Bombay High Court
Mr. Devraj Pandit Patil vs The State Of Maharashtra Through The ... on 5 April, 2019
Author: S.S. Shinde
Bench: S.S. Shinde
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 2944 OF 2019
Mr. Devraj Pandit Patil ....Petitioner
V/S
The State Of Maharashtra Through The Principal ....Respondent
Secretary And Ors.
WITH WRIT PETITION NO. 3119 OF 2019 Raosaheb Ramchandra Gavhane ....Petitioner V/S Devraj Pandit Patil And Ors ....Respondent WITH WRIT PETITION NO. 3109 OF 2019 Prabhu Manohar Rathod ....Petitioner V/S Devraj Pandit Patil And Ors ....Respondent Adv. Dilip B. Shinde i /b Rahul Vitthal Shinde For Petitioner in WP 2944/2019.
Adv. Anant Vadgaonkar a/w Sandip Kagade For R.no. 5 in WP No. 3109/19 & 3119/19.
Adv. Geeta Sonawane AGP for Res No. 1 To 3Adv. Rahul V. Shinde for Res No 1 In WP No 3109/19 & WP 3119/19.
CORAM : S.S. SHINDE, J
DATE : 5th April, 2019
Page 1/2
::: Uploaded on - 05/04/2019 ::: Downloaded on - 06/04/2019 06:26:48 :::
P.C. :
By consent stand over to 09/04/2019.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 05/04/2019 ::: Downloaded on - 06/04/2019 06:26:48 :::