Citation : 2021 Latest Caselaw 3985 Bom
Judgement Date : 3 March, 2021
1 919 wp878.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.878 OF 2021
Bhagwat Bajirao Mathankar and others Vs. Additional Commissioner,
Amravati Division, Amravati and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
None for the petitioner.
Shri A.M. Kadukar, AGP for respondent Nos.1 to 3.
Shri S.M. Vaishnav, Advocate for respondent nos.4 to 8.
CORAM : V.M. DESHPANDE, J.
DATE : 3rd MARCH, 2021.
Shri P.A. Kadu, learned counsel for the petitioner, who hails from Amravati city, is absent. (2) The respondents nos.1 to 3 are represented through Shri A.M. Kadukar, learned Assistant Government Pleader and respondent nos.4 to 8 are represented through Shri S.M. Vaishnav, learned counsel.
(3) Shri S.M. Vaishnav, learned counsel submitted that this writ petition is covered by the judgment of this Court in Writ Petition No.3409 of 2015 and copy of it is placed on record along with pursis.
(4) It is in knowledge of everybody that in Amravati city considering the Covid-19 pandemic the Administration has imposed lockdown till 08.03.2021. Therefore, it is quite possible that Shri P.A. Kadu, learned counsel is having some difficulty to attend the Court today. In that view of the matter, place this matter for further consideration on 15.03.2021.
JUDGE Wagh
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