Sudhakar S/O Baliram Navghare vs The Divisional Commissioner, ...
2023 Latest Caselaw 3772 Bom

                                                                                               (1)                                                  92wp2051.23

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

                                             WRIT PETITION NO. 2051 OF 2023
              Sudhakar Baliram Navghare__ Vs. __ Divisional Commissoiner and ors
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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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           Mr. A.P.Tathod , Advocate for petitioner
           Ms. T.H.Khan, AGP respondent nos. 1 to 4


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     17/04/2023


                                               1]                                Mr. Tathod, learned counsel for the

petitioner submits that the impugned order dated 27.2.2023 has not taken effect, in view of which in light of the order dated 20.1.2023 passed by the learned Division Bench in W.P. No. 536/2023 [Chhaya Dekate vrs. District Caste Certificate Scrutiny Committee and ors] and the consideration of the judgment of the Hon'ble Apex Court taking cognizance for extension of limitation in (2022) 3 SCC 117, there shall be an interim stay in terms of prayer clause (ii), till 2nd May 05. 2] List the matter on 2.5.2023 for further consideration.

JUDGE Rvjalit