Bombay High Court
Rahul Ramesh Wagh vs The State Of Maharashtra An Others on 22 October, 2021
Author: Dipankar Datta
Bench: Dipankar Datta, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
3 WRIT PETITION NO.11744 OF 2021
RAHUL RAMESH WAGH
VERSUS
THE STATE OF MAHARASHTRA AN OTHERS
Mr. V.D. Sapkal, Senior Advocate, instructed by Mr. Yogesh B. Bolkar,
Advocate for the petitioners;
Mr. D.R. Kale, Government Pleader for respondent nos.1 to 5;
Mr A.B. Kadethankar, Advocate for respondent no.6
CORAM : DIPANKAR DATTA, CJ
AND
MANGESH S. PATIL, J.
DATE : October 22, 2021 P.C.
1. Rule, returnable on 22nd November 2021.
2. Since the respondents are represented by Mr Kale, learned Government Pleader and learned Counsel Mr A.B. Kadethankar, service of Rule on them is dispensed with. Let answer to the Rule be furnished on affidavit by the respondents 1 to 4 and 6, by 15 th November 2021; rejoinder thereto, if any, be filed by 18th November 2021.
3. Any action taken by the respondents during the pendency of this writ petition shall be subject to and abide by its outcome. ::: Uploaded on - 22/10/2021 ::: Downloaded on - 23/10/2021 09:56:11 :::
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4. It is made clear that the aforesaid time limit is peremptory. Should the respondents fail to file their reply by the next date, the petitioners shall be at liberty to pray for interim relief on the same application.
[MANGESH S. PATIL, J.] [CHIEF JUSTICE]
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