Bombay High Court
Nanji Dana Patel vs The State Of Maharashtra Through Govt. ... on 12 February, 2019
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
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24.wp1897.19.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE
WRIT PETITION NO. 1897 OF 2019
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Mr. Joaquim Reis, Sr. Counsel a/w. Mr. Bornando Reis I/b. Mr. Shailesh Kumar Rai, advocate for the petitioner.
Mr. P.P. Pujari, AGP for State.
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CORAM :SMT. SADHANA S. JADHAV, J DATE : FEBRUARY 12, 2019. P.C.:-
1 Learned AGP waives service for respondent Nos. 1 to 4 and seeks time to take instructions. In the mean while, the learned Senior Counsel for the petitioner submits that it would be necessary to Talwalkar 1/2 ::: Uploaded on - 13/02/2019 ::: Downloaded on - 14/02/2019 00:24:19 ::: 2
24.wp1897.19.doc bring certain documents on record. He seeks leave to add/amend. Liberty as prayed for is granted.
Amendment to be carried within 2 weeks. Stand over to 5/3/2019.
(SMT. SADHANA S. JADHAV, J) Talwalkar 2/2 ::: Uploaded on - 13/02/2019 ::: Downloaded on - 14/02/2019 00:24:19 :::