Bombay High Court
Sanjay Pandurang Bhosale vs State Ofm Aharashtra Thr Dept Of Urban ... on 4 January, 2023
Author: M.M.Sathaye
Bench: R. D. Dhanuka, M.M.Sathaye
Yugandhara Patil
9-WP-16018-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 16018 OF 2022
Sanjay Pandurang Bhosale ... Petitioner
Versus
State of Maharashtra and Ors. ... Respondents
******
Digitally signed by Mr. Dhairyasheel Sutar a/w Ms. Kavita Vijapure & Kiran Kulkarni YUGANDHARA YUGANDHARA SHARAD SHARAD PATIL PATIL Date:
for the Petitioner.
2023.01.07 17:01:44 +0530 Mr. A.P. Vanarase AGP for the Respondent No1.-State.
Mr. P. B. Gujar for Respondent No. 3.
****** CORAM: R. D. DHANUKA AND M.M.SATHAYE JJ.
DATE : 4th JANUARY, 2023
P.C. :-
1. Mr. Vanarase, learned AGP waives service for Respondent No.
1. Mr. Gujar, learned Counsel for Respondent no. 3 waives service.
2. Issue notice upon Respondent No.2, returnable on 13 th February 2023. Humdast allowed.
3. In addition to the court notice, the Petitioner is also permitted to serve the Respondent No.2 by private notice, by all permissible modes of services available in law.
4. Respondent No.3 shall file an affidavit-in-reply within four 1 /2 ::: Uploaded on - 07/01/2023 ::: Downloaded on - 08/01/2023 02:56:32 ::: Yugandhara Patil 9-WP-16018-2022.doc weeks from today without fail, with a copy to be served upon the Petitioner's advocate simultaneously.
5. Rejoinder, if any, be filed within two weeks thereafter.
[M.M.SATHAYE,J.] [R. D. DHANUKA, J.] 2 /2 ::: Uploaded on - 07/01/2023 ::: Downloaded on - 08/01/2023 02:56:32 :::