Bombay High Court
Sanjay Ramkrushan Waghmare And Others vs State Of Maha. Thr. Its Secr. Rural ... on 16 January, 2019
Author: S.B. Shukre
Bench: S.B. Shukre
wp.5419.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Civil Application [CAW] No.116 of 2019
in
Writ Petition No.5419 of 2018
Sanjay Ramkrushna Waghmare & others
vs.
State of Maharashtra, through it's Secretary, Rural Development & Water
Conservation Department, Mumbai & others
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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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Shri A.R. Deshpande, Advocate for the Applicants/Petitioners.
Mrs. M.A. Barabde, A.G.P. for Respondent Nos.1 to 3.
CORAM : S.B. SHUKRE & S.M. MODAK, JJ.
DATE : 16th JANUARY, 2019.
Heard.
For the reasons stated in the application, the application is allowed.
Amendments be carried out within two weeks from the date of the order and thereafter copy of the amended petition be served upon the learned A.G.P. and the learned Counsel for the respective respondents.
Put up after three weeks.
JUDGE JUDGE
*sandesh
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