Citation : 2021 Latest Caselaw 15390 Bom
Judgement Date : 26 October, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.3788 OF 2021
(Anand Sheshrao Bharose Vs. Rahul Vedprakash Patil and others)
AND
WRIT PETITION NO.10498 OF 2021
(Rajendra Gulabrao Adhav and others Vs. The Assistant Charity
Commissioner, Parbhani and others)
.....
Mr. R.N. Dhorde, Senior Advocate instructed by Mr. V.S. Kadam,
Advocate for the petitioner in Writ Petition NO.3788/2021
Mr. Rajendra S. Deshmukkh, Senior Advocate instructed by
Mr. Sudhir K. Chavan, Advocate for the petitioner in
Writ Petition No.10498/2021
Mr. K.B. Jadhavar, A.G.P. for the respondent/State
Mr. N.B. Khandare, Advocate for respondent No. 6 in
Writ Petition No.3788/2021 and for respondent Nos.2 and 3
in Writ Petition No.10498/2021
Mr. S.V. Adwant, Advocate for respondent No. 4 in
Writ Petition No.3788/2021 and for respondent Nos.4, 5 and 8
in Writ Petition No.10498/2021
Mr. D.J. Choudhary, Advocate for respondent Nos.6 and 7 in
Writ Petition No.10498/2021
.....
CORAM : MANGESH S. PATIL, J.
DATE : 26.10.2021
PER COURT :
These matters have been heard finally and reserved for
judgment. Interim relief to continue till pronouncement of the judgment.
[MANGESH S. PATIL] JUDGE
npj/WP3788-2021+.odt
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