LAWS(BOM)-2021-9-143

PRAKASH SINGA GAVIT Vs. UNION OF INDIA

Decided On September 03, 2021
Prakash Singa Gavit Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) By this petition, the petitioner has put forth prayer clauses AA, B, C and D as under :-

(2.) On 13.12.2017, this Court (Coram : P.B. Varale and S.K.Kotwal, JJ) had passed the following order:-

(3.) There is no dispute that Writ Petition No.6844/2017 and other connected petitions were dismissed by this Court at Nagpur.