Bombay High Court
Ajay Ishwar Ghute And Ors vs Meher K Patel And Ors on 9 February, 2023
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
902 RPW 7-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
REVIEW PETITION NO. 7 OF 2023
IN
WRIT PETITION NO. 2584 OF 2022
WITH
INTERIM APPLICATION NO. 1254 OF 2023
Ajay Ishwar Ghute and Ors. ..Petitioners
SNEHA V/s.
NITIN Meher K. Patel and Ors. ..Respondents
CHAVAN
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Digitally signed
by SNEHA Mr. Rajesh Adrekar for the Petitioners.
NITIN CHAVAN
Date: 2023.02.10 Mr. A.P. Vanarase, AGP for Respondent Nos. 1 to 6 and
17:53:48 +0530
12/State.
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CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 9th FEBRUARY 2023
P.C.
. The learned Counsel for the Review Petitioners seeks
liberty to remove the pages 45 and 46 and states that his client would press prayers at pages 43, 44 and 45 duly corrected. Petitioners to correct the pagination also. Statement is accepted.
2. The Petitioners are permitted to remove the pages 45 and 46 within one week from today. Leave to amend the prayer clause (a) is granted. Amendment to be carried out within two weeks from today.
Sneha Chavan page 1 of 2
902 RPW 7-23.doc
3. Since, the Petitioners seek review of the order passed by Justice S.J. Kathawalla and Justice Milind Jadhav and also order passed by Justice S.J. Kathawalla and Justice B.P.Colabawala, the Petitioners are permitted to make an application before the Hon'ble the Chief Justice of this Court for assignment of this matter to the appropriate Bench.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 2 of 2