Bombay High Court
Pratiksha Dnyanoba Mane vs The State Of Maharashtra And Others on 13 December, 2018
Author: S.S. Shinde
Bench: S.S. Shinde
12192.18WP
1
FARAD CONTINUATION SHEET NO.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
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Office Notes, Office |
Memoranda of Coram, | Court's or Judge's orders
appearances, Court's |
orders or directions |
and Registrar's orders |
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WRIT PETITION NO.12192 OF 2018
PRATIKSHA DNYANOBA MANE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr.M.P. Gandle
AGP for Respondent/State : Mr.S.B. Yawalkar
Advocate for respondent no.2: Mr.M.D. Narwadkar
...
CORAM: S.S.SHINDE & SUNIL K. KOTWAL, JJ.
Dated: December 13, 2018 ...
Mr.Sachin Deshmukh, learned counsel submits that he has instructions to appear for respondent No.4.
2. Learned counsel appearing for the petitioner submits that the petitioner has served Respondent No.3 by private service and to that effect, the affidavit of service is filed. Learned counsel further submits that he has also furnished the spare copies of the Petition in the Registry on 11 th December, 2018.
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3. In the circumstances, time to serve unserved respondent No.3 by usual mode stands extended by one week.
4. List for admission on 21st December, 2018.
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