Bombay High Court
A. G. Perarivalan vs State Of Maharashtra And Ors on 17 July, 2021
Author: Prithviraj K. Chavan
Bench: K.K. Tated, Prithviraj K. Chavan
19-2969-21-WP=.doc
Uday S. Jagtap
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2969 OF 2021
A.G. Perarivalan .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
.....
Mr. Nilesh Y. Ukey for the petitioner Mr. K.S. Thorat, AGP for the respondent - State Mr. Aashish Satpute for respondent no.2 CORAM : K.K. TATED & PRITHVIRAJ K. CHAVAN, J.J. DATED : 17th JULY, 2021 (Through Video Conferencing) P.C.
1. Heard learned Counsel for the parties.
2. Affidavit-in-reply dated 19th April, 2021 tendered by respondent no.2 is taken on record.
3. The learned Counsel for respondent no.2 submits that he undertakes to provide copies of the said affidavit-in-reply to the advocate for the petitioner as well as respondent no.1 - State within 48 hours from today. Statement is accepted.
4. Liberty is granted to the petitioner as well as respondent no.1, to file their Rejoinder, if any, on or before 20 th July, 2021 with copy to other side.
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5. Liberty is granted to respondent no.2 to file reply on or before 22nd July, 2021 with copy to other side.
6. Matter to appear on board on 30th July, 2021.
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