Bombay High Court
Dr Raju Wasudeo Mishra Nagpur vs The State Of Mah & 4 Others on 8 February, 2018
Author: B.P. Dharmadhikari
Bench: B.P. Dharmadhikari, Swapna Joshi
1 wp475.04
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.475 OF 2004
1) Dr. Raju s/o Wasudeo Mishra,
age 48 years, occupation : service,
r/o 28-A, New Urvela Colony,
Vivekanand Nagar, Nagpur-15.
2) High Court Bar Association,
Civil Lines, Nagpur, through its
Secretary. ... Petitioners
- Versus -
1) The State of Maharashtra, through
its Chief Secretary, Mantralaya,
Mumbai -400 032.
2) The State of Maharashtra, through
its Secretary, Department of Food,
Civil Supplies and Consumer
Protection, Mantralaya, Mumbai-400 032.
3) The State of Maharashtra, through
its Secretary, Department of Finance,
Mantralaya, Mumbai - 400 032.
4) The Hon'ble President, State
Consumer Disputes Redressal Commission,
Maharashtra State, Room Nos.1 and 2,
Administrative College Building,
Hazarimal Somani Marg, Opposite
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2 wp475.04
C.S.T. Station, Fort, Mumbai - 400 001.
5) The President, District Consumer Disputes
Redressal Forum, 5th Floor, New
Administrative Building, Civil Lines,
Nagpur 440001. ... Respondents
-----------------
Shri S.B. Solat, Advocate for petitioners.
Ms. T. Khan, Assistant Government Pleader for respondent nos.1 to 5.
----------------
CORAM : B.P. DHARMADHIKARI AND
MRS. SWAPNA JOSHI, JJ.
DATED : FEBRUARY 8, 2018
ORAL JUDGMENT (PER B.P. DHARMADHIKARI, J.) :
Adv. Solat for petitioners informs that matter has become infructuous since tenure of petitioner no.1 as member of District Consumer Disputes Redressal Forum, Nagpur is already over.
2) Ms. Khan, learned Assistant Government Pleader appears for respondents.
3) Accepting the statement of Adv. Solat, we dispose of the petition as infructuous. Rule is discharged. No costs.
JUDGE JUDGE
khj
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