Bombay High Court
Tanaji Shankar Choudhary vs State Of Maharashtra Thr Sub Division ... on 5 October, 2023
Author: Neela Gokhale
Bench: K. R. Shriram, Neela Gokhale
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11600 OF 2023
Tanaji Shankar Choudhary ...Petitioner
Versus
State of Maharashtra & Anr. ...Respondents
Mr. V. A. Shastry for Petitioner.
Ms. K. N. Solunke, AGP, for Respondents-State.
Mr. Kiran Survase, Tahsildar, Haveli, Pune District is present in
person.
CORAM: K. R. SHRIRAM &
NEELA GOKHALE, JJ.
DATED: 5th October 2023 PC:-
1. The only prayer in the Petition is to direct Respondent No.2 to dispose the appeal No.16 of 2022 on merits.
2. Ms. Solunke, on instruction from Mr. Survase, Tahsildar, Haveli, Distict Pune, states that the appeal will be disposed by 30 th November 2023 after giving personal hearing to Petitioner, notice whereof shall be communicated at least five working days in advance. The order shall be a reasoned order dealing with all submissions of Petitioner. Statement accepted as undertaking to the Court.
3. Petition disposed.
Gaikwad RD
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4. We clarify that we have not made any observations on the merits of the case.
(NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Signed by: Raju D. Gaikwad Designation: PS To Honourable Judge Gaikwad RD Date: 07/10/2023 12:05:44