Bombay High Court
Purushottam Ramdas Joshi vs State Of Maharashtra And Others on 3 December, 2018
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7267 OF 2015
PURUSHOTTAM RAMDAS JOSHI
VERSUS
STATE OF MAHARASHTRA AND OTHERS
...
Advocate for the Petitioner : P.R. Joshi in person
Advocate for Respondent No. 1 : Shri S. R. Yadav
Advocate for Respondent Nos. 2 and 3 : Shri L. V. Sangit
...
CORAM : RAVINDRA V. GHUGE, J.
DATED : 03rd DECEMBER, 2018.
...
PER COURT :
1. The petitioner in person Shri Purushottum Ramdas Joshi is present in the Court. The learned Advocate Shri Sangit appears on behalf of respondent Nos.2 and 3.
2. In the open Court and in Marathi language, since the petitioner prayed for allowing him to address the Court in Marathi language, I made it clear to the parties that I had held the brief for the Dr. Hedgewar Hospital at Aurangabad. The learned Advocate for the respondents submits that the respondents are not connected with Dr. Hedgewar Hospital at Aurangabad. When the petitioner in person was explained this ::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:43:27 :::
2 19-wp-7267-15.odt situation in Marathi language, he reiterated twice that he has no objection if this Court hears this matter.
3. Since there are certain hand written documents in the petition paper book which are not legible, the petitioner in person agrees to have the said hand written documents typed out and would place them on record on the next date.
4. As per the request of the petitioner in person, this matter is posted on 07/01/2019. The petitioner in person would tender the typed copies of all the documents appearing in hand written in the memo of the petition, on or before the said date.
(RAVINDRA V. GHUGE, J.) shp/-
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