The State Of Maharashtra - Jalgaon ... vs Mo. Idris Shaikh Baba Bagwan ...
2023 Latest Caselaw 1940 Bom

                                                                               25ca2489-23
JPChavan


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       25 CIVIL APPLICATION NO.2489 OF 2023
                                 IN FAST/5963/2023
                      WITH CA/2490/2023 IN FAST/5963/2023
                      WITH CA/2487/2023 IN FAST/5966/2023
                      WITH CA/2488/2023 IN FAST/5966/2023

THE STATE OF MAHARASHTRA JALGAON MUNICIPAL CORPORATION
                 THROUGH ITS COMMISSIONER
                             VERSUS
             KISHOR VITTHAL KOLHE AND OTHERS
                                 ...
        Advocate for Applicant : Mr. Navandar Mehul Vikas
           AGP for Respondents State: Mr. A. M.Phule

                        CORAM               :   SMT. VIBHA KANKANWADI &
                                                Y. G. KHOBRAGADE, JJ.
                        DATE                : 27th February, 2023

ORDER:

1. We find that the title of the applications are incorrect but then the learned advocate for the applicant submits that even in the judgment of the reference court, title is the same. Under the said circumstance, though we have objections, since it was not pointed out to the trial judge, we would ignore the same.

2. Issue notice to the respondents. Learned AGP waives notice for respondent Nos. 3 and 4 in CA Nos. 2489/2023 & 2490/2023 and respondent Nos. 2 and 3 in CA Nos. 2487/2023 & 2488/2023.

3. Notice of other respondents is made returnable on 15.03.2023.

(Y. G. KHOBRAGADE, J.) (SMT. VIBHA KANKANWADI, J. )