Bombay High Court
Shri Sunil Shrawan Sant vs Union Of India, Ministry Of Home ... on 15 March, 2019
Author: S.M.Modak
Bench: Ravi K. Deshpande, S.M.Modak
wp2126.19.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2126 OF 2019
(Sunil Shrawan Sant vrs. Union of India and ors)
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri R.M.Ahirrao, Advocate h/f Shri N.S.Bhattad, Advocate
Petitioner
Shri U.M.Aurangabadkar, ASGI for Respondent Nos. 1 & 2
Ms. N.P.Mehta, AGP for Respondent Nos. 4 to 6
CORAM: R.K. DESHPANDE AND
S.M.MODAK, JJ.
DATE: 15th MARCH, 2019 Issue notice for final disposal of the matter, returnable 07.06.2019.
Shri Aurangabadkar, learned ASGI waives service of notice for Respondent Nos.1 and 2.
Ms. Mehta, the learned AGP waives service of notice for respondent Nos. 4 to 6.
The service of the petitioner shall stand protected.
The matter is to be heard along with Writ Petition No. 3105 of 2017 filed by the real sister of the petitioner i.e. Usha Shrawan Sant.
JUDGE JUDGE
Rvjalit
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