Manish S/O Amrachand Mehta vs The General Manager, Central Bank ...
2023 Latest Caselaw 769 Bom

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

                                  CIVIL APPLICATION (CAW) NO.30/2023
                                                            IN
                                      WRIT PETITION NO.6434/2019 (D)
                                           Manish S/o Amrachand Mehta
                                                           -Vs.-
                          General Manager, Central Bank of India, Nagpur and others
                 -----------------------------------------------------------------------------------------
                Office notes, Office Memoranda of
                Coram, appearances, Court's orders                 Court's or Judge's Orders.
                or directions and Registrar's orders.
                -----------------------------------------------------------------------------------------
                                 Mr. Parth Lalit Sagdeo, Advocate for the petitioner/applicant.

                                 CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.

DATE : 20.1.2023

Heard.

2. It is submitted by the learned counsel for the applicant by referring to paragraph 6 of the judgment dated 13.4.2002 in Writ Petition No.6634/2019 that the non-applicant No.3 had sworn affidavit dated 27.7.2020 and 12.10.2020 while the non-applicant No.4 had sworn affidavit dated 27.12.2021 and 3.3.2022. To consider the prayer made in the application, issue notice to the non-applicants, returnable in three weeks.

(MRS. VRUSHALI V. JOSHI, J.) ( A.S. CHANDURKAR J.) Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Tambaskar.

Date:20.01.2023 18:36