Bombay High Court
Dhondiba Alias Dhondiram Irba Namwad vs State Of Maharashtra Thr The Secretary ... on 6 April, 2021
Author: Shrikant D.Kulkarni
Bench: S.V.Gangapurwala, Shrikant D.Kulkarni
5912.21WP.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
969 WRIT PETITION NO.5912 OF 2021
...
DHONDIBA @ DHONDIRAM IRBA NAMWAD
VERSUS
STATE OF MAHARASHTRA & OTHERS
...
Mr.S.D.Tawshikar, Advocate h/f. Mr.Shaikh
Mazhar A.Jahagirdar, Advocate for the
petitioner.
Mr.K.N.Lokhande, AGP for the respondent-
State.
Mr.Alok Sharma, Standing Counsel for the
respondent nos.3 and 5.
Mr.A.B.Kadethankar, Advocate for the
respondent no.4.
...
CORAM: S.V.GANGAPURWALA &
SHRIKANT D.KULKARNI,JJ.
DATE : 06.04.2021.
P.C. 1] The petitioner seeks inclusion of his name.
2] Issue notice to the respondents.
3] Learned AGP accepts notice for respondent nos.1 and 2. Mr.A.B.Kadethankar, learned counsel accepts notice for respondent no.4. Mr. Alok Sharma, learned standing ::: Uploaded on - 08/04/2021 ::: Downloaded on - 05/09/2021 14:39:33 ::: 5912.21WP.odt 2 counsel accepts notice for respondent nos.3 and 5 and seeks time.
4] Stand over to 20.04.2021.
[SHRIKANT D.KULKARNI,J.] [S.V.GANGAPURWALA,J.] DDC ::: Uploaded on - 08/04/2021 ::: Downloaded on - 05/09/2021 14:39:33 :::