Bombay High Court
Mr. Tanaji Shankar Rao Shinde vs Karad Nagar Parishad, Thr. President ... on 23 January, 2019
Author: A.K. Menon
Bench: A.K. Menon
35.wp-5085.18.odt
sbw IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.5085 OF 2018
Karad Nagar Parishad & Anr. .. Petitioners
Vs.
Tanaji S. Shinde & Ors. .. Respondents
WITH
CONTEMPT PETITION NO.7 OF 2019
Mr. Dilip Bodake for the petitioner.
Mrs. M.S. Bane, AGP, for the respondent no.3.
Mr. Vipul Singh i/b. N.B.D. Law for the petitioner in CP/7/19 and for
respondent no.1 in WP/5085/18.
Mr. C.P. Yadav for respondent no.2.
CORAM : A.K. MENON, J.
DATED : 23RD JANUARY, 2019. P.C. :
1. The learned counsel for respondent no.1 seeks extension of time to file reply.
2. Reply to be filed on or before 6 th February, 2019 with advance copy to the Advocate for the petitioner.
3. Stand over to 12th February, 2019.
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