Bombay High Court
Haji Bakhtawar Shah Baba Trust And Anr vs The State Of Maharashtra Through Govt. ... on 12 April, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
922-IA-347-2020 IN ASWP-4710-2017.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 347 OF 2020
IN
WRIT PETITION NO. 4710 OF 2017
Haji Bakhtawar Shah Baba Trust ...Applicant
In the matter between
Haji Bakhtawar Shah Baba Trust ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
Mrs Sana Y Baugwala, for the Applicant/Petitioner.
Mr RP Kadam, AGP, for the Respondent-State.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 12th April 2022
PC:-
ASHWINI
HULGOJI
GAJAKOSH
Digitally signed
by ASHWINI
1. The Interim Application seeks leave to bring on record the HULGOJI GAJAKOSH Date: 2022.04.13 15:20:25 +0530 names of certain persons in place and in stead of Petitioner No. 1 who is deceased. This is in respect of a family-controlled trust. The Interim Application is made absolute in terms of prayer clause (a).
2. Amendment to be carried out by 25th April 2022 without need of reverification. A copy of the amended Petition to be served Page 1 of 2 12th April 2022 922-IA-347-2020 IN ASWP-4710-2017.DOC on the Advocates for the Respondents by 30th April 2022. Liberty to the Petitioners to seek a listing thereafter.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 12th April 2022