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Bombay High Court

Saint Shree Parmanand Baba Sahakari ... vs The State Of Maharashtra And Others on 7 November, 2019

Bench: Prasanna B. Varale, Anil S. Kilor

                                                                                         929
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD
               929 PUBLIC INTEREST LITIGATION NO.14 OF 2019
                  SUNIL DADASAHEB ARGADE AND ANOTHER
                                  VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS
                                   WITH
                      WRIT PETITION NO. 2826 OF 2019

     SANT SHREE PARMANAND BABA SAHAKARI MOTOR VAHATUK
SANSTHA LTD. THROUGH EX-CHAIRMAN AND PRESENT MEMBER SHRI
                        SURYABHAN W. AGHAV
                                     ...
Mr. V. D. Sapkal, Advocate for Petitioners in PIL 14/2019 :
Mr. Suryabhan W. Aghav, party in person in Writ Petition No.2826/2019
Mr. A. B. Girase, Government Pleader for for Respondents State
Mr C. K. Shinde, Advocate for Respondent No.3
Mr. R. A. Deshmukh, Advocate for Respondent No.4
Mr V. R. Dhorde, Advocate for Respondent No.7

                                    CORAM     : PRASANNA B. VARALE &
                                                ANIL S. KILOR, JJ..
                                     DATE     : 7th November,             2019
ORDER:

1. Party in person i.e. petitioner in Writ Petition No. 2826/2019 submits that an application is prepared by him seeking permission to place on record the documents, which were not available with the party-in-person at the time of filing of the petition. It is also submitted by the party-in-person that these documents are furthering the case of the petitioner and as such, are necessary documents.

2. Considering the fact that the party-in-person is not conversant with the procedure, we permit the party-in- Page 1 of 2 ::: Uploaded on - 08/11/2019 ::: Downloaded on - 09/11/2019 02:20:21 ::: 929 person to file the application, seeking permission to place documents on record, in the office during the course of the day.

3. In case such an application is filed during the course of the day, tag the application along-with Writ Petition No. 2826/2019. Post Writ Petition No. 2826/19 and P.I.L. No.14/2019 along-with the application which the petitioner, party-in-person is filing today, for consideration and orders on 26.11.2019. (ANIL S. KILOR, J.) (PRASANNA B. VARALE J.) JPC Page 2 of 2 ::: Uploaded on - 08/11/2019 ::: Downloaded on - 09/11/2019 02:20:21 :::