Bombay High Court
M S Ashwini Tradin Company Prp ... vs The State Of Maharashtra And Others on 13 January, 2021
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
956
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
956 WRIT PETITION NO.437 OF 2021
M S ASHWINI TRADIN COMPANY PRP SUSHILADEVI RAMESHKUMAR
BAGARIA THR HER GPA HOLDER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr Deshmukh Vijay Vasantrao
AGP for Respondents State: Mr. A. R. Kale
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 13th January, 2021
ORDER:
1. At the request of learned counsel for the petitioner, leave to add the persons against whom the allegations are made of illegal construction.
2. Issue notice to the respondents, including added party, returnable on 03.03.2021.
3. Learned A.G.P. waives notice for respondent Nos. 1 and 3.
(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC Page 1 of 1 ::: Uploaded on - 15/01/2021 ::: Downloaded on - 07/02/2021 16:13:28 :::