Zilla Parishad, Washim, Through Its ... vs Jamil Ahmad S/O Noor Ahmad
2025 Latest Caselaw 9339 Bom

Bombay High Court

Zilla Parishad, Washim, Through Its ... vs Jamil Ahmad S/O Noor Ahmad on 27 December, 2025

                                                             1                               mca.inwp.5140.2024

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

                                      MISC. CIVIL APPLICATION (REVIEW) NO. 942 OF 2025
                                             IN WRIT PETITION NO. 5140 OF 2024
                                                        Zilla Parishad, Washim
                                                                   ..vs..
                                                     Jamil Ahmad s/o Noor Ahmad
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                               Shri Milind Rathi, Advocate for the applicant.


                                                             CORAM : RAJ D. WAKODE, J.

DATE : 27.12.2025.

Heard learned Counsel for the applicant.

2. The present application is for review of the judgment and order dated 18.08.2025 passed by this Court (Coram : Sachin S. Deshmukh, J.) in Writ Petition No.5140 of 2024.

3. In view of the above, registry is directed to place the matter before the concern Hon'ble Judge, who has decided the aforesaid writ petition, for further consideration on 06.01.2026, through video conferencing and take further necessary steps.

(RAJ D. WAKODE, J.) Trupti

Signed by: Trupti D. Agrawal Designation: PA To Honourable Judge Date: 27/12/2025 14:35:45