Bombay High Court
Vasanta S/O Mukunda Nagose vs Scheduled Tribe Certificates Scrutiny ... on 23 September, 2022
Author: G. A. Sanap
Bench: S.B. Shukre, G. A. Sanap
1 1.wp.1813.2014.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO. 663 OF 2020
IN
WRIT PETITION NO.1813 OF 2014
Vasanta S/o. Mukunda Nagose -Vs.- Scheduled Tribe Certificate & Scrutiny
Committee, Gadchiroli and ors.
--------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
--------------------------------------------------------------------------------------------------------------------
Ms P. D. Rane, Advocate for the petitioner
Mr N. S. Rao, AGP for respondent Nos. 2 and 5
Ms A. S. Uikey, Adv h/f. Mr N. B. Rathod, Advocate for respondent Nos. 3 & 4
CORAM : SUNIL B. SHUKRE AND
G. A. SANAP, JJ.
DATED : 23.09.2022 Heard.
2] For the reasons stated in the application, the application is allowed.
The application stands disposed of, accordingly.
WRIT PETITION NO.1813 OF 2014 Let the petition be fixed for final hearing on 10.10.2022 at the end of the board.
(G. A. SANAP, J.) (SUNIL B. SHUKRE, J.) Namrata Signed By:NAMRATA YOGESH DHARKAR P. A. High Court Nagpur Signing Date:23.09.2022 16:13