Bombay High Court
Shri Shahu Appasaheb Kachare And Ors vs Tahsildar Barshi Solapur And Ors on 6 July, 2021
Author: Milind N. Jadhav
Bench: S.J. Kathawalla, Milind N. Jadhav
17. civil wp 2194-21 ia 1406-21.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2194 OF 2021
WITH
INT. APPLICATION NO. 1406 OF 2021
Shahu Appasaheb Kachare & Ors. .. Petitioners
Versus
Tahsildar, Tal. Barshi, Dist. Solapur & Ors. .. Respondents
...................
Mr. Anil V. Anturkar, Senior Advocate i/by Mr. Ashok B. Tajane for
the Petitioners
Mrs. M.P. Thakur, AGP for the State
Mr. V.S. Deokar for the Intervenor
Mr. Sachindra B. Shetye for Respondent No. 4
...................
CORAM : S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE : JULY 6, 2021.
P.C.:
Liberty is granted to the Petitioners to amend the Writ Petition. Amendment to be carried out within a period of two weeks from today.
2. If the Election for the post of Sarpanch is held, the same shall be subject to the further orders passed by this Court.
3. Stand over to 20th July, 2021.
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