Union Of India Thr. Secretary, For ... vs Jyotsna W/O Ashok Deshmukh And ...
2022 Latest Caselaw 12970 Bom

                                                                         1                               73-fa-830-22.odt


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

                                FIRST APPEAL NO. 830/2022
            Union of India and others Vs. Jyotsna w/o Ashok Deshmukh and others

           Office Notes, Office Memoranda                         Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr. V.M. Gadkari, Advocate for appellants
                                             Mr. S.S. Sohoni, Advocate for Respondent No.1
                                             Ms. Mayuri Deshmukh, AGP for respondent / State

                                             CORAM:       AVINASH G. GHAROTE, J.

DATED : 13th DECEMBER, 2022.

Considering the nature of the challenge ADMIT.

Mr. Sohoni, learned counsel waives service of notice on merits for respondent No. 1.

Ms. Deshmukh, learned Assistant Government Pleader waives service of notice on merits for respondent Nos. 2 and 3.

Call record and proceedings.

Paper book be filed within four weeks.

Since Mr. Sohoni, learned counsel for respondent No.1 makes a statement that the matters are covered by the earlier judgments of this Court, it would be permissible to file an appropriate application in that regard.

Digitally signed by:MILIND P DESHPANDE JUDGE Signing Date:14.12.2022 10:27 MP Deshpande