respondents no.2 and 3 returnable in eight weeks.
( SHRIKANT D. KULKARNI, J.) ( S.V. GANGAPURWALA, J.) vvr ::: Uploaded on - 28/01/2020 ::: Downloaded on - 11/06/2020 08:50:44 :::