Shirish Deodas Ramteke vs The Chief Minister And Minister ...
2016 Latest Caselaw 5796 Bom

                                        {1}
                                                                         913 sr.no..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                          
                                 BENCH AT AURANGABAD

                         CIVIL APPLICATION NO. 13244 OF 2016




                                                  
                  IN WP/5961/2016 WITH CP/86/2016 IN WP/6593/2015

                           SHIRISH DEODAS RAMTEKE
                                     VERSUS
     THE CHIEF MINISTER AND MINISTER FOR URBAN DEVELOPMENTDEPARTMENT




                                                 
                               MUMBAI AND OTHER
                                       ...
                 Advocate for Applicant : Mr. B.L. Sagar Killarikar
                      AGP for Respondents: Mr. V.M. Kagne.




                                       
                                         ...
                               ig      CORAM : R.M. BORDE &
                                               K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1]

Leave to amend. Considering the contentions raised in the application, the application is allowed. Amendment be carried out within

one week. Post the matter for admission after two weeks.

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