Bombay High Court
Smt. Shakuntala Namdeo Rathod vs The Tahasildar, Barshi, Solapur And Ors on 17 October, 2018
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
WP 6982-18 (Prod).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Anand
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6982 OF 2018
Smt. Shakuntala Namdeo Rathod .Petitioner
Vs.
The Tahsildar, Barshi, District - Solapur & ors. .Respondents
WITH
CIVIL APPLICATION NO. 2135 OF 2018
( For Intervention )
IN
WRIT PETITION NO. 6982 OF 2018
Samadhan Bharat Pawar .Applicant
IN THE MATTER OF
Smt. Shakuntala Namdeo Rathod .Petitioner
Vs.
The Tahsildar, Barshi, District - Solapur & ors. .Respondents
Mr. S. R. Pawar, Advocate, for the Petitioner
Mr. S. D. Rayarikar, AGP, for the Respondent Nos. 1 to 4 - State
Mr. G. Savagave, Advocate, for the Applicant in C. A. 2135 of
2018
CORAM : REVATI MOHITE DERE, J.
DATE : 17.10.2018
P.C.
. Mentioned. Not on board. Taken on board.
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WP 6982-18 (Prod).doc
2. Learned counsel for the Petitioner seeks leave to implead the State Election Commission as party Respondent No.
6. Leave granted. Amendment to be carried out forthwith.
3. Heard learned counsel for the Petitioner.
4. Issue notice to the Respondent No. 6, returnable on 05.12.2018.
5. Stand over to 05.12.2018. It appears that the interim order granted by this Court vide order dated 07.09.2018 is until further orders.
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