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Bombay High Court

Narendra S/O Daulat Kannake vs The Divisional Commissioner, Nagpur ... on 4 January, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

                                                                       1                           45-WP-4554-17.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH AT NAGPUR

                              WRIT PETITION NO. 4554/2017
             Narendra s/o Daulat Kannake Vs. The Additional Commissioner & Anr.
                                           WITH
                 WRIT PETITION NOS.2712/2017, 2415/2017 & 4553/2017

           Office Notes, Office Memoranda                          Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr. G.N. Khanzode, Adv. for the Petitioner
                                             Ms. M.A. Barabde, AGP for Respondent / State
                                             Mr. J.S. Mokdam, Advocate for Respondent Zilla Parishad

                                             CORAM:        AVINASH G. GHAROTE, J.

DATED : 4th JANUARY, 2023 Mr. Khanzode, learned counsel for the petitioner in two of the writ petitions makes a statement that during the pendency of the petitions, the petitioners in Writ Petition No. 2712/2017 & 2415/2017 have since been promoted as Senior Clerks, which is also the position in respect of the other two connected petitions, which according to him results in resolving the controversy. Mr. Mokadam, learned counsel for the respondent No. 2

- Zilla Parishad seeks time to verify the position, considering which list the matters on 12/01/2023.

JUDGE MP Deshpande