Bombay High Court
Pramila Manohar Pawar vs The State Of Maharashtra And Others on 6 September, 2021
Author: S.G. Mehare
Bench: Ravindra V. Ghuge, S.G. Mehare
*1* objection removal order
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
18 WRIT PETITION NO.12629 OF 2018
WITH WP/12560/2018
JIJABAI BHAUSAHEB MISAL
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
20 WRIT PETITION NO.14116 OF 2018
KAILAS ASARAM THENGADE AND ANR
VERSUS
THE UNION OF INDIA AND OTHERS
...
26 WRIT PETITION NO.4056 OF 2020
KAILAS DASU JADHAV AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
27 WRIT PETITION NO.5071 OF 2020
DR GANESH VITTHALRAO KALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
28 WRIT PETITION NO.5858 OF 2020
GRAMPANCHAYAT KATHODA THROUGH ITS SARPANCH
AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
30 WRIT PETITION NO.7379 OF 2020
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*2* objection removal order
PRAMILA MANOHAR PAWAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
43 WRIT PETITION NO.5578 OF 2020
RUPALI KHANDERAO YELKATWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
CORAM : RAVINDRA V. GHUGE
&
S.G. MEHARE, JJ.
DATE :- 06th September, 2021 Per Court :-
1. All office objections shall be removed on or before 20.09.2021, failing which, the petition shall stand dismissed without reference to the Court on 21.09.2021.
2. Subject to the compliance of the above, list the petition on 28.09.2021.
3. Interim relief, if any granted earlier in any of the above petitions, shall be continued. kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.) ::: Uploaded on - 07/09/2021 ::: Downloaded on - 08/09/2021 04:27:20 :::