Bombay High Court
Krantikari Jai Hind Sena Thro. Sambhaji ... vs The State Of Maharashtra & Anr on 3 June, 2019
Author: V.L. Achliya
Bench: V.L. Achliya
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1 CRIMINAL WRIT PETITION NO.495 OF 2017
VILAS DIGAMBARRAO KULKARNI
VERSUS
THE INVESTIGATION OFFICER AND OTHERS
AND
2 CRIMINAL WRIT PETITION NO.569 OF 2017
SAYYAD KAUSAR ALI S/O. SHAUKAT ALI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
AND
3 CRIMINAL WRIT PETITION NO.128 OF 2019
DEEPAKSINGH S/O. SHANKARSINGH TEHRA
VERSUS
THE STATE OF MAHARASHTRA AND ANR
AND
4 CRIMINAL WRIT PETITION NO.168 OF 2019
KRANTIKARI JAI HIND SENA THRO. SAMBHAJI
WAMANRAO PATIL
VERSUS
THE STATE OF MAHARASHTRA & ANR
AND
5 CRIMINAL WRIT PETITION NO.402 OF 2019
LALKHA NURKHA PATHAN
VERSUS
THE STATE OF MAHARASHTRA AND ANR
AND
6 CRIMINAL WRIT PETITION NO.762 OF 2019
SHRI. CHATRAPATI SHIVAJI GAUSHALA
RANISAVARGAON,THROUGH SHRINIWAS S/O.
NANDLALJI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
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AND
7 CRIMINAL WRIT PETITION NO.815 OF 2019
THE STATE OF MAHARASHTRA
VERSUS
SACHIN VISHWANATH BHOSALE AND ANOTHER
...
CORAM: V.L. ACHLIYA,J.
DATE : 03.06.2019
ORAL ORDER:
Await service.
2. Adjourned to 24th June, 2019.
3. Interim relief if any operating in these matters then the same shall stand remain in force till 24th June, 2019.
[V.L. ACHLIYA] JUDGE SGA ::: Uploaded on - 03/06/2019 ::: Downloaded on - 04/06/2019 05:18:13 :::