Bombay High Court
Shri Shahu Appasaheb Kachare And Ors vs Tahsildar Barshi Solapur And Ors on 31 August, 2021
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
45. civil wp 2194-21 +.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2194 OF 2021
WITH
INTERIM APPLICATION NO. 1406 OF 2021
Shahu Appasaheb Kachare & Ors. .. Petitioners
Versus
Tahsildar, Tal. Barshi, Dist. Solapur & Ors. .. Respondents
WITH
WRIT PETITION NO. 3631 OF 2021
Prakash Hanumant Badgude .. Petitioner
Versus
State of Maharashtra .. Respondent
...................
Mr. A.B. Tajane for the Petitioners in WP 2194/21
Mr. P.S. Dani, Senior Advocate a/w Mr. V.S. Deokar & B.N. Jadhav
for the Intervenors in WP 2194/21 and for the Petitioner in WP
3631/21
Ms. Priyanka H. Chavan i/by Mr. Sachindra B. Shetye for
Respondent No. 4 - State Election Commission
Mrs. M.P. Thakur, AGP for the State
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : AUGUST 31, 2021.
P.C.:
Learned Advocate for the Petitioners has tendered draft amendment and seeks to amend the above Writ Petition in terms of the Draft Amendment. The Draft Amendment is taken on record and marked "X" for identification. The amendments shall be carried out 1 of 2
45. civil wp 2194-21 +.doc forthwith. Re-verification is dispensed with. Learned Advocate for the Petitioners to serve copies of the amended Writ Petition on the newly added Respondent No. 6 as well as other Respondents.
2. Reply of Respondent No. 6 as well as further replies, if any, by the other Respondents shall be filed within a period of two weeks from the service of the amended Writ Petition on the Respondents.
3. Stand over to 21st September, 2021.
[ MILIND N. JADHAV, J. ] [ S. J. KATHAWALLA, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:
2021.09.03 11:34:04 +0530 2 of 2