Adim Vikas Parishad Maharashtra ... vs The Union Of India And Others
2022 Latest Caselaw 1909 Bom

                                       1                                 wp 921.18

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 921 OF 2018

          Adim Vikas Parishad Maharashtra
          Through its President
          Avinash Jalindhar Koli                          ..   Petitioner
               Versus
          The Union of Indi and others                    ..   Respondents

 Shri S. R. Barlinge, Advocate for the Petitioner.
 Shri D. G. Nagode, Advocate for the Respondent No. 1.
 Shri P. S. Patil, Addl.G.P. for Respondent Nos. 2 to 4.

                           CORAM :    S. V. GANGAPURWALA AND
                                      S. G. DIGE, JJ.
                               DATE : 24TH FEBRUARY, 2022.

 ORDER :

. Mr. Barlinge, the learned counsel for the petitioner submits that, in the year 2019 last chance was granted to respondents.

2. Mr. Patil, the learned Addl. G. P. submits that, he has prepared compilation of the judgments and seeks an ajournment.

3. The copy of compilation of judgments be served on the learned counsel for the petitioner by the learned Addl. G. P. in advance. Stand over to 23.03.2022.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.] bsb/Feb.22