Amarullah Shah Taiyyab Shah S/O ... vs State Of Maharashtra Through ...
2022 Latest Caselaw 11786 Bom

204.wp.6830.13                                                                                          1/1


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

                                    Writ Petition No.6830 of 2013
                Amarullah Shah Taiyyab Shah s/o Taiyyab Shah Latif Shah
                                             vs.
                        State of Maharashtra, through its Secretary,
          Ministry of Social Justice and Special Aid Department, Mumbai & others
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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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                             Ms. Akshaya Kshirsagar, Advocate for the Petitioner.
                             Ms. T.H. Khan, A.G.P. for Respondent Nos.1 to 4.


                                  CORAM : A.S. CHANDURKAR AND M.W. CHANDWANI, JJ.

DATE : 17th NOVEMBER, 2022.

The learned Counsel for the parties seek time to produce the judgments on the basis of which Circular dated 16/02/2015 came to be issued by the State Government thereby withdrawing the Circular dated 23/03/2011. The Circular dated 16/02/2015 is taken on record and marked "A" for identification.

Stand over to 9th December, 2022.

                                        JUDGE                                                   JUDGE
              *sandesh

Signed by:SANDESH DAULATRAO WAGHMARE Private Secretary to the Hon'ble Judge Date :17.11.2022 17:41