Bombay High Court
Krishna Consultants, Thr. Proprietor, ... vs State Of Maha., Thr. Its Deputy ... on 15 September, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 6-WP-5074-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 5074 OF 2022
(Krishna Consultants Vs. State of Maharashtra)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri Avdhesh Kesari, Advocate for the petitioner.
Shri A.S. Fulzele, A.G.P. for the respondent/ State.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : SEPTEMBER 15, 2022.
Issue notice to the respondent, returnable in two weeks. The learned Additional Government Pleader waives notice for the respondent.
(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:15.09.2022 18:41