Bombay High Court
Raju Kishanrao Pawar vs The State Of Maharashtra And Others on 23 November, 2021
Bench: Ravindra V. Ghuge, S.G. Mehare
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.2074 OF 2020
RAJU KISHANRAO PAWAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
WITH
WRIT PETITION NO.2102 OF 2020
PRABHAKAR KASHINATH KAKDE
VERSUS
STATE OF MAHARASHTRA AND OTHERS
WITH
WRIT PETITION NO.2182 OF 2020
FAKIRA DEVISING RATHOD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
WITH
WRIT PETITION NO.7949 OF 2020
NANDITA PRAMOD KOLHE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
WITH
WRIT PETITION NO.2165 OF 2016
APPARAO DAGDU BANSOD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
WITH
WRIT PETITION NO.11074 OF 2016
khs/Nov. 2021/2074
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VINOD YASHWANT DESALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr.S.S.Bora, Mr.A.R.Rathod, Ms.S.P.Mahajan, Mr.N.L.Choudhari,
Advocate for the petitioners.
Mr.S.G.Sangle, Mrs.M.A.Deshpande, Mr.S.R.Yadav, Mr.S.B.Yawalkar,
AGPs' for State.
( CORAM : RAVINDRA V. GHUGE &
S.G. MEHARE, JJ)
DATE : NOVEMBER 23, 2021
PER COURT :
1.Let affidavits in reply be filed, if not already filed, on or before 10/12/2021. List these matters on 16/12/2021.
2. Mr.Bora, the learned Advocate submits that he has tendered a list of petitions which would lie before another Bench of this Court considering the assignment and he desires to address the learned Senior Most Judge of this Court for orders of clubbing all these matters so as to be placed before the same Bench of this Court.
3. Needless to state, if such a preceipe is moved and orders are passed by the learned Senior Most Judge, parties are at liberty to circulate these matters before the Bench, to which all the matters would be assigned.
( S.G. MEHARE, J. ) ( RAVINDRA V. GHUGE, J. ) khs/Nov. 2021/2074 ::: Uploaded on - 24/11/2021 ::: Downloaded on - 25/11/2021 04:37:00 :::