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Shivshakar S/O Anandrao Ajbale, ... vs Adarsh Mahila Mandal Thr. ...
2023 Latest Caselaw 1702 Bom

Citation : 2023 Latest Caselaw 1702 Bom
Judgement Date : 20 February, 2023

Bombay High Court
Shivshakar S/O Anandrao Ajbale, ... vs Adarsh Mahila Mandal Thr. ... on 20 February, 2023
Bench: Avinash G. Gharote
                                                                                                                                                      102mca840.22.odt
                                                                                           1

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

                            MISC. CIVIL APPLICATION NO. 840 OF 2022
                                                 IN
                                  WRIT PETITION NO.320/2009
                Shivshankar Aanndrao Ajbale...Versus...Adarsh Mahila Mandal and ors
 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -
                              Mr. Anand Deshpande, Advocate for applicant/petitioner
                             Ms. T. Khan, AGP for Respondent No.3

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 20/02/2023

The application seeks review of the judgment dated 30.9.2022, passed in Writ Petition No. 320/2022, on the ground that the case of the applicant was identical to that of the petitioner in Writ Petition No. 1703/2008, which has been allowed (the chart on page 17).

Prima facie, the allegations for which the applicant/petitioner was terminated in Writ Petition No. 320/2009, appeared to be similar to those for which the petitioner in Writ Petition No.1703/2008 was terminated, considering which issue notice for final disposal returnable on 13.3.2023.

Learned AGP waives notice for Respondent No.3.



                                                                                                         (AVINASH G. GHAROTE, J.)
                                                                                                                                                           Digitally sign byRAJESH
                                                                                                                                                           VASANTRAO JALIT
                                        Rvjalit                                                                                                            Location:
                                                                                                                                                           Signing Date:21.02.2023 12:46
 

 
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