Bombay High Court
Dr. Bhalchandra S/O Jageshwar Subhedar vs State Of Maharashtra, Through ... on 17 December, 2019
Author: Rohit B. Deo
Bench: S.B. Shukre, Rohit B. Deo
1 pil41.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
PUBLIC INTEREST LITIGATION NO.41 OF 2019
(Dr. Bhalchandra s/o Jageshwar Subhedar ..Vs.. State Of Maharashtra and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri A.M. Sudame, Counsel for the appellant,
Shri N.R. Patil, AGP for respondents 1, 3 and 4,
Shri G.A. Kunte, Counsel for respondent No.5,
Smt. S.S. Jachak, Counsel for respondent No.6,
Shri S.P. Bhandarkar, Counsel for the intervenor.
CORAM : SUNIL B. SHUKRE AND
ROHIT B. DEO, JJ.
DATED : 17-12-2019 Heard. The proceedings relating to the revocation of the lease are presently pending before respondent No.5-Nagpur Improvement Trust. Respondent No.5 may take appropriate decision in the matter, at the earliest and in any event within two months from the date of the order. The petitioner and the respondents, meanwhile, may submit names of the experts in medical/ administrative and management fields who would together constitute a committee to be appointed by this Court for taking a survey of the whole issue and submit its report giving suggestions on the modalities to be adopted for reviving and running a multi specialty hospital.
2. Stand over to 08-1-2020.
JUDGE JUDGE
adgokar
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