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Shyamrao Dajiba Meshram And ... vs Rajesh S/O. Dajirao Moon And ...
2023 Latest Caselaw 2787 Bom

Citation : 2023 Latest Caselaw 2787 Bom
Judgement Date : 21 March, 2023

Bombay High Court
Shyamrao Dajiba Meshram And ... vs Rajesh S/O. Dajirao Moon And ... on 21 March, 2023
Bench: Avinash G. Gharote
                                                           1                                  14-wp-4333-21.odt


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

                                  WRIT PETITION NO. 4333/2021
  Shyamrao Dajiba Meshram and another Vs. Rajesh s/o Dajirao Moon and another

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. A.M. Sudame, Advocate for Respondent No.1
                                  Ms. T.H. Khan, AGP for Respondent / State


                                  CORAM:       AVINASH G. GHAROTE, J.

DATED : 21st MARCH, 2023

Mr. Abhyankar, learned counsel for the petitioners is absent. The petition challenges the order dated 08/07/2021, passed below Exh.16, an application under Section 73-A of the Bombay Public Trust Act, 1950, for intervention in Change Report Inquiry No.2256/2018, which has been rejected. Mr. Sudame, learned counsel for the respondent No.1 has filed the judgment dated 20/02/2023 in Change Report Inquiry No.2256/2018, by which, change report has been accepted. In view of which, it is apparent that the challenge in the present petition has become infructous. The petition is disposed of as infructous. No costs.

JUDGE

MP Deshpande

 
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