Bombay High Court
The Court On Its Own Motion vs The Chief Engineer National Highway ... on 23 January, 2019
Bench: Ravi K. Deshpande, Vinay Joshi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
APPELLATE SIDE CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION NO. 88 OF 2013
The Court On Its Own Motion ....Petitioner
V/S
The Chief Engineer National Highway Authority ....Respondent
Of India, Nagpur Suo Motu (pil) N A Padhye/amicus Curiae S.s. Salame For/intervener S. N. Bhattad Saket R. Bhattad Surendra N. Chichbankar For/intervenor Rahul Deepak Dharmadhikari For/intervenor For Petitioner Anish Kathane, Ankit Kathane/r-1 Gp/r-7 To 10 Ramesh Darda, Tushar Darda/r-6 A Kathane/r-2, S K Mishra/r-6 V G Palshikar/r-3,11 M P Khajanchi/intervenor Shriram P. Palshikar For/r-3 Government Pleader For 4,5,7 To 10, 12 S K Mishra/r-7 S G Malode/int S P Palshikar/r-11 S K Mishra/r-6 T D Mandlekar/int. A.m. Ghare For/r-1,2 Anish Anand Kathane For/r-1,2 Ambarish M. Joshi For/r-6 And 7 S M Puranik/int. Shri Amrish Joshi/r-6 Rohit Joshi/int S. N. Bhattad Surendra N. Chichbankar For/r-13 For Respondent CORAM : RAVI K. DESHPANDE & VINAY JOSHI, JJ DATE : 23rd January, 2019 P.C. :
By Consent. S.O. to 6 weeks.
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