Bombay High Court
Vinita Mahadeorao Sonkusare After ... vs The Scheduled Tribes Caste Scrutiny ... on 7 February, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
907.caw.2768.2019.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAW) NO. 344 OF 2020
IN
WRIT PETITION NO. 6783 OF 2019
Ku. Vineeta Mahadeorao Sonkusare
-Vs.
The Scheduled Tribes Caste Scrutiny Committee, Nagpur & anr.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. R. S. Parsodkar, counsel for the petitioner
Mr N. S. Khubalkar, counsel for respondent No.2
CORAM : R.K.DESHPANDE &
AMIT B. BORKAR, JJ.
DATE : 07.02.2020 For the reasons stated in the application, civil application for amendment is allowed. Necessary amendment be carried out within two weeks from today.
Civil application is disposed of, accordingly.
WRIT PETITION NO. 6783 OF 2019 Issue notice to the newly added respondent, returnable on 03.04.2020.
JUDGE JUDGE
Namrata
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