Bombay High Court
Dinkar Pralhad Jagdale vs The State Of Maharashtra And Others on 17 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
1 wp 5762.18+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 5762 OF 2018
WITH
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SHAKEEL AHMED MOHD HANEEF RAMPURE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner :
Mr. Surve Hemant and Mr. Kshitij Surve
AGP for Respondents No. 1 to 3 : Mr. K. N.
Lokhande
...
CORAM: S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE: 17th JUNE, 2019 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 14/07/2019 03:30:57 ::: 2 wp 5762.18+ PER COURT:
1. The learned A.G.P. seeks time to file reply.
2. In fact, the State should have the urgency in conducting the matter. As the adjournment is sought by the learned A.G.P., stand over to 29.07.2019.
3. Interim order passed earlier to continue till then.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 21/06/2019 ::: Downloaded on - 14/07/2019 03:30:57 :::