Bombay High Court
Mahadev Waghmare vs The State Of Maharashtra Urban ... on 21 October, 2022
Author: Madhav J. Jamdar
Bench: Dipankar Datta, Madhav J. Jamdar
13-IA-18621-2022.doc
Digitally signed
by PALLAVI
MAHENDRA
PALLAVI
MAHENDRA
WARGAONKAR
WARGAONKAR Date:
Pallavi
2022.10.21
16:51:11
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 18621 OF 2022
IN
PUBLIC INTEREST LITIGATION NO. 89 OF 2021
Mahadev Waghmare ... Applicant
In the matter between
Mahadev Waghmare
Founder-President of Privartan
Samajik Sanstha ... Petitioner
Vs.
The State of Maharashtra
& Ors. ... Respondents
Mr. Vijay Kurle a/w Mr. Samkit Shah i/b Mr. Vikas B. Pawar,
for applicant.
Mrs. R.A. Salunkhe, AGP for respondent no.1/State.
Mr. Ashutosh Kumbhakoni, Advocate General a/w Mr. Kedar
B. Dighe, for respondent nos.2 and 3.
CORAM: DIPANKAR DATTA, CJ. &
MADHAV J. JAMDAR, J.
DATE : OCTOBER 21, 2022 P.C.:
1. Time to effect amendment in terms of the order dated May 5, 2022 is extended till 16th November 2022.
Application is disposed of.
2. We also record that Mr. Kurle, learned advocate for the applicant does not press for the first part of prayer (a) of the application.
(MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) 1