Citation : 2022 Latest Caselaw 1635 Bom
Judgement Date : 16 February, 2022
36.WP.5650.21 ..1..
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL WRIT PETITION NO. 5650 OF 2021
ShivamS/o. Gajanan Ingle
-vs-
Schedule Tribe Caste Certificate Scrutiny Committee, Through its Vice Chairman/Jt.
Commissioner
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Mr A. P. Kalmegh, Advocate for petitioner
Ms S. S. Jachak, AGP for respondent
CORAM: A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : 16.02.2022
It is submitted by the learned counsel for the petitioner that pursuant to the judgment of this Court in Writ Petition No. 5251 of 2019 the validity certificate has been issued to the petitioner's uncle.
2] Issue notice to the respondent, returnable in three weeks.
3] Learned Assistant Government Pleader waives service of notice for the respondent.
4] Statement be made as to whether the judgment of this Court in Writ Petition No. 5251 of 2019 has been challenged by the respondent.
(G. A. SANAP, J.) (A. S. CHANDURKAR, J.) Namrata
Signed By:NAMRATA YOGESH DHARKAR P. A.
High Court Nagpur Signing Date:16.02.2022 17:41
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