Bombay High Court
Gopal Ramchandra Yadav vs The Chairman Maharashtra State Khadi ... on 17 March, 2026
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
75 WRIT PETITION NO. 3409 OF 2018
GOPAL RAMCHANDRA YADAV
VERSUS
THE CHAIRMAN MAHARASHTRA STATE KHADI AND VILLAGE
INDUSTRIES BOARD AND ANOTHER
Mr.S.J.Salgare, AGP for the respondent/State.
( CORAM : KISHORE C. SANT AND SUSHIL M. GHODESWAR, JJ. ) DATE : 17 MARCH, 2026 PER COURT :
1. The learned Advocate for respondent No.2 is now elevated as a Judge to the Bench of this Court.
2. Considering the above, issue notice to respondent No.2, returnable on 15.04.2026.
( SUSHIL M. GHODESWAR, J.) ( KISHORE C. SANT, J.) khs/March 2026/3409