Bombay High Court
Sham Fly Ash Bricks Plant, Gondia Thr. ... vs State Of Maharashtra Through District ... on 18 June, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
36-wp-522-21.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 522 OF 2021
( Sham Fly Ash Bricks Bricks Plant, through its authorised person Roshan S/o Shamrao
Shivankar, R/o Soundad Tah. Sadak Arjuni, Dist. Nagpur Vs.State of Maharashtra, through
District Collector, Gondia, Fulchur Road, Gondia and others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders.
and Registrar's Orders.
Shri A.A.Mardikar, Advocate for petitioner
Shri A.S. Fulzele, AGP for the respondent Nos.1 to 3.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATE : 18th JUNE, 2021.
Hearing was conducted through Video
Conferencing and the learned counsel agreed that the audio and visual quality was proper.
2. Issue notice for final disposal at admission stage to the respondents, returnable after two weeks.
3. Shri A.S. Fulzele, learned Addl. Government Pleader waives service of notice for respondent Nos.1 to 3.
JUDGE JUDGE
sknair
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