Dilip Popat Shinde vs The Grampanchayat Kavthi And ...
2022 Latest Caselaw 4979 Bom

                                           1
                                                                      5561.22WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        1006 WRIT PETITION NO.5561 OF 2022

                               DILIP POPAT SHINDE
                                      VERSUS
                   THE GRAMPANCHAYAT, KAVTHI & OTHERS
                                          ...
                 Advocate for the petitioner : Mr.Vinod P. Patil h/f.
                                 Mr.N.L.Choudhari
                    AGP for Respondent-State : Mr.N.T.Bhagat
                 Advocate for respondent no.2 : Mr.M.S.Sonawane
                  Advocate for respondent no.4 : Mr.N.N.Desale
                                         ...

                                CORAM : S.G.DIGE, J.

[VACATION COURT]

DATE : 27.05.2022

P.C. :

1] Heard the learned counsel for the petitioner.

The learned counsel for the petitioner submits that the

learned District Judge-8, Dhule has stayed the effect and

operation of the order passed by him for three weeks.

Today, the said order is going to expire, hence, requested to

continue the same relief.

5561.22WP

2] Issue notice to the respondents, returnable on

9th June, 2022. Mr.M.S.Sonawane, learned counsel waives

notice for respondent no.2. Learned AGP waives service of

notice for respondent no.3 and Mr.N.N.Desale, learned

counsel waives notice for respondent no.4.

3] The impugned judgment and order dated 4 th

May, 2022, passed by the learned District Judge, Dhule is

stayed till the next date.

[S.G.DIGE, J.]

DDC