Citation : 2023 Latest Caselaw 9186 Bom
Judgement Date : 1 September, 2023
0109wp3887.17 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.3887 OF 2017
(Sangita d/o Sudhakar Nagpure vs. The Scheduled Tribe Caste Certificate Scrutiny
Committee and another)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri Ashwin Deshpande, Advocate for petitioner.
Shri A.A. Madiwale, Assistant Government Pleader for
respondent nos.1 and 2.
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CORAM : A.S. CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.
DATED : SEPTEMBER 1, 2023
It is submitted by Shri Deshpande, learned Counsel for the petitioner that a challenge has been raised to the judgment of this Court in Writ Petition No.2474/2004 (Rakhi d/o Manoharrao Nagpure vs. The Scheduled Tribes Caste Certificate Scrutiny Committee and others) directing issuance of validity certificates to the petitioner's cousin sisters. The said proceedings are pending before the Hon'ble Supreme Court.
2) In view of aforesaid, stand over to eight weeks with liberty to apply in case the proceedings before the Hon'ble Supreme Court are decided earlier.
JUDGE JUDGE
khj
Signed by: Kamal H. Jeswani
Designation: Additional Secretary Date: 02/09/2023 11:33:02
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