Bombay High Court
Amol Jagannath Dhangar vs The State Of Maharashtra And Others on 27 October, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
1 1073 9609.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
1073 WRIT PETITION NO.9609 OF 2021
AMOL JAGANNATH DHANGAR
VERSUS
THE STATE OF MAHARASHTRA AD OTHERS
...
Advocate for Petitioner : Mr. V. S. Panpatte.
AGP for Respondent/State: Mr. S. P. Tiwari.
...
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE : 27th October, 2021. P.C.: . Though respondent Nos.3 and 4 are served, none appears for respondent Nos.3 and 4. 2 Re-issue notice of final disposal to respondent Nos.3 and 4,
returnable on 12th January, 2022.
3 The notice shall contain a rider that in spite of notice of final disposal none appears for respondent Nos.3 and 4, the Court would issue warrant against them.
4 The learned counsel submits that after the petitioner filed the writ petition before this Court, the respondents are not allowing the petitioner to sign the muster.
::: Uploaded on - 29/10/2021 ::: Downloaded on - 29/10/2021 23:48:03 :::2 1073 9609.21.odt 5 Status-quo as on today be maintained with regard to the service of the petitioner.
[ R. N. LADDHA, J. ] [ S. V. GANGAPURWALA, J. ] nga ::: Uploaded on - 29/10/2021 ::: Downloaded on - 29/10/2021 23:48:03 :::