Citation : 2021 Latest Caselaw 2422 Bom
Judgement Date : 5 February, 2021
2WP 929.2018 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 929 OF 2018
(Atul Panjabrao Bhuyar, Washim Vs. The Scheduled Tribes Certificate Scrutiny Committee,
Amravati & Anr.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. R.S. Parsodkar, Advocate for the petitioner.
Mr. D.P. Thakare, A.G.P. for the respondent no.1.
.....
CORAM : DIPANKAR DATTA, C.J. &
PUSHPA V. GANEDIWALA, J.
FEBRUARY 05, 2021.
PC :-
Mr. Parsodkar, learned Advocate for the petitioner, has placed before the Court the judgment and order dated August 28, 2019 passed by a coordinate Bench of this Court in Writ Petition No. 4957/2019. He submits that the issue raised in this Writ Petition is covered thereby since the petitioners in Writ Petition No. 4957/2019 are similarly situated as the present petitioner.
2. Mr. Thakare, learned A.G.P. appearing for the respondent no.1, seeks some time to study the judgment.
3. List the Writ Petition on February 10, 2021 before the appropriate Bench.
(PUSHPA V. GANEDIWALA, J.) (CHIEF JUSTICE)
Sumit
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