Bombay High Court
Ramdas Athawale, Chairman And Ors vs Dr. S.P. Gaikwad And Anr on 3 September, 2018
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Nisha Sandeep Digitally signed by Nisha
Sandeep Chitnis
Chitnis Date: 2018.09.04 17:43:08 +0530
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.7786 OF 2018
Ramdas Athawale, Chairman and Ors. ...Petitioners
Versus
Dr.S.P.Gaikwad and Anr. ...Respondents
Ms.Rajani Iyer, Senior Cousnel a/w Mr.Susheel Mahadshwar, i/b
Ms.Ranjana Todankar, for the Petitioners.
Mr.Amit B. Borkar, for the Respondent No.1
Mr.Sanghraj Rupwate, for the Intervener.
CORAM : REVATI MOHITE DERE, J.
DATE : 3rd SEPTEMBER, 2018
P.C. :
1. Heard learned senior counsel for the Petitioners.
2. Learned Senior counsel for the Petitioners submits that she will implead Professor S.L.Bhagwat and Mr.Vinayak M. Pradhav, as party Respondent Nos.3 and 4. Leave granted. Amendment to be carried out within one week from today. Mr.Rupwate, waives notice on behalf of the proposed Respondent Nos. 3 and 4.
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3. Stand over to 28th September, 2018.
4. The Assistant Charity Commissioner (1), Greater Mumbai Region, Mumbai, to adjourn the proceedings after 8 th October, 2018, on a joint application made by the parties.
(REVATI MOHITE DERE, J.)