Bombay High Court
Jaimal Singh Guru Charan Singh Randhava ... vs The State Of Maharashtra And Others on 25 February, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 906-wp-2476 -21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
906 WRIT PETITION NO.2476 OF 2021
JAIMAL SINGH GURU CHARAN SINGH RANDHAVA AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for the Petitioners : Shri V. M. Chavan h/f.
Shri M. V. Deshmukh
AGP for Respondents - State : Shri S. K. Tambe
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 25th FEBRUARY, 2021 ...
PER COURT :
1. Though the matter is circulated for admission, adjournment is sought by the petitioners.
2. Stand over to 22/04/2021.
3. It is made clear that they are not granted any protection to the petitioners.
(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.) shp/-
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