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Dinesh S/O Ambadas Meshram And ... vs State Of Maharashtra, Through Its ...
2022 Latest Caselaw 10514 Bom

Citation : 2022 Latest Caselaw 10514 Bom
Judgement Date : 11 October, 2022

Bombay High Court
Dinesh S/O Ambadas Meshram And ... vs State Of Maharashtra, Through Its ... on 11 October, 2022
Bench: A.S. Chandurkar, M. W. Chandwani
                              11-WP-1570-17.odt                                                      1



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

                                                               WRIT PETITION NO. 1570 OF 2017
                                                      Dinesh s/o Ambadas Meshram and another.
                                                                           vs.
                                 State of Maharashtra through its Secretary, Ministry of Rural Development, Mantralaya,
                                                                  Mumbai and others.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                                            Shri C.V.Jagdale, Advocate for petitioners.
                                            Ms S. S. Jachak, Assistant Government Pleader for respondent no.1.
                                            Shri R.D.Bhuibhar, Advocate for respondent no.2.
                                            Shri J.B.Kasat, Advocate for respondent nos. 3 and 4.

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

DATE :- OCTOBER 11, 2022

It is informed by the learned counsel for the petitioners that Special Leave Petition challenging the judgment in Writ Petition No.1483 of 2015 has been decided and the said Special Leave Petition has been dismissed.

The learned counsel for the respondent nos. 3 and 4 seeks time to address the Court.

Put up on 10th November, 2022 for further consideration.

(M. W. CHANDWANI, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

11.10.2022 18:21

 
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