Dr. Jaywant Moreshwar Jagtap vs Gram Vikas Education Society, ...
2021 Latest Caselaw 16651 Bom

                                                                                              DB.01.12.CAO.279.20
                                                               1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR
                      CIVIL APPLICATION NO.279/2020
                                    IN
             M.C.A. (REVIEW) NO. 1147/2019 IN WRIT PETITION
                               NO.5526/2018
   (Dr. Jaywant Moreshwar Jagtap vs. Gram Vikas Education Society and others )
.......................................................................................... .........................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                        Court's or Judge's order
of directions and Registrar's orders
............................................................................................................................................
           Mr.Mohan Sudame, Adv. for petitioner/applicant
           Mr. R.M.Bhangde, Advocate for respondent no.1
           Mr.Neeraj Patil, AGP for respondent nos.3 and 4



          CORAM :             SUNIL B. SHUKRE &
                              ANIL L. PANSARE, JJ.

          DATED             : 1st December, 2021


           Heard.

The petitioner and the review-applicant, by means of this Application, certain new grounds are sought to be raised for seeking review of the judgment of this Court.

Mr R M Bhangde, learned counsel appearing for respondent no.1 opposes this Application, contending that these are the new grounds which were not originally taken in the petition and, therefore, the Application should be rejected. He also submits that if the Application is allowed the objection so raised by respondent no.1 be kept open to be considered on its own merit, at the time of final hearing.

DB.01.12.CAO.279.20

Mr. Neeraj Patil, learned AGP appearing for respondent nos. 3 and 4 has no objection to this Application. Nobody appears on behalf of respondent nos. 2 and 5.

In view of the above, the Civil Application is allowed subject to the condition that the objection taken by respondent no.1 shall be considered on its own merit at the time of final hearing.

Amendment be carried out before the next date. Copy of the amended review petition be filed on record and it be furnished to each of the respondents.

Stand over after two weeks.

                JUDGE                            JUDGE
sahare