Bombay High Court
Thakur S/O Tulsidas Parwani vs The State Of Maharashtra And 2 Ors on 16 January, 2019
Author: Bharati H.Dangre
Bench: Ranjit More, Bharati H.Dangre
1/1 10 WP-1744-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1744 of 2018
Thakur s/o Tulsidas Parwani .. Petitioner
Versus
The State of Maharashtra & ors .. Respondents
...
Mr.A.M.Saraogi for the petitioner.
Ms.Raghuvanshi i/b Ashraf Patil for respondent no.3.
Mr.L.T. Salelkar AGP For the State.
CORAM: SHRI RANJIT MORE &
SMT. BHARATI H.DANGRE, JJ.
DATED : 16TH JANUARY 2019 P.C:-
1 At the request of the learned counsel for the respondent no.3, stand over to 30th January 2019.
(SMT. BHARATI H. DANGRE, J.) (RANJIT MORE, J.) Tilak ::: Uploaded on - 18/01/2019 ::: Downloaded on - 18/01/2019 23:23:30 :::