Bombay High Court
Sadanand Hari Ghodake vs The State Of Maharashtra Through The ... on 18 March, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
31. wpst 4740.21.doc
DDR
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION ST. NO. 4740 OF 2021
Office Notes, Office
Memoranda of Coram,
appearances, Court's Court's or Judge's orders
orders or directions and
Registrar's orders
Mr. N.V. Bandiwadekar i/b. Mrs. Ashwini N.
Bandiwadekar for petitioner.
Mrs. V.S. Nimbalkar, AGP for respondent No.1.
CORAM : M.S.KARNIK, J.
DATE : MARCH 18, 2021 P.C. Heard learned counsel for the petitioner.
2. Issue notice to the respondents, returnable on 22/4/2021. Learned AGP waives service of notice on behalf of the respondent No. 1. In addition to the Court's notice, private notice is permitted.
3. Learned AGP seeks time to fle reply. Reply to be fled within a period of three weeks from today.
Digitally signed by Diksha Diksha Rane 4. Considering the controversy, the parties are Rane Date:
2021.03.18 17:52:24 put to the notice that an endeavour would be +0530 made to dispose of the Petition fnally at the stage of admission.
(M.S.KARNIK, J.) 1 Of 1