Harishchandra Narayandasji ... vs State Of Maharashtra, Through Its ...
2023 Latest Caselaw 3928 Bom

 2-WP-4759-19.odt                                          1



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

                               WRIT PETITION NO.4759 of 2019

                          Harishchandra Narayandasji Dangra and others
                                               vs.
                 State of Maharashtra, through its Collector, Nagpur and others.
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 Office Notes, Office Memoranda of                                   Court's or Judge's Order
 Coram, appearances, Court's Orders
  or directions and Registrar's order
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        Shri P. N. Shende, Advocate for petitioners.
        Shri A.S.Fulzele, Additional Government Pleader for respondent nos. 1 to 5.
        Shri G.G.Mishra, Advocate for respondent nos. 6 to 11.

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

DATE :- 19th APRIL, 2023

In view of the judgment of the Honourable Supreme Court dated 21.07.2022 in Manjulabai Yadavrao Zade and others vs. Babanrao and others, this writ petition is required to be heard with Writ Petition No.2872 of 2019.

2. Stand over to 27.04.2023 alongwith Writ Petition No.2872 of 2019.

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

Andurkar.