Chandrashekhar Bhaskar Vanjare vs State Of Maharashtra Through Its ...
2016 Latest Caselaw 4453 Bom

    0408cao1385.16


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                            FARAD CONTINUATION SHEET
                   IN THE HIGH COURT OF  JUDICATURE  AT BOMBAY




                                                                                       
                             NAGPUR BENCH  : NAGPUR

                      CIVIL APPLICATION (CAO) NO.1385 OF 2016 IN




                                                                                      
                      PUBLIC INTEREST LITIGATION NO.91 OF 2015.

            Chandrasekhar Bhaskar Wanjare ..vs.. The State of Mah. and ors.
        ____________________________________________________________________________________
    Office Notes, Office Memoranda of




                                                                        
    Coram, appearances, Court's orders                                                     Court's or Judge's orders
    or directions and Registrar's orders.
                                               
                                       Mr.Anand Parchure, Adv. for the petitioner.
                                       Mr.D.P.Thakre, AGP for resp.nos.1,3 to 5.
                                       Mr.S.V.Sohoni, Adv. for respondent no.2.
                                       
                                              
                                                                 CORAM :      B.R.GAVAI AND 
                                                                                      V.M.DESHPANDE, JJ.

                                                                   DATE  :      AUGUST 04,  2016.
     
             


                                              Heard.
          

This is an application for carrying out the amendment in the petition.

For the reasons stated in the application, the same is allowed.

Amendment be carried out within a period of one

week from today. After amendment is carried out, issue notice to the added respondents, returnable on 25th of August, 2016, thereafter.

                                   JUDGE                                                                     JUDGE 
                        chute





     0408cao1385.16







                                                                                                      
                                                                              
                                                                             
                                                                CERTIFICATE

I certify that this Order uploaded is a true and correct copy of original signed order.

Uploaded by : P.Z.Chute,

Pvt.Secretary.

Uploaded on: 05/08/2016.