Bombay High Court
Dilip Bhikulal Pharande vs Tahsildar Baramati And Ors on 20 December, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
18. WP 8153-2023.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8153 OF 2023
Dilip Bhikulal Pharade .Petitioner
Vs.
The Tahsildar, Baramati, District - Pune & ors. .Respondents
Mr. Nitin P. Deshpande, Advocate, for the Petitioner
Mr. A. B. Chate, Addl. GP a/w. Mr. S. D. Rayrikar, AGP, for the
Respondent - State
CORAM : MADHAV J. JAMDAR, J.
DATE : 20.12.2023
P. C.
1. By Order dated 07.07.2023 a learned Single of this Court had issued notice to the Respondents and made the same returnable on 27.07.2023. By that Order, humdast was also permitted. It appears that copies for issuance of notice were not supplied to the Registry.
2. Issue fresh notice to the Respondents returnable on 17.01.2024. In addition to the Court notice, Petitioner to serve the Respondents by private notice and fle affdavit of service before the returnable date.
3. It is clarifed that in the meanwhile, actions taken, if 1 of 2 ::: Uploaded on - 21/12/2023 ::: Downloaded on - 22/12/2023 06:21:21 :::
18. WP 8153-2023.doc any, pursuant to the impugned order will be subject to result of this Petition.
(MADHAV J. JAMDAR, J.) 2 of 2 ::: Uploaded on - 21/12/2023 ::: Downloaded on - 22/12/2023 06:21:21 :::