Bombay High Court
Mahendra Uttamrao Bhatkule vs State Of Maharashtra, In The Ministry Of ... on 21 January, 2019
Author: S.M. Modak
Bench: S.B. Shukre, S.M. Modak
2101caw164.19 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CAW NO. 164/2019 IN WRIT PETITION NO. 3034 OF 2018
(Ashok s/o Jaishriramji Khawale vs. The State of Maharashtra, Ministry of Revenue and Forest
thr. its Secretary & Anr.)
(The District Collector, Amravati - Applicant) WITH
CAW NO. 163/2019 IN WRIT PETITION NO. 3036 OF 2018
(Vijay s/o Dashrath Shirbhate vs. The State of Maharashtra, Ministry of Revenue and Forest thr.
its Secretary & Anr.)
(The District Collector, Amravati - Applicant) AND
CAW NO. 162/2019 IN WRIT PETITION NO. 3039 OF 2018
(Mahendra s/o Uttamrao Bhatkule vs. The State of Maharashtra, Ministry of Revenue and Forest
thr. its Secretary & Anr.)
(The District Collector, Amravati - Applicant)
_____________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders.
and Registrar's Orders.
CORAM : S.B. SHUKRE &
S.M. MODAK, JJ.
JANUARY 21, 2019.
Heard Mrs. S.S. Jachak, learned AGP for the respondents - applicant.
For the reasons stated in the application, we deem it appropriate to grant further extension of time and accordingly time to comply with the directions of this Court is extended by way of last chance by further period of three months from the date of the order.
It is made clear that no further extension shall be granted by this Court.
Applications are disposed of accordingly.
JUDGE JUDGE
*GS.
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