Bombay High Court
Jai Bhawani Matsya Vyavasaya Sahakari ... vs Commissioner (Fisheries), ... on 21 January, 2020
Author: Ravindra V. Ghuge
Bench: R.V. Ghuge
1 wp7307of18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 7307 OF 2018
(Jai Bhawani Matsya Vyavasay sahakari Sanstha Maryadit
Tembhurkheda..vs..Commissioner(Fisheries), Mah. State & Ors)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
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Shri R.S. Kurekar, Advocate for petitioner.
Shri C.P. Chandurkar, Advocate for respondent No. 4.
CORAM: RAVINDRA V. GHUGE, J.
DATE: 21st JANUARY, 2020.
1. The learned Advocates on behalf of the petitioner and respondent No. 4 submit a joint Pursis duly signed by the litigating sides and by the learned Advocates dated 20.1.2020. The original Pursis is marked 'X-1' for identification.
2. It is jointly submitted that this petition can be disposed off in view of the Pursis.
3. Considering the above and the document X-1, this petition is disposed off.
(Ravindra V. Ghuge, J.) Belkhede RS ::: Uploaded on - 23/01/2020 ::: Downloaded on - 23/01/2020 22:41:16 :::