Bombay High Court
Chitamani Madhav Lonkar And Anr vs The State Of Maharshtra And Anr on 25 November, 2016
Bench: Anoop V. Mohta, A.S. Gadkari
ssm 1 3-wp1485.13gp.sxw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1485 OF 2013
Master Siddhant Vikram Pal & Anr. ....Petitioners.
Vs.
The Authorization Committee & Ors. ....Respondents.
WITH
WRIT PETITION NO. 3220 OF 2013
Chintamani Madhav Lonkar & Anr. ....Petitioners.
Vs.
The State of Maharashtra & Anr. ....Respondents.
Mr. Siddesh Pilankar i/by Uday Warunjikar for the Petitioners.
Mr. V.N. Sagare, AGP for the State.
Mr. SR. Nargolkar for Respondent No. 2.
Mr. Parag A. Vyas for UOI.
CORAM : ANOOP V. MOHTA AND
A.S. GADKARI, JJ.
DATE : 25 NOVEMBER 2016.
ORDER:-
In pursuance to order dated 10 February 2016, time is sought by the learned AGP to file an affidavit to show the compliance of the earlier order.
2 Stand over to 20 January 2017.
(A.S. GADKARI, J.) (ANOOP V. MOHTA, J.) 1/1 ::: Uploaded on - 28/11/2016 ::: Downloaded on - 15/09/2021 15:34:35 :::