Bombay High Court
Z.P.Amravati Thr.B Lock Dev Elopment ... vs Nirmala Rambhau Wankhade on 18 February, 2019
Author: Rohit B. Deo
Bench: R. B. Deo
wp3146of10.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITOIN NO. 3146 OF 2010
(Zilla Parishad Amravati thr BDO, PS Chandur, Amravati & anr..vs.. Smt. Nirmala
Rambhau Wankhade)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri J.B. Kasat, counsel for petitioner.
CORAM: ROHIT B. DEO, J.
DATE: 18th FEBRUARY, 2019.
The respondent - employee is not represented. 2 After hearing Shri J.B. Kasat, the learned counsel for the petitioner - Zilla Parishad for some time, I find that it would be appropriate if the respondent employee is represented by counsel from the Legal Aid Panel. 3 The Registry is directed to appoint counsel for the respondent from the Legal Aid panel. This shall be done in two weeks.
4 List after two weeks.
JUDGE rsb ::: Uploaded on - 20/02/2019 ::: Downloaded on - 18/03/2019 03:05:41 :::