Prakash S/O Balkrushna Kamble And ... vs Union Of India Thr Sec. Ministry Of ...
2009 Latest Caselaw 51 Bom

                                                                                            1                                                           wp2915.09.odt

                                                  FARAD CONTINUATION SHEET No.
                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                                                                          
                                                     NAGPUR BENCH AT NAGPUR




                                                                                                                                
                                     Writ Petition No.2915/2009
                 ( Prakash Kamble + 2  ..V/s.. Union of India, through the Secretary +2  ) 

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    Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
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                                                        Mr. Mohan Sudame, counsel for petitioners.




                                                                                                     
                                                        Mr. S.K. Mishra, A.S.G.I. for respondent nos.1 to 3. 

                                                                   
                                                        CORAM  : D.D. SINHA & F.M. REIS JJ.
                                                                      th
                                                        DATE      : 8
                                                                         DECEMBER
                                                                                  , 2009
                                                                                        . 

Place the matter for admission on 5/1/2010.

In the meantime respondents are directed to maintain status-quo so far as petitioner nos.2 and 3 are concerned.

                                                                                       JUDGE                         JUDGE






                                                        Tambaskar.