Bombay High Court
Ravindra Sushilrao Deshmukh vs The State Of Maharashtra And Others on 24 September, 2018
Bench: Prasanna B. Varale, Manish Pitale
14806.17wp
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.14806 OF 2017
Ravindra s/o Sushilrao Deshmukh ..PETITIONER
VERSUS
The State of Maharashtra & ors ..RESPONDENTS
Mr P.F. Patni, Advocate for petitioner;
Mr S.M. Ganachari, A.G.P. for respondent/State
CORAM : PRASANNA B. VARALE &
MANISH PITALE,JJ.
DATE : 24th SEPTEMBER, 2018
ORAL ORDER :
Mr. Patni, learned Counsel appearing for the petitioner submits that as per the instructions received by him, the Secretary as well as the President are expired and the trust is being represented only by surviving three trustees. He prays orally for amendment to the petition by placing on record surviving trustees and adding them as party respondents to the petition. ::: Uploaded on - 25/09/2018 ::: Downloaded on - 27/09/2018 01:28:35 :::
14806.17wp (2)
2. Oral prayer of the learned Counsel appearing for the petitioner is allowed.
3. If necessary amendment is carried out within one week from today, issue notice to the added respondents making the same returnable on 16th October, 2018.
(MANISH PITALE) (PRASANNA B. VARALE)
JUDGE JUDGE
Tupe
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