Ashok Namdeorao Nagpure vs State Of Maharashtra Through Its ...
2016 Latest Caselaw 4460 Bom

    0408pil70.11


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                             FARAD CONTINUATION SHEET
                   IN THE HIGH COURT OF  JUDICATURE  AT BOMBAY




                                                                                     
                              NAGPUR BENCH  : NAGPUR
                     PUBLIC INTEREST LITIGATION NO.70 OF 2011.




                                                                                    
                   Ashok Namdeorao Nagpure ..vs.. 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.A.S.Kilor, Advocate for the petitioner.
                                                             Mr.S.M.Ukey, AGP for resp.1 to 3.
                                              ig             Mr.N.P.Lambat, Advocate for resp.4 and 5.
                                                             Mr.M.I.Dhatrak, Adv. for respondent no.6.

                                                               CORAM :      B.R.GAVAI AND 
                                            
                                                                                    V.M.DESHPANDE, JJ.

DATE : AUGUST 04, 2016.

Shri Kilor, the learned Counsel appearing on behalf of the petitioner submits that in view of the statement made in paragraph

no.4 of the affidavit-in-reply dated 9th of February, 2016 filed by Executive Engineer, Public Works Division No.1, Chandapur, the

grievance of the petitioner stands redressed. He, however, states that the petitioner be granted liberty to move this Court in the event occasion therefor arises.

Petition is, therefore, disposed of as withdrawn with liberty as prayed for.

                                 JUDGE                                                                     JUDGE 
                      chute





     0408pil70.11







                                                                                                       
                                                                               
                                                                              
                                                                 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.