Bombay High Court
Sahakar Maharshi Shankarao Mohite ... vs State Of Maharashtra And Ors on 3 February, 2020
Author: C.V. Bhadang
Bench: C.V. Bhadang
1/1 7-wp-9762-09
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9762 OF 2009
Sahakar Maharshi Shankarao ..Petitioner
Vs.
The State of Maharashtra & Ors. ..Respondents
.....
Mr. Abhijeet Kulkarni i/b. Sachin Hande, D. D. Abhijeet &
Associates, Advocate for Petitioner.
Ms. M. S. Bane, AGP for Respondent Nos.1 to 3 / State.
Mr. S. P. Kadam, Advocate for Respondent No.4.
CORAM : C.V. BHADANG, J.
DATE : 03rd FEBRUARY, 2020 P.C. . Mr. Kulkarni, learned counsel for the petitioner states that Advocate Mr. M. A. Utgikar who was appearing for the petitioner is no more. He states that he has instructions to appear for the petitioner.
2. The counsel is permitted to file his vakalatnama reply in the office. He seeks time to take instructions and to make statement to further assist the Court.
3. Stand over to 10/2/2020.
C.V. BHADANG, J.
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