The Sarpanch Grampanchayat ... vs The State Of Maharashtra And ...
2017 Latest Caselaw 9123 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD



                      CIVIL APPLICATION NO. 14289 OF 2017
                              IN RAST/37851/2017

  THE SARPANCH GRAMPANCHAYAT TAKALI KOLTE AURANGABAD
                                VERSUS
            THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
   Advocate for Applicant : Mr.S.P.Brahme h/f Dhengle Babasaheb A.
                 AGP for Respondents: Mrs.D.S.Jape

                                     ...
                                CORAM : S.S.SHINDE &
                                         MANGESH S. PATIL,JJ.

DATE : 28/11/2017

PER COURT :-

Heard. Notice returnable on 21/12/2017. Learned AGP waives service of notice for respondents 1 and 2. In addition to Court process, applicant is at liberty to serve respondents no. 3 to 12 by Speed Post, E-mail, Fax and file affidavit of service.

(MANGESH S. PATIL,J.) (S.S.SHINDE,J.) umg/