Bombay High Court
The Court On Its Own Motion vs The Chief Engineer National Highway ... on 10 April, 2019
Author: S.M.Modak
Bench: Ravi K. Deshpande, S.M.Modak
Order 104pil88.13
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
P.I.L. NO.88 OF 2013
(The Court on its own motion .vs. The Chief Engineer, National Highway Authority of India,
Nagpur)
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
Mr.N.A.Padhye, Advocate - amicus curiae.
Mr.A.K.Kathane, Advocate for respondent nos. 1 and 2.
Mr.V.A.Thakare, A.G.P. for respondent nos. 4, 5, 7 to 10
and 12.
Mr.S.M.Puranik, Advocate for Intervenor.
Mr.M.P.Khajanchi, Advocate for intervenor.
CORAM : R.K.DESHPANDE &
S.M.MODAK, JJ.
DATE : 10.4.2019.
We are informed that the Intervenors have filed an affidavit dated 3.4.2019 pointing out deficiencies in carrying out mitigating measures.
Mr.A.A.Kathane, learned Counsel appearing for the respondent/National Highway Authority of India seeks time in this matter to conduct inspection and take steps in carrying out mitigating measures in the light of the affidavit filed by the Intervenors on record.
Put up after ensuing Summer Vacation.
JUDGE JUDGE
jaiswal
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