Bombay High Court
Shaikh Rahim Fatteh Ahmed And Others vs The State Of Maharashtra And Others on 11 November, 2019
Author: Anil S. Kilor
Bench: Prasanna B. Varale, Anil S. Kilor
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
Writ Petition No.4677 of 2016
Bharat Dattatraya Amalkar and others ... Petitioners
Versus
The State of Maharashtra And Others ... Respondents
Mr.Anand P. Bhandari, Advocate for Petitioners
Mr.S.P.Sonpawale, A.G.P. for Respondent-State
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Writ Petition No.4831 of 2016
Sangappa Sidramppa Dhumare ...Petitioner
Versus
The State of Maharashtra and others ...Respondents
Mr.Ajay Shinde, Advocate for Petitioner
Mr. K.N. Lokhande, A.G.P. for Respondent-State
Writ Petition No.5431 of 2016
with
Civil Application No.7055 of 2016
in
Writ Petition No.5431 of 2016
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Sugriv Manikrao Karad and Another ...Petitioners
Versus
The State Co-operative Election
Authority and Others ...Respondents
Mr. V.D.Salunke, Advocate for Petitioners
Ms P.V. Diggikar, A.G.P. for Respondent-State
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Writ Petition No.5724 of 2016
Pravin Dattatray Vyavhare and Others ...Petitioners
Versus
The State of Maharashtra and Others ...Respondents
Mr N.R.Thorat, Advocate for Petitioner
Mr S.G. Sangle, A.G.P. for Respondent-State
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Writ Petition No.5802 of 2016
M/s R.R.Kapoor through its
Partner Rishi Rajesh Kapoor ...Petitioner
Versus
The State of Maharashtra and others ...Respondents
Mr M.D. Narwadkar, Advocate for Petitioner
Mrs M.A. Deshpande, A.G.P. for Respondent-State
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Writ Petition No.7336 of 2016
Ekta Shikshan Prasarak Mandal.
Georai, Dist. Beed. ...Petitioner
Versus
The State of Maharashtra and others ...Respondents
Mr S. V. Dixit, Advocate for Petitioner
Mr S.P. Sonpawale, A.G.P. for Respondent-State
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Writ Petition No.7347 of 2016
Sameer Patel Alpasankhyank ...Petitioner
Versus
The State of Maharashtra and others ...Respondents
Mr S. V. Dixit, Advocate for Petitioner
Mr K.N. Lokhande, A.G.P. for Respondent-State
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Writ Petition No.7351 of 2016
Ekta Shikshan Prasarak Mandal,
Georai, Dist. Beed. ...Petitioner
Versus
The State of Maharashtra and others ...Respondents
Mr S. V. Dixit, Advocate for Petitioner
Ms P.V. Diggikar, A.G.P. for Respondent-State
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Writ Petition No.8386 of 2016
Shaikh Rahim Fatteh Ahmed ...Petitioner
Versus
The State of Maharashtra and others ...Respondents
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Mr S. R. Kolhare and Mr. P. S.Koch, Advocates for Petitioner
Mr S.S. Dande, A.G.P. for Respondent-State
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CORAM : PRASANNA B. VARALE
AND
ANIL S. KILOR, JJ.
DATE : 11th November, 2019. PER COURT -
1. In all these matters, two weeks' time is granted, as a last chance, to deposit the deficit court fees.
2. In case the deficit court fees is not deposited within two weeks, this Court would be constrained to pass an order to the effect of recovering the deficit court fees as arrears of land revenue.
3. Stand over to 25.11.2019.
( ANIL S. KILOR ) ( PRASANNA B VARALE )
JUDGE JUDGE
mta
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