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Ramrao S/O Mahadeo Ledange vs Zilla Parishad, Yavatmal Through ...
2022 Latest Caselaw 7910 Bom

Citation : 2022 Latest Caselaw 7910 Bom
Judgement Date : 12 August, 2022

Bombay High Court
Ramrao S/O Mahadeo Ledange vs Zilla Parishad, Yavatmal Through ... on 12 August, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
                                                      1

                                                                          12-8-2022-WP-970-2020.odt




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH, NAGPUR

                                            Writ Petition No.970 of 2020
                                           Ramrao S/o Mahadeo Ledange
                                                        Versus
                                       Zilla Parishad, Yavatmal, and another


           Office Notes, Memoranda of Coram,
           appearances, Court's orders or directions Court's or Judge's orders
           and Registrar's order
                     Shri P.D. Meghe, Advocate for Petitioner.
                     Shri B.N. Jaipurkar, Advocate for Respondent No.1.
                     Ms S.S. Jachak, Assistant Government Pleader for Respondent No.2.

                                    CORAM : A.S. CHANDURKAR & URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 12, 2022

The learned counsel for the petitioner submits that the issues raised in the present writ petition have been considered in a recent judgment dated 2-8-2022 in Civil Writ Petition No.8009 of 2021 (Suhas s/o Prabhakarrao Dharasurkar and others Vs. The State of Maharashtra and others) decided at the Aurangabad Bench of this Court.

The learned counsel for the respondent No.1 prays to grant one more opportunity.

Put up the matter on 18-8-2022.

(URMILA JOSHI-PHALKE, J.) (A.S. CHANDURKAR, J.)

Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:12.08.2022 19:25

 
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