Bombay High Court
Sangharsh Vikas Sirsikar Thr. His ... vs Additional Commissioner, Nagpur ... on 30 March, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
(1) 13wp2060.23
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 2060 OF 2023
Sangharsh Vikas Sirsikar__ Vs. ___ Additional Commissioner
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. A.S.Dhore, Advocate for petitioner
Mr. N.R.Patil, AGP for Respondent Nos. 1 to 3
CORAM : AVINASH G. GHAROTE, J.
DATE : 30/03/2023
1] Heard Mr. Dhore, learned counsel for the
petitioner.
2] The application for restoration of
revision dismissed on 22.8.2022 on account of the revision not being signed and sworn by the petitioner, has been rejected by the impugned order dated 31.1.2023, without taking into consideration that the duly signed and sworn in revision was sought to be placed on record, but was not accepted. It is contended that this is only a technical defect, which is curable and therefore, the restoration application ought to have been allowed.
3] Issue notice for final disposal returnable on 10.4.2023.
::: Uploaded on - 30/03/2023 ::: Downloaded on - 31/03/2023 16:26:20 :::(2) 13wp2060.23 4] Learned AGP waives service of notice for respondent nos. 1to 3.
JUDGE Rvjalit ::: Uploaded on - 30/03/2023 ::: Downloaded on - 31/03/2023 16:26:20 :::