Bombay High Court
Navnath Dnyandeo Shinde And Others vs The State Of Maharashtra And Others on 9 March, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 986-WP-2063-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
986 WRIT PETITION NO.2063 OF 2020
SUBHASH KISAN KANGUDE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mr. Nimbalkar Aniruddha A
AGP for Respondents/State: Mr. P. K. Lakhotiya
...
AND
987 WRIT PETITION NO.2075 OF 2020
NAVNATH DNYANDEO SHINDE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mr. Nimbalkar Aniruddha A
AGP for Respondents/State: Mr. P. S. Patil
...
AND
988 WRIT PETITION NO.2076 OF 2020
VITTHAL BAPU SHINDE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mr. Nimbalkar Aniruddha A
AGP for Respondents/State: Mr. A. R. Kale
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 9th March, 2021 P.C. :
. At the request of learned counsel for the petitioners, leave to add Superintending Engineer as a party and to correct the address of respondent No.4.
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2 986-WP-2063-2020.odt
2. Though respondent Nos. 4 and 5 are served, none appears for them.
3. In the interest of justice, re-issue notice for final disposal to respondent Nos.4 & 5 and the added party, returnable on 27.04.2021.
4. Hamdast allowed.
(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.) Sameer ::: Uploaded on - 15/03/2021 ::: Downloaded on - 31/08/2021 23:31:15 :::