Bombay High Court
Vinayakrao Rangnathrao Muli Lrs ... vs Pathri Municipal Council Parbhani And ... on 26 September, 2019
Bench: Prasanna B. Varale, Avinash G.Gharote
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
912 CONTEMPT PETITION 659 OF 2019
IN WP/6433/2015
VINAYAKRAO RANGNATHRAO MULI LRS PADMABAI THROUGH GPA
GOPALRAO AMBADASRAO BORIKAR
VERSUS
PATHRI MUNICIPAL COUNCIL PARBHANI AND OTHERS
...
Petitioner : Party in Person
...
CORAM : PRASANNA B. VARALE AND
AVINASH G.GHAROTE, JJ.
DATED : 26th SEPTEMBER, 2019.
ORAL ORDER :
Heard the petitioner as a party in person, who invited attention of this Court to the order dated 24.8.2018, in Writ Petition No. 6433 of 2015.
2. At this stage, issue simple notice to the respondents, making the same returnable within four weeks.
3. Considering the age of the petitioner, who is 85 years old, notices be issued to respondents, indicating that the petition would be heard on next ::: Uploaded on - 27/09/2019 ::: Downloaded on - 28/09/2019 02:23:13 ::: 2 cp659.19 date for final disposal at the stage of admission if, it is convenient to this Court.
4. Stand over to 7.11.2019.
(AVINASH G. GHAROTE) (PRASANNA B. VARALE)
JUDGE JUDGE
mahajan/
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