Gazala Bi Saddam Shah vs The Collector, Buldhana And ...
2021 Latest Caselaw 8084 Bom

                                                1/2                          39-WP 85.2021

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                            WRIT PETITION NO. 85 OF 2021
                                 Gazala Bi Saddam Shah
                                            vs.
                            The Collector, Buldhana and others

                                          With
                            WRIT PETITION NO. 239 OF 2021
                                Supriya Gajanan Manwar
                                           vs.
                             State of Maharashtra and others
----------- -----------------------------------------------------------------------------------
Office Notes, Office Memorandum of Coram,                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------

Mr. N. B. Kalwaghe, Advocate for petitioner. Mr. S. M. Ukey, Addl.G.P. for respondent Nos.1 and 2. Mr. J. B. Kasat, Advocate for respondent No.3. Mr. R. L. Khapre, Senior Advocate a/b. Mr.D.R.Khapre, Advocate for Respondent No.4.

CORAM : MANISH PITALE J.

DATED : 18th June, 2021

Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. Heard learned counsel for the rival parties at length. Judgment reserved.

3. Learned counsel for the rival parties are granted time till 23rd June, 2021 to file brief written notes of arguments, if so advised.

2/2 39-WP 85.2021

4. Writ Petition No. 239 of 2021 is directed to be de-tagged from the Writ Petition No.85 of 2021 and accordingly, Writ Petition No. 239 of 2021 shall be heard after four weeks.

JUDGE KOLHE/P.A.