Zilla Parishad, Bhandara Through ... vs Mrs. Sindhu W/O Laxman Wanjari
2022 Latest Caselaw 10642 Bom

                                                                                                 (1)                                                  49cao783.22

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

                             CIVIL APPLICATION (CAO) NO. 783 OF 2022
                                                IN
                         MISC. CIVIL APPLICATOIN STAMP NO. 15803 OF 2022
                                                IN
                            WRIT PETITION STAMP NO. 26108 OF 2019
                    Zilla Parishad, Bhandara and anr_ Vs. __Sindhu Laxman Wanjari
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mrs. Megha Munshi, Advocate for applicant/petitioner


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     13/10/2022


                                                                            Civil Application No.                                         783/2022 seeks

condonation of delay of 730 days in filing the application for restoration and MCA Stamp No. 15803/2022 seeks restoration of the petition.

It is contended that identical issue raised in W.P.No. 1922/2022 has been decided on 22.4.2022, whereby the petition has been dismissed and upon restoration of the petition, since the issue is identical, the same order would govern the present petition also. In these peculiar circumstances, both the civil applications are allowed.

The petition is restored to file and is dismissed in view of the judgment dated 22.4.2022 in W.P. No. 1922/2022 accepting the statement of Mrs. (2) 49cao783.22

Munshi, learned counsel for the petitioner that the potion in the present petition is identical to that in Writ Petition No. 1922/2022.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:13.10.2022 18:26