Bombay High Court
Krishnat Harishchandra Patil And ... vs The State Of Maharasthra Through Its ... on 6 December, 2021
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
1 90-WP-10594-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 10594 OF 2021
KRISHNAT HARISHCHANDRA PATIL AND ANOTHER
VERSUS
THE STATE OF MAHARASTHRA THROUGH ITS SECRETARY AND OTHERS
...
Advocate for Petitioners : Mr. Savita G. Mapari
AGP for Respondent No. 1 : Mr. A.R. Kale
....
CORAM : S. V. GANGAPURWALA AND
S. G. DIGE, JJ.
DATE : 6th DECEMBER, 2021 PER COURT :-
1. Though respondents No. 2 and 3 are served, none appears for them.
2. Re-issue notice for final disposal to respondents No. 2 and 3, returnable on 14-02-2022. Hamdast allowed.
3. Notice shall contain a rider that in spite of service of notice of final disposal, none appears for respondent Nos. 2 and 3, then this Court will be constrained to issue warrant against them.
( S.G. DIGE ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
mtk
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