Bombay High Court
Chinmay Gurunath Parale vs State Of Maharashtra Through The ... on 16 November, 2022
Author: R. D. Dhanuka
Bench: R. D. Dhanuka
KVM
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7 - WP 3898 OF 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN Digitally
KANCHAN
signed by CIVIL APPELLATE JURISDICTION
VINOD VINOD MAYEKAR
MAYEKAR Date: 2022.11.18
11:12:38 +0530
WRIT PETITION NO. 3898 OF 2021
Chinmay Gurunath Parale ..... Petitioner
VERSUS
State of Maharashtra & Ors. ..... Respondents
Mr.G.S.Godbole, i/b. Ms.Shruti Tulpule, Mr.Shon D.Gadgil for the
Petitioner.
Mr.Y.D.Patil, A.G.P. for the State - Respondent nos. 1 and 2.
Mr.Samir A.Kumbhakoni for the Respondent no.3.
CORAM: R. D. DHANUKA AND
KAMAL KHATA, JJ.
DATE : 16TH NOVEMBER, 2022 P.C:-
After considering the pleadings and the issue involved, we are of the view that the matter can be disposed off finally at the admission stage subject to time constraint. The parties are at liberty to file brief proposition of law, synopsis and compilation of judgments which they propose to rely upon in support of their rival contentions with copy to be served upon other side in advance before the next date. Place the matter on board on 16th December, 2022.
[KAMAL KHATA, J.] [R. D. DHANUKA, J.]