Sau. Sunita W/O Vinod Bandre And ... vs Shri. Bhushan Gagrani, Principal ...
2022 Latest Caselaw 8079 Bom

                                                   1                            CP186-22.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
 CONTEMPT PETITION NO. 186/2022 IN WRIT PETITION NO. 123/2018 (D)
  (SUNITA VINOD BANDRE VERSUS BHUSHAN GAGRANI, PRINCIPAL SECRETARY, URBAN
              DEVELOPMENT DEPARTMENT, MANTRALAYA, MUMBAI-32)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                 Court's or Judge's order
and Registrar's orders.
        Shri K.J. Topale, counsel for the petitioner.

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

DATE : AUGUST 19, 2022.

Learned In-Charge Government Pleader Mrs. K.S. Joshi to obtain instructions whether any notification under Section 127(2) of the Maharashtra Regional and Town Planning Act, 1966 has been issued pursuant to the judgment in Writ Petition No.123 of 2018.

Stand over 07.09.2022.

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

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:19.08.2022 14:53