LAWS(BOM)-2021-4-159

ANIL KAILAS JADHAV Vs. STATE OF MAHARASHTRA

Decided On April 07, 2021

Anil Kailas Jadhav Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MASTER ARSHAD KHALID JAMAL SON OF KHALID JAMAL VS. STATE OF MAHARASHTRA THROUGH THE PRINCIPAL SECRETARY DEPARTMENT OF EDUCATION AND EMPLOYMENT MANTRALAYA [REFERRED TO]
SHAIKH SHAFI AHMED KHADARSAB VS. STATE OF MAHARASHTRA [REFERRED TO]
VILAS S/O DATTATRAYA RANSUBHE VS. STATE OF MAHARASHTRA [REFERRED TO]
SWAPNEEL VS. STATE OF MAHARASHTRA [REFERRED TO]
JANABAI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent, heard both the sides for final disposal at admission stage.

(3.) Both these writ petitions are being disposed of by common order as a common question of law and fact is involved.

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