Bombay High Court
Saraswatibai Chandrakant Shinde vs The Additional Collector And Others on 5 April, 2022
Author: S. G. Dige
Bench: Ravindra V. Ghuge, S. G. Dige
13863.21wp etc
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
940 WRIT PETITION NO.13863 OF 2021
SARASWATIBAI CHANDRAKANT SHINDE
VERSUS
THE ADDITIONAL COLLECTOR AND OTHERS
WITH
941 WRIT PETITION NO.13866 OF 2021
MADHUKAR NIVRUTTI THORAT AND ANOTHER
VERSUS
THE ADDITIONAL COLLECTOR AND OTHERS
WITH
942 WRIT PETITION NO.13868 OF 2021
SAVITA VIRBHADRA KALYANI AND ANOTHER
VERSUS
THE ADDITIONAL COLLECTOR AND OTHERS
...
Mr A. B. Kale, Advocate for petitioners;
Mr S. G. Sangle, A.G.P. for respondent No.1
Mr D. S. Manorkar, Advocate for respondent No.2
Mr S. S. Deve, Advocate for respondent Nos.3
CORAM : RAVINDRA V. GHUGE
AND
S. G. DIGE, JJ.
DATE : 5th April, 2022 PER COURT:
1. At the request of the learned Advocate for respondent No.2, let the affidavit-in-reply be filed, on or before 22/04/2022.::: Uploaded on - 07/04/2022 ::: Downloaded on - 08/04/2022 02:22:38 :::
13863.21wp etc (2)
2. List these petitions in the urgent category on 28/04/2022.
3. We would consider the issue of depositing of the amount as is granted by the Arbitrator, which actually is a reduction from the amount as was granted by the SLAO, on the next date.
(S. G. DIGE, J.) (RAVINDRA V. GHUGE, J.) sjk ::: Uploaded on - 07/04/2022 ::: Downloaded on - 08/04/2022 02:22:38 :::