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Gajanan S/O Bisanji Viadya vs Shri. Satish Mendhe, Deputy ...
2021 Latest Caselaw 14288 Bom

Citation : 2021 Latest Caselaw 14288 Bom
Judgement Date : 1 October, 2021

Bombay High Court
Gajanan S/O Bisanji Viadya vs Shri. Satish Mendhe, Deputy ... on 1 October, 2021
Bench: A.S. Chandurkar, G. A. Sanap
                                                                                                              6cp 99.2020..odt
                                                                1

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR
                                Contempt Petition (CP) No. 99/2020
                                                  IN
                                Writ Petition (WP) No. 3276/2017 (D)

                                          Gajanan s/o Bisanji Vaidya
                                                     ..VS..
                                         Shri Satish Mendhe and ors.
-----------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                                     Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
                                          Shri P.V. Thakre, Advocate for the petitioner
                                          Ms. Sangeeta Jachak, AGP for the respondents/State

                                           CORAM :              A. S. CHANDURKAR AND
                                                                G.A. SANAP, JJ.
                                           DATED           :    01/10/2021

                                                     Heard.

2. The learned A.G.P., on instructions, submits that Law and Judiciary Department, Government of Maharashtra has granted necessary permission to the respondents to seek review of the judgment dated 06.11.2019 in Writ Petition No. 3276/2017.

3. In view of the aforesaid, time of three weeks is granted.

4. It is expected that within the aforesaid period, necessary steps would be taken by the respondents.

                                                     JUDGE                                                 JUDGE

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