Bombay High Court
Sanjay Bhaidas Patil vs The State Of Maharashtra And Others on 15 March, 2021
Author: M. G. Sewlikar
Bench: Ujjal Bhuyan, M. G. Sewlikar
1 5-WP-3673-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3673 OF 2018
WITH
CIVIL APPLICATION NO.3526 OF 2021
SANJAY BHAIDAS PATIL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Applicant : Mr. Patil Prakashsing B.
AGP for Respondents Nos.1 & 2: Mr. P. N. Kutti
Advocate for Respondent Nos.3 & 4: Mr. S. R. Dheple
...
CORAM : UJJAL BHUYAN &
M. G. SEWLIKAR, JJ.
DATE : 15th March, 2021 P.C. :
. Heard Mr. Prakashsing, learned counsel for the petitioner.
2. Issue notice.
3. Learned AGP waives notice for respondent Nos.1 & 2 and Mr.Dheple, learned counsel waives notice for respondent Nos.3 and 4.
4. Petitioner to serve respondent Nos.5, 6 & 7 afresh and file affidavit of service.
5. Having heard the learned counsel for the parties and on due consideration, we direct as an interim measure that till the next date, status quo as on today shall be maintained. ::: Uploaded on - 16/03/2021 ::: Downloaded on - 16/03/2021 23:18:06 :::
2 5-WP-3673-2018.odt
6. Stand over to 31st March, 2021. To be listed along with Writ Petition No.10776 of 2016 as prayed for by learned counsel for respondent Nos.3 & 4.
(M. G. SEWLIKAR, J.) (UJJAL BHUYAN, J.) Sameer ::: Uploaded on - 16/03/2021 ::: Downloaded on - 16/03/2021 23:18:06 :::