Bombay High Court
Prashant Laxman Khandagale vs The State Of Maharastra Ministry Of ... on 16 March, 2021
Author: C.V. Bhadang
Bench: Nitin Jamdar, C.V. Bhadang
1 8. IA 3277.19.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3277 OF 2019
IN
WRIT PETITION NO. 10913 OF 2018
Prashant Laxman Khandagale ... Petitioner
V/s.
The State of Maharashtra and Ors. ... Respondents
Mr. M.B. Ghule for the Petitioner
Ms. P.J. Gavhane, AGP for the Respondent - State
CORAM : NITIN JAMDAR &
C.V. BHADANG, JJ.
DATE : 16 MARCH 2021 P.C. :-
Though none of the reasons stated in the application can be said to be germane since this Court provide various electronic facilities to the Advocates to keep track of the matter, since an unconditional apology is tendered by the learned Counsel for the Petitioner, the order dismissing the Petition in default is recalled. The Interim Application is disposed of.
2. Place the Petition on board for admission as per its turn.
C.V. BHADANG, J. NITIN JAMDAR, J. Digitally signed
Jyoti P. by Jyoti P. Pawar
Date:
Pawar 2021.03.18
10:45:09 +0530