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Suresh Motidev Kesare And 4 Others vs The Zilla Parishad, Through Its ...
2022 Latest Caselaw 7017 Bom

Citation : 2022 Latest Caselaw 7017 Bom
Judgement Date : 21 July, 2022

Bombay High Court
Suresh Motidev Kesare And 4 Others vs The Zilla Parishad, Through Its ... on 21 July, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
                                                                                                                                   caw90.21 2
                                                                           1

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

  CIVIL APPLICATION (CAW) NO.90 OF 2021 IN WRIT PETITION NO.755 OF 2014
                        Shri Suresh Motidev Kesare and ors
                                       ..vs..
        The Zilla Parishad, Nagpur, thr.,its Chief Executive Officer and ors
..........................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                           Court's or Judge's Order
and Registrar's orders
..........................................................................................................................................................................
                    Shri P.D.Meghe, Counsel for the Petitioners.
                    Shri Avdhesh Kesari, Counsel for the Respondent Nos.1 and 2.
                    Shri D.P.Thakare, Additional Government Pleader for the Respondent
                    Nos.3 & 4.

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

DATED : 21/7/2022

1. On July 14, 2022, Shri Avdhesh Kesari, learned counsel for the respondent Nos.1 and 2, was directed to examine the grievance of the petitioners and whether the same could be redressed in the light of the judgments that were annexed to the application for final disposal of the writ petition. Learned counsel submits that the said judgments would not be applicable to the facts of the present case especially considering the prayers made in the writ petition. Hence, the writ petition would be required to be heard.

2. Place this writ petition for final hearing in the second week of August 2022.

3. The civil application stands disposed of.




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

                    !! BrWankhede !!                  Digitally signed
                                                      by BHUSHAN
                      BHUSHAN                         RANA
                      RANA                            WANKHEDE
                      WANKHEDE                        Date:
                                                      2022.07.22
                                                      11:01:55 +0530




                                                                                                                                               ...../-
 

 
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