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Late Bhaskarrao Deshmukh ... vs Subhash S/O Ramdas Dandade And ...
2022 Latest Caselaw 7902 Bom

Citation : 2022 Latest Caselaw 7902 Bom
Judgement Date : 12 August, 2022

Bombay High Court
Late Bhaskarrao Deshmukh ... vs Subhash S/O Ramdas Dandade And ... on 12 August, 2022
Bench: Avinash G. Gharote
                                                                                                  (1)                                                 916.wp.4833.2022

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR
                                                           WRIT PETITION NO.4833 OF 2022
                Bhaskarrao Deshmukh Shikshan & Krida Prasarak Mandal, Warvand through its
                                     President Chikhali and another
                                                   Vs.
                                Subhash s/o Ramdas Dandade and others
              ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
              ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                       Mr. P. B. Patil, Advocate for petitioners.
                       Mr. P. S. Patil, Advocate for respondent no.1./Caveator.
                       Mrs. M. A. Barabde, AGP for respondent no.2.


                                                                                       CORAM :                      AVINASH G. GHAROTE, J.

DATE : 12/08/2022

1. Mr. P. S. Patil, learned counsel for the respondent no.1/Caveator, seeks an adjournment, which is opposed by Mr. P. B. Patil, learned counsel for the petitioners, on the ground that the impugned judgment directs reinstatement and therefore, in case, an adjournment is sought by the Caveator, the effect and operation of the judgment be stayed.

2. Mr. P. S. Patil, learned counsel for the respondent no.1/Caveator, on instructions, submits that till the next date the respondent no.1 shall not seek enforcement of the impugned judgment, in view of the statement, which is accepted, list the matter on 29.8.2022.

JUDGE Digitally signed byANANT R Sarkate SARKATE Signing Date:12.08.2022 18:43

 
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