Ravindra Hemraj Dhangekar vs Ganesh Madhukar Bidkar And Ors
2021 Latest Caselaw 9131 Bom

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                                                                            05-WP-2155-2021.doc


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             CIVIL APPELLATE JURISDICTION

                            WRIT PETITION NO. 2155 OF 2021


Mr. Ravindra Hemraj Dhangekar                                       ...       Petitioner
            Versus
Mr.Ganesh Madhukar Bidkar and Ors.                                  ...       Respondents

Mr. Kapil Rathor a/w Mr. Heenesh Rathor, for the Petitioner. Ms. Manjiri S. Parasnis, for Respondent No.1. Dr. Milind Sathe, Senior Advocate a/w Pralhad Paranjape, Manish Kelkar and Ms.Druti Datar, for Respondent No.2.

Mr. A. Y. Sakhare, Senior Advocate i/b Mr. Abhijit Kulkarni, for Respondent No.3-Pune Municipal Corporation.

Mr. R. M. Shinde, AGP, for the State.

                                   CORAM :    A. A. SAYED &
                                              V.G.BISHT, JJ

                                    DATED :   13th July, 2021.
                                              (Through VC)
P.C.:

Request is made on behalf of learned Counsel for the Respondent

No.1 for an adjournment.

2        Stand over to 22nd July, 2021.



3        Parties, including the State of Maharashtra, are directed to


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                                                                    05-WP-2155-2021.doc

complete the pleadings and file written notes of arguments and

compilation of judgments by 20th July, 2021. Since the issue involved is

an important one, we request the Advocate General to appear on behalf

of the State.

         (V.G.BISHT, J.)                     (A. A. SAYED, J.)




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