Bombay High Court
Amit Shankar Mangu vs Chief Executive Officer on 14 June, 2024
Author: M.S. Sonak
Bench: M.S. Sonak
Board Sr.No.:-49
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1917 OF 2024
Amit Shankar Mangu ....PETITIONER
V/S
Chief Executive Officer ....RESPONDENT
WITH WRIT PETITION NO. 1918 OF 2024 Khakhodia Vinod Kumar Mangu ....PETITIONER V/S Chief Executive Officeicer, Slum Rehabilitation ....RESPONDENT Authority WITH WRIT PETITION NO. 1913 OF 2024 Shyam Mangu Waghela ....PETITIONER V/S Chief Executive Officer Slum Rehabilitation ....RESPONDENT Authority WITH WRIT PETITION NO. 1944 OF 2024 Manohar Mangu Waghari Alias Manohar M ....PETITIONER V/S Chief Executive Officer Sra ....RESPONDENT WITH Page 1/2 ::: Uploaded on - 15/06/2024 ::: Downloaded on - 25/06/2024 13:53:36 ::: WRIT PETITION NO. 820 OF 2024 Dhiru Mangu Waghari ....PETITIONER V/S Chief Executive Officer ....RESPONDENT WITH WRIT PETITION NO. 1920 OF 2024 Deepak Mangu Waghari @waghela ....PETITIONER V/S Chief Executive Officer ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE M.S. SONAK & HON'BLE JUSTICE KAMAL KHATA, JJ DATE : 14th June, 2024 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 30/07/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 15/06/2024 ::: Downloaded on - 25/06/2024 13:53:36 :::