Maroti S/O Pandurang Somkunwar vs The Union Of India, Thr. ...
2022 Latest Caselaw 2728 Bom

                                                                1/1                      19-WP 3189.2021

                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH : NAGPUR
                                  WRIT PETITION NO. 3189 OF 2021
                     Shri Maroti s/o Pandurang Somkunwar vs. The Union of India
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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.

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Mr. Anilkumar, Advocate for petitioner. Mr. S. V. Purohit, Advocate for respondent No.1. Mr. A. A. Dhawas, Advocate for respondent Nos.2 and 3.

                                                   CORAM          :        MANISH PITALE J.
                                                   DATE           :        21/03/2022

Heard learned counsel for the rival parties for some time.

2. This Court is of the opinion that it would be appropriate that the learned counsel for the petitioner furnishes a compilation of judgments relevant to the issues that arise in the present writ petition. Let such a compilation be filed within a period of one week from today. Copies of such compilation be given to the learned counsel appearing for the respondents also.

3. List for final disposal on 05/04/2022.

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:21.03.2022 17:25 JUDGE KOLHE