Wakojibua Math Sansthan Tuljapur ... vs Maharashtra Industrial ...
2021 Latest Caselaw 10559 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                           BENCH AT AURANGABAD

                   CIVIL APPLICATION NO.3585 OF 2020
           IN FA/488/2019 WITH CA/6910/2020 IN FA/488/2019

                    VILAS SHIVDAS PADWAL AND OTHERS
                                  VERSUS
              M.I.D.C., THR DIV. OFFICER, LATUR AND OTHERS

Mr.V.D.Salunke, Advocate for the applicants.
Mr.S.S.Dande, AGP for respondent No.1.

Mr.D.S.Bagul, Advocate for the intervenor.

( CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, JJ)

DATE : AUGUST 6, 2021

PER COURT :

1. Liberty to the applicants to circulate judgments.

2. The Board Department shall show the appearance of Mr.P.P.Mandlik

on behalf of respondent No.4/Temple Trust.

3. Mr.Bagul, the learned Advocate who represents the applicants in CA

No.6910/2020 seeking intervention in First Appeal No.488/2019 submits

that Writ Petition No.14582/2017 filed by the present applicant, is pending

before this Court and considering the interim orders passed, the enquiry

that was ordered by the learned Civil Judge, Senior Division vide order

dated 30/04/2015 in LAR No.130/2014, has been stayed by this Court. He

khs/Aug. 2021/3585

seeks liberty to approach the learned Senior Most Judge of this Bench for

seeking orders to club all these matters for facilitating a hearing before the

same Bench.

4. Since Mr.Bagul submits that he would be filing an application on

09/08/2021, for seeking orders from the learned Senior Most Judge of this

Bench, we grant liberty to the parties to circulate these matters subject to

the directions issued in the application to be filed by Mr.Bagul.

          ( S.G. MEHARE, J.)            ( RAVINDRA V. GHUGE, J. )




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