Bombay High Court
Prashant S/O Chandrashekhar And ... vs Municipal Council, Bhadrawati Through ... on 4 June, 2019
Author: V.M. Deshpande
Bench: V.M. Deshpande
cas432.18 23
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CAS NO.432/2018 IN SA NO.526/2015
Prashant s/o Chandrashekhar Gundawar and anr
..vs..
Municipal Council, Bhadrawati, thr. its Chief Officer, Bhadrawati, Tahsil
Bhadrawati, District Chandrapur and anr
.............................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
.............................................................................................................................................................................................
Shri V.D.Muley, Counsel for the Applicants.
Shri A.Shelat, Counsel for NA No.1.
Ms Kirti Satpute, Counsel for NA No.2.
CORAM : V.M.DESHPANDE, J.
DATED : JUNE 4, 2019.
1. This is an application for grant of early hearing of the appeal.
2. Heard learned counsel for the parties.
3. Though the application is moved by the applicants/appellants, in my view, the said application can be granted in view of fact that age of respondent No.2 is 83 years.
4. Hence, the civil applications is allowed. The second appeal be listed for its final hearing according to its turn.
5. The civil application is disposed of as such.
JUDGE !! BRW !! ...../-
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