Bombay High Court
Bhaskar Buphkaran Pushpa Yogi And ... vs U.O.I. Thr. Secy, Ministry Of Cons. ... on 23 October, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2023:BHC-NAG:15563-DB
11 CAW-3171-2023
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (W) NO.3171 OF 2023
Bhaskar Buphkaran Pushpa Yogi and Ors. ..V/s.. Union of India
and Ors.]
___________________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's
order
and Registrar's orders.
Mr T. D. Mandlekar, Advocate for Petitioners.
Mr N. Deshpande, Dy. S.G.I. for Respondent No.1
Mr A. M. Deshpande, In-charge GP for Respondent Nos.2 and 3.
CORAM : A. S. CHANDURKAR AND ABHAY J. MANTRI, JJ.
DATE : 23rd OCTOBER, 2023.
1. Since the petitioners seek to raise additional grounds, the amendment is allowed. The same be carried out within a period of three weeks.
2. The civil application stands disposed of.
WRIT PETITION NO.7059 OF 2023
3. After amendment is carried out, issue notice to the respondents returnable in four weeks.
4. Mr N. Deshpande, learned Deputy Solicitor General of India waives notice for respondent No.1 and Mr A. M. Deshpande, learned In-charge Government Pleader waives notice for respondent Nos.2 and 3.
5. Service by all modes is permitted.
(ABHAY J. MANTRI, J.) (A. S. CHANDURKAR, J.) Signed by: Mr. Ashish Tambe Designation: TAMBE PA To Honourable Judge Date: 23/10/2023 19:34:43