Citation : 2021 Latest Caselaw 8209 Bom
Judgement Date : 21 June, 2021
1 wp 3395-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Writ Petition No. 3395 of 2020
Smt. Farzana Begum w/o Mirza Shabir Baig and Others
Vs.
Bhartiya Vaidyak Samanvay Samiti
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
Mr. Sunil Shinde, Advocate h/f Mr. Sahil Bhangde, Advocate for the
petitioners
Mr. P.D. Sharma, Advocate for the respondent
CORAM : MANISH PITALE, J.
DATED : JUNE 21, 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 for some time.
3. Considering the fact that by interim order granted by this Court, further proceedings before the Court below had been stayed, it would be necessary to hear this matter at the earliest possible.
4. Hence, list this Petition for final disposal on Friday, 25th June, 2021 at 2:30 PM.
2 wp 3395-2020.odt
5. The learned counsel for the rival parties are directed to place on record copies of judgments on which they wish to rely upon. Such copies of judgments shall be placed on record by Wednesday i.e. 23rd June, 2021.
JUDGE MP Deshpande
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!