Vidarbha Prahar Kamgar ... vs State Of Maha., Thr Secretary, ...
2016 Latest Caselaw 4015 Bom

                                                                                                                                                              pil41.16.odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH AT NAGPUR




                                                                                                                                                                         
                         PUBLIC INTEREST LITIGATION NO.41/2016




                                                                                                                               
          Vidarbha Prahar Kamgar Sanghatana through its President, Harshal Kumar
      Chiplunkar ..vs.. State of Maharashtra through its Chief Secretary, Mumbai and ors.
      - - - - - - - - - - - - - - - - - - - - - -  - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
    Office Notes, Office Memoranda of Coram,                                                                                        Court's or Judge's orders




                                                                                                                              
    appearances, Court's orders of directions
    and Registrar's orders
    - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
                                                Mr. T. A. Mirza, A.P.P. for respondent nos. 1 to 3 and 5 to 9.
                                                Mr. M. P. Khajanchi, Advocate for respondent no.4.




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

                                                DATE     :  JULY 20, 2016
                                                                   ig     None for the petitioner.
                                                                 

Mr. Khajanchi, learned counsel for respondent no.4 seeks time.

Time granted as prayed for.

Stand over to 10.08.2016.

                                                                                                    JUDGE                                               JUDGE





    kahale






                                                                             pil41.16.odt

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