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Satish Krushnarao Deshmukh vs The Collector, Amravati And ...
2016 Latest Caselaw 863 Bom

Citation : 2016 Latest Caselaw 863 Bom
Judgement Date : 22 March, 2016

Bombay High Court
Satish Krushnarao Deshmukh vs The Collector, Amravati And ... on 22 March, 2016
Bench: S.B. Shukre
    wp1562.16.odt                                                                                                                  1/1 



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                         
                                  NAGPUR BENCH, NAGPUR.




                                                                                            
                                       WRIT PETITION No.1562 OF 2016
                                                                       
                   (Satish Krushnarao Deshmukh  Vs. The Collector, Amravati and others)
    __________________________________________________________________________
    Office Notes, Office Memoramda of Coram,




                                                                                           
    appearances, Court's orders of directions                                Court's or Judge's orders.
    and Registrar's Orders.
                                                     
                                                 Mr. M.A. Vaishnav, Advocate for the Petitioner.




                                                                         
                                        CORAM :  S.B. SHUKRE
                                                                 ,  J .
                                                                   
                                                       nd
                                        DATE    :   22
                                                 ig        MARCH, 2016.

                                                              Issue notice to the respondents, returnable

on 12.4.2016.

Mr. S.B. Ahirkar, learned AGP waives notice for respondent No.1.

Notice to indicate that the matter is likely

to be taken up for final disposal at the admission stage.

JUDGE

DWW

 
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