Shivaji Mahadu Bangar vs Union Of India And Anr
2023 Latest Caselaw 4057 Bom

                                                                                     903-WP.5057.2023


           jvs
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION NO. 5057 OF 2023

                    Shivaji Mahadu Bangar                    }    Petitioner
SALUNKE
                               versus
JV                  Union of India & Anr.                    }    Respondents
Digitally signed
by SALUNKE J V
Date: 2023.04.24
11:23:45 +0530



                    Ms. Sarala Shinde i/b. Shinde & Co. for the petitioner.
                    Mr. Umesh H. Pawar with Mr. Sopan Dumbre for
                    respondents 2(A) & 2(B).


                                             CORAM:   S. V. GANGAPURWALA, Act.CJ.&
                                                      SANDEEP V. MARNE, J.

                                             DATE:    APRIL 21, 2023


                    P.C.:

1. We had heard the matter yesterday. We had opined that the present writ petition would not be tenable. The matter was kept today.

2. The learned advocate for the petitioner seeks time to go through the Full Bench judgment of this Court delivered at Goa.

3. List the writ petition no. 25th April 2023.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)