Bombay High Court
Sanjay Lacchhanna Bodewar vs The State Of Maharashtra And Another on 16 July, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
1 wp 6609.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
927 WRIT PETITION NO.6609 OF 2021
SANJAY LACCHHANNA BODEWAR
VERSUS
STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner: Mr. Phadnis Narayan
AGP for Respondents: Mr. P. G. Borade
...
CORAM: S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE: 16th JULY, 2021 PER COURT:
1. The grievance of the petitioner is that the petitioner is appointed on compassionate ground, still, is directed to submit the validity certificate.
2. The learned A.G.P. accepts notice for both the respondents and seeks time.
3. Stand over to 06.08.2021.
4. Till then, the impugned communication shall not be operative qua the petitioner.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 17/07/2021 ::: Downloaded on - 18/07/2021 04:04:51 :::