Bombay High Court
A. G. Perarivalan vs State Of Maharashtra And Ors on 16 March, 2021
Author: Riyaz I. Chagla
Bench: K.K.Tated, Riyaz I. Chagla
37.5578.20-wpst.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by CIVIL APPELLATE SIDE JURISDICTION
Basavraj G.
Basavraj Patil
G. Patil Date:
2021.03.19 WRIT PETITION (ST) NO.5578/2020
16:05:00
+0530
A. G. Perarivalan ..... Petitioner
Vs.
The State of Maharashtra & Ors. ..... Respondents
Mr. Nilesh U. Ukey for the Petitioner
Mr. Karan S. Thorat, AGP for the State
Mr. Aashish Satpute for Respondent No.2.
CORAM: K.K.TATED &
RIYAZ I. CHAGLA, JJ.
DATED : MARCH 16, 2021 P.C. 1 Heard. The learned counsel for Respondent No.2 seeks some time to file reply.
2 The learned counsel for Respondent No.2 submits that considering the prayers in the Writ Petition, the matter pertains to some other Bench, as per the present assignment. Hence, Office to verify and place the matter before appropriate Bench.
(RIYAZ I. CHAGLA, J.) (K.K.TATED, J.) Basavraj G. Patil 1/1