Khan Mohammed Arif Lallan Alias ... vs Dilip Bhausaheb Lande And 14 Ors
2021 Latest Caselaw 18018 Bom

   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       ORDINARY ORIGINAL CIVIL JURISDICTION

APPLN. IN ELECTION PETITION LODGING NO. 20734 OF 2021
                          In
            ELECTION PETITION 27 OF 2019

   Dilip Bhausaheb Lande (applicant/org. Resp. ....PETITIONER
   No.1)
               V/S
   Khan Mohammed Arif Lallan Alias Mohammed   ....RESPONDENT

Arif (naseem) Khan And Ors.

WITH APPLN. IN ELECTION PETITION LODGING NO. 17416 OF 2021 In ELECTION PETITION 27 OF 2019

Khan Mohammed Arif Lallan Alias Mohammed....PETITIONER Arif (naseem) Khan V/S Dilip Bhausaheb Lande And 14 Ors ....RESPONDENT

Mr. Shardul Singh i/b. Sandesh D. InamdarShinde and B.A.Lawate for Respondent No.1. Mr. Girish Godbole a/w. Mr. Aman Kacharia, Ms. Vedanshi Shah i/b. Bipin Joshi for Petitioners.

CORAM : HON'BLE SHRI JUSTICE SANDEEP KASHINATH SHINDE J DATE : 23rd December, 2021

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P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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