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It a shame that a petition of 1996 has not been disposed of finally till date, said a Bombay High Court bench when it noticed that a writ petition filed two decades ago is still pending.
The bench comprising of Justice S.C.Dharmadhikari and Justice Bharati H. Dangre said. The bench also said that it has only one set of the writ petition and asked the petitioner’s lawyer to furnish a copy within a week.
The court then proceeded to hear the case finally and reserved it for judgement.The court stated that the judgment is reserved and shall be pronounced after a fortnight.
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