Bombay High Court
Shri. Ashokrao Ganpati Ghatge And Ors vs Shri. Madhavrao Ramchandra Ghatge And ... on 4 January, 2023
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
4 wp 5561-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5561 OF 2022
Ashokrao Ganpati Ghatge and Ors. ..Petitioners
V/s.
Madhavrao Ramchandra Ghatge
and Ors. ..Respondents
SNEHA ----
NITIN
CHAVAN Mr. Chetan Patil for the Petitioners.
Digitally signed by
SNEHA NITIN
Mr. V.S. Gokhale, 'B' Panel Counsel for the Respondent Nos. 3
CHAVAN
Date: 2023.01.05 and 4./State.
Mr. Pandit Kasar for the Respondent No.1.
18:43:46 +0530
----
CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 4th JANUARY 2023 P.C. . The Petitioner has impugned the quasi judicial order passed by the authority under the provisions of the Maharashtra Land Revenue Code, 1966. Matter pertains to assignment of the learned Single Judge.
2. Registry is directed to place the matter before the learned Single Judge, who has assignment of this matter.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 1 of 1