The President Jai Kedarnath ... vs Rajiv Jadhav
2016 Latest Caselaw 5777 Bom

Citation : 2016 Latest Caselaw 5777 Bom
Judgement Date : 30 September, 2016

Bombay High Court

The President Jai Kedarnath ... vs Rajiv Jadhav on 30 September, 2016

Bench: R.M. Borde

{1}
19,20 & 21 sr. nos..odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY

BENCH AT AURANGABAD

CONTEMPT PETITION NO. 439 OF 2016

IN WP/3963/2014

THE PRESIDENT JAI KEDARNATH SEVABHAVI SANSTHA, WAKAD
VERSUS
RAJIV JADHAV

...
Advocate for Petitioner : Mr. Sachin S. Deshmukh

WRIT PETITION NO. 7130 OF 2016

DINESH PUNDLIK PETHE
ig VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Santosh S. Jadhavar

AGP for Respondents: Mr. S.B. Pulkundwar

WRIT PETITION NO. 9493 OF 2016

JAY AMBIKA PANIWAPAR SAHAKARI SANSTHA MARYADIT THROUGH ITS DIRECTOR

VERSUS
THE STATE OF MAHARASHTRA AND OTHERS

...
Advocate for Petitioner : Mr. Mahesh S. Deshmukh
AGP for Respondents: Mr. V.M. Kagne.
...
CORAM : R.M. BORDE &

K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] Returnable date is extended by 4 weeks. Re issue notice to the

respondents returnable in 4 weeks. Apart from usual mode of service, liberty to the petitioner to serve notice by alternate mode and file affidavit of service within the time stipulated above.

                    [K.K.SONAWANE]                               [R.M. BORDE]
    grt/-            JUDGE                                         JUDGE