Bombay High Court
Santosh Madhukar Bhondve vs The State Of Maharashtra And Others on 12 September, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
rsk 1 8-WP-3098-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3098 OF 2021
Santosh Madhukar Bhondve ...Petitioner
Vs.
The State of Maharashtra and Ors. ...Respondents
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Mr. Amol Gatne i/b Mr. Sugandh B. Deshmukh for the Petitioner.
Mr. Rohit P. Sakhadeo for Respondent No.4-PCMC.
Mrs. M. S. Bane, AGP for the Respondent-State.
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CORAM : NITIN JAMDAR &
SHARMILA U. DESHMUKH, JJ.
DATED : 12 SEPTEMBER 2022.
P. C. :
Perused the order passed by the Hon'ble Supreme Court dated 2 September 2022. List the petition on 19 September 2022 at 3.30 p.m. Digitally signed by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE KARVE Date:
2022.09.16
2. The learned counsel for the parties will circulate summary 18:05:27 +0530 of propositions with reference to pleadings (with page numbers) and statutory provisions. Compilations of case law, if any, shall contain an rsk 2 8-WP-3098-21.doc index and the relevant paragraphs be marked and the proposition for which they are cited. The summary and compilations be circulated in advance.
(SHARMILA U. DESHMUKH, J.) ( NITIN JAMDAR, J.)