Bombay High Court
Sanjeet R. Shukla vs The State Of Maharashtra And Prashant ... on 19 December, 2018
Author: M. S. Karnik
Bench: Naresh H. Patil, M. S. Karnik
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chswl-526-18.doc
pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS LODGING NO. 526 OF 2018
WITH
WRIT PETITION LODGING NO. 4100 OF 2018
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Office Notes, Office
Memoranda of appearances, Court's or Judge's orders
Court's orders or directions &
Registrar's orders.
Mr. Abhijit Patil for applicant/intervener.
Mr. Pradeep Sancheti, Sr. Adv. A/w Darshit Jain, Kanchan
Dube and Neha Yadav I/by Ashish U. Mishra for original
petitioner.
Mr. V. A. Thorat, Senior Counsel, Mr. A. A. Kumbhakoni,
Advocate General, Mr. A. Y. Sakhare, Senior Counsel, Mr. A.
B. Vagyani, Govt. Pleader, Smt. P. H. Kantharia, GP, Smt. G.
R. Shastri, Addl. G.P, Mr. P. P. Kakade, AGP, Ms. Nisha
Mehra, AGP, Mr. Vaibhav Sugdare, Ms. Prachi Tatake, Mr.
Akshay Shinde, B Panel AGP and Joel Carlos, Shriram
Pingle for Respondent-State.
CORAM : NARESH H. PATIL, CJ. &
M. S. KARNIK, J.
DECEMBER 19, 2018. P.C. :
1. Heard the learned counsel for the parties.
2. The learned counsel appearing for the applicant ::: Uploaded on - 21/12/2018 ::: Downloaded on - 25/12/2018 21:23:11 ::: 2/2 chswl-526-18.doc
-intervener submits that the applicant is supporting the subject legislation and opposing the writ petition.
3. Mr. Sancheti, the learned Senior Counsel appearing for the petitioner submits that he has no objection for allowing the Chamber Summons.
4. The applicants/intervener undertakes to supply copy of the Chamber Summons on the petitioner.
5. Chamber Summons for intervention is allowed. The petitioner to add the applicant as party-respondent to the Writ Petition and serve copy of the petition on the said applicant.
M. S. KARNIK,J. CHIEF JUSTICE
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