Bombay High Court
Ganesh Baban Nawale vs The State Of Maharashtra And Ors on 11 September, 2018
Author: K. K. Sonawane
Bench: R. M. Savant, K. K. Sonawane
(18) wp-10114.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10114 OF 2018
Ganesh Baban Nawale : Petitioner
versus
The State of Maharashtra and ors. : Respondents.
Mr Y S Jahagirdar, Senior Advocate I/by Mr. S S Aradhye for the
Petitioner.
Mrs. M P Thakur, AGP for the Respondent Nos.1 and 2.
CORAM : R. M. SAVANT &
K. K. SONAWANE, JJ.
DATE : 11th SEPTEMBER 2018 P.C. 1 Heard Shri Y S Jahagirdar, Senior Counsel appearing for the Petitioner.
2 Issue notice to the Respondents, returnable on 10/10/2018. In addition to service of notice through Court, the advocate for the Petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery on the Respondents and shall file affidavit of service before the returnable date. Mrs. M P Thakur, the learned AGP appearing on behalf of the Respondent Nos.1 and 2 waives notice on behalf of the Respondent Nos.1 and 2.
3 The parties are put to notice that considering the issue that arises for consideration, the above Writ Petition may be heard and disposed of finally lgc 1 of 2 (18) wp-10114.18.doc at the stage of admission.
4 The learned Senior Counsel for the Petitioner states that the Respondent Nos.4 to 7 have not taken charge as yet. If that be so in the event the Respondent Nos. 4 to 7 take charge and attend the meetings of the Agricultural produce Market Committee (APMC), the same would be subject to the outcome of the above Writ Petition.
[K. K. SONAWANE, J] [R.M.SAVANT, J]
Laxmikant
Gopal
Chandan
Digitally signed
by Laxmikant
Gopal Chandan
Date: 2018.09.12
15:28:38 +0530
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