Citation : 2022 Latest Caselaw 4271 Bom
Judgement Date : 22 April, 2022
Digitally
signed by
SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date: 12-WP-3295-2022.doc
2022.04.22
14:57:26
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3295 OF 2022
Shriram Siddheshwar Dubal ...Petitioner
Versus
The District Co-op. Election Officer & Ors. ...Respondents
Mr. Dnyaneshwar Waman Bhosale for the Petitioner
Mr. Deelip Patil Bankar, Chief Standing Counsel, SCEA a/w Mr. Abhishek
Patil for the Respondent No. 1
Mr. R. P. Kadam, A.G.P for the Respondent Nos. 2 & 4-State
Mr. Sarang S. Aradhye for the Respondent No. 122
CORAM : REVATI MOHITE DERE &
MADHAV J. JAMDAR, JJ.
FRIDAY, 22nd APRIL 2022
P.C. :
1 Learned counsel for the petitioner seeks time.
2 Learned counsel for the respondent No. 1-The District
Cooperative Election Officer has tendered an affidavit-in-reply dated 20 th
April 2022. The same is taken on record.
SQ Pathan 1/2
12-WP-3295-2022.doc
3 Learned counsel appearing for the respondent No. 122 has
tendered a compilation of judgments on which he proposes to rely. The
same is also taken on record. Copy of the said compilation is also served
on the learned counsel for the petitioner.
4 Stand over to 25th April 2022. To be listed High on Board.
MADHAV J. JAMDAR, J. REVATI MOHITE DERE, J.
SQ Pathan 2/2
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