Bombay High Court
Dineshsing Jagannath Deore Patil And ... vs The State Of Maharashtra And Others on 21 January, 2019
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
1 WP-284-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
WRIT PETITION NO. 284 OF 2019
Dineshsing Jagannath Deore (Patil) and another .. Petitioners
versus
The State of Maharashtra and others .. Respondents
----
Mr Vijay B. Patil, Advocate for petitioners
Mr S. N. Kendre, Assistant Government Pleader for
respondents no. 1 to 3
Mr Hemantkumar F. Pawar, Advocate for caveator -
respondent no. 4
CORAM : SUNIL P. DESHMUKH, J.
DATE : 21st January, 2019
ORDER :
1. Issue notice to respondents returnable on 18-02-2019. Learned Assistant Government Pleader waives notice for respondents no. 1 to 3. Learned Advocate Mr H. F. Pawar, waives notice for respondent no. 4.
2. Till returnable date, there shall be ad-interim relief in terms of prayer clause (C).
3. Respondent no. 1 to file reply a week before returnable date.
SUNIL P. DESHMUKH JUDGE pnd/-
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