Bombay High Court
Kailash Gulabchand Sahuji And Others vs The State Of Maharashtra And Others on 16 February, 2021
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
945-wp-3028-21
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3028 OF 2021
Kailas S/o Gulabchand Sahuji
and others ... Petitioners.
Versus
The State of Maharashtra
and others ... Respondents.
....
Mr. S.B. Sontakke, Advocate for the Petitioners.
Mr. K.N. Lokhande, A.G.P. for Respondent Nos.1 and 2.
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 16th FEBRUARY, 2021 PER COURT:-
1. The petitioner seeks notional increment after retirement.
2. Issue notice to respondents, returnable on 20.04.2021.
Learned A.G.P. waives service of notice for respondent Nos.1 and 2. Hamdast allowed.
( SHRIKANT D. KULKARNI ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
S.P. Rane
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