The Madhya Railways Employees ... vs Shr Mahadeorao Jangluji Kamatkar ...
2016 Latest Caselaw 5916 Bom

                                                      1




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




                                                                    
                Civil Application [CAO] No. 1400 of 2016
                                     IN
                Public Interest Litigation No. 122 of 2013
    [The Madhya Railways Employees' Housing Association                                                Vs.




                                                                   
    Mahadeorao Jangluji Kamatkar & others]

    Office Notes, Office Memoranda of
    Coram, appearances, Court's orders                     Court's or Judge's orders
    or directions and Registrar's orders.




                                                       
                                     Mr. S.V. Manohar, Sr. Adv., with Mr. S. Joshi, Adv., for respondent
                                     no.3-Applicant.
                                      
                                     Mr. A.P. Gera, Adv., for the petitioner.
                                     Mrs. Joshi, AGP for respondent nos. 4,5,6 8 and 10.
                                     Mr. S.K. Mishra, Sr. Adv., with Mr. M.V. Deogade, Adv., for
                                     respondent no.7.
                                     
                                                                   ----

                                               CORAM       :     B. P. DHARMADHIKARI
                                                                 AND
                                                                 A.S. CHANDURKAR, JJ.

DATE : 07th October, 2016

It it is not in dispute that construction of a

building to house a school has been held up because of restraining orders in this Public Interest Litigation. Therefore, application is allowed.

List the Public Interest Litigation for final hearing

on 22nd November, 2016 at the end of admission board.

                                            Judge                                             Judge

                                     |hedau|










                                                                                    
                                       CERTIFICATE




                                                            

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

Uploaded by : R.B. Hedau, Uploaded on : 10th Oct., 2016 Pvt. Secretary.

-0-0-0-0-