Bombay High Court
Ashok Devman Gangurde vs Dagu Chiman Gangurde Through Gpa ... on 15 October, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
spb/ 13wp9825-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9825 OF 2019
Shri Ashok D.Gangurde ... Petitioner.
V/s.
Shri Dagu C. Gangurde & Ors. ... Respondents.
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Mr. Rameshwar N. Gite, Advocate, for the Petitioner.
Mr.P.V. Nelson Rajan, AGP, for Respondent Nos. 8 to 11.
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CORAM : UJJAL BHUYAN, J.
DATE : OCTOBER 15, 2019.
PC :
1 Heard Mr. R. N. Gite, learned counsel for the
Petitioner.
2 Issue notice, returnable six weeks.
3 Mr. Nelson Rajan, learned AGP, waives notice
for Respondent Nos. 8 to 11.
4 Notice to Respondent Nos.1 to 7 through court process or by post or by hand. Affidavit of service be filed before the next date.
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5 Having heard learned counsel for the parties
and on due consideration, impugned order dated
19.07.2019 passed by the Deputy Collector, Chandwad in RTS Revision No. 91 of 2018, is hereby stayed.
6 Stand over to 06.01.2020.
7 By the next date, the Petitioner to furnish English translation of the impugned order.
(UJJAL BHUYAN, J.) .....
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