Bombay High Court
Sahil Firoz Shaikh vs State Of Maharashtra Thr Government ... on 13 October, 2022
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
Digitally signed by
JAYARAJAN JAYARAJAN
ANJAKULATH ANJAKULATH NAIR
NAIR Date: 2022.10.14
16:06:09 +0530
1/2 12 WP-12078.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12078 OF 2022
Sahil Firoz Shaikh ] ... Petitioner
Vs.
The State of Maharashtra & Anr. ] ... Respondents
...
Mr. Mayur Mohite h/f Mr. Prathamesh Seth for the petitioner.
Mr. R.P. Kadam, A.G.P. for respondent Nos.1 and 2.
...
CORAM : R.D. DHANUKA &
KAMAL KHATA, JJ.
DATED : 13TH OCTOBER, 2022.
P.C.:-
1. Mr. Kadam, learned A.G.P., on instructions, states that the copy of the writ petition is not served upon the office of the learned Government Pleader. The statement is accepted.
2. The petitioner is directed to serve a copy of the writ petition upon the office of the Government Pleader within one week from today.
AJN
2/2 12 WP-12078.22.odt
3. The respondents shall be at liberty to file affidavit in reply within four weeks from the date of service of the papers and proceedings on them with a copy to be served on the petitioner's advocate simultaneously. Rejoinder, if any, shall be filed within two weeks thereafter with a copy to be served on the respondents' advocate simultaneously.
4. Place this matter on board For Admission on 12/12/2022.
[KAMAL KHATA, J.] [R. D. DHANUKA, J.] AJN