Pooja Kishorkumar Jaiswal @ Sau. ... vs Learned Asst. Charity ...
2021 Latest Caselaw 8085 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                           WRIT PETITION NO.2018             OF 2021
 (Smt Pooja Kishorkumar Jaiswal @ Sau. Pooja w/o Amol Jaiswal Vs. Learned Asst. Charity
                       Commissioner, Akola Region and others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                            Shri D.P.Bhongade, Advocate for petitioner.
                            Shri A.A.Madiwale, AGP for respondent no.1.

                            CORAM : SUNIL B.SHUKRE AND
                                    ANIL S. KILOR, JJ.

DATE : JUNE 18, 2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

2. Heard Shri Bhongade, learned counsel for the petitioner.

3. The impugned judgment dated 22.1.2021 has filed alongwith this petition does not appear in its completed form. It is seen that four pages from 7 to 10 wherefrom missing.

4. Leave to file on record proper copy of the judgment is granted.

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5. We direct the Registry to be careful in scrutinizing the documents filed alongwith the petition and other cases, so that such mistakes do not recur.

Stand over after two weeks.

(ANIL S. KILOR, J) (SUNIL B.SHUKRE, J)

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