Bombay High Court
Shrikant Chandrakant Saindane vs The State Of Mah And Ors on 15 September, 2021
Author: S.G. Mehare
Bench: Ravindra V. Ghuge, S.G. Mehare
928-wp-10316-2012.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
928 WRIT PETITION NO.10316 OF 2012
SHRIKANT CHANDRAKANT SAINDANE
VERSUS
THE STATE OF MAH AND ORS
...
Advocate for Petitioners : Mr. M.D. Narwadkar h/f Mr. Barlinge S.R. AGP for Respondent Nos.1 & 3 : Mr. S.B. Yawalkar ...
CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, J.J. DATED : 15th SEPTEMBER, 2021 PER COURT :-
1. The learned AGP is regretful that the record is still not delivered to him.
2. We grant further time to the learned AGP to ensure that the record pertaining to the tribe claim of the petitioner is ready on the next date.
3. A request is also made on behalf of Shri Barlinge that he is not available today due to a personal difculty.
4. List this petition on 12.10.2021.
5. Ad-interim relief to continue.
(S.G. MEHARE. J.) (RAVINDRA V. GHUGE, J.) Mujaheed// 1/1 ::: Uploaded on - 16/09/2021 ::: Downloaded on - 17/09/2021 05:17:20 :::