Bombay High Court
Nana Govind Gavate (Since Decd) Through ... vs State Of Maharashtra Through Its ... on 6 February, 2015
Author: B.P. Colabawalla
Bench: Mohit S. Shah, B.P. Colabawalla
WP10338.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10338 OF 2014
Nana Govind Gavate (Deceased through
legal heirs) Janabai N. Gavate and others ... Petitioners
v/s
State of Maharashtra and others ... Respondents
Mr Saket Mone i/b M/s Vidhi Partners for Petitioners.
CORAM: MOHIT S. SHAH, C.J. &
B.P. COLABAWALLA, J.
DATE : 6 FEBRUARY 2015
P.C.:
Mentioned. Not on board.
2. Leave was granted on 19 January 2015 to amend the memo of petition and to carry out amendment within one week.
The said time is extended till 18 February 2015. The praecipe stands disposed of.
CHIEF JUSTICE B.P. COLABAWALLA, J.
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