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Bombay High Court

Prabhu Yeshu Janmotsav vs State Of Maharashtra And 3 Ors on 10 December, 2019

Bench: A.A. Sayed, P.N.Deshmukh

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                                                                             901-rpwl-59-19.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                           O.O.C.J.

                 REVIEW PETITION (L) NO.59 OF 2019
                                    IN
                    WRIT PETITION NO.2197 OF 1998
                                  WITH
                    WRIT PETITION NO.1963 OF 2000
                                    ...
Prabhu Yeshu Janmotsav                         ...Review Petitioner
       v/s.
State of Maharashtra & Ors.                    ...Respondents
                                  WITH
                  REVIEW PETITION (L) NO.87 OF 2019
                             (NOT ON BOARD)
                                    ...
Indian Church Trustees & Anr.                  ...Review Petitioners
       v/s.
State of Maharashtra & Ors.                    ...Respondents
                                    ...
Mr.Mihir Desai, Sr. Adv. a/w. Mr. Ankur Shah, Mr. Y. Cooper i/b Mr. Jatin
Sheth for the Review Petitioner.
Mr.A.Y.Sakhare, Sr. Adv. a/w. Mr.Yashoodeep Deshmukh and
Ms.K.H.Mastakar for BMC.
Mr.Upendra Lokegaonkar i/b Y.R.Mishra for Petitioners in WP/2197/98 &
WP/1963/2000.
Ms.Jyoti Chavan AGP for Respondent Nos. 2 and 3.
Mr.Mayur Khandeparkar i/b. Mr.Joshua Abhay Patnigere for Review
Petitioner in RPWL/87/2019.
                                    ...
                       CORAM : A.A. SAYED &
                                             P.N.DESHMUKH, JJ.

DATED : 10 DECEMBER 2019 P.C.:

Learned Senior Counsel for the Respondent-Corporation and the learned Addl.G.P. seek time to file Affidavit-in-Reply.
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2. The Affidavit-in-Reply to be filed before the next date. Stand over to 28 January 2020.

3. Advocate Mr.Lokegaonkar, who was earlier appearing on behalf of the Petitioner-Adarsh Chowpatty Pragati Mandal in the Writ Petitions states that new address of the Respondent No.4-Adarsh Chowpatty Pragati Mandal shall be furnished to the Review Petitioners within a week from today.

4. Issue notice to the Respondent No.4 on the fresh address supplied to the Review Petitioners by the learned Counsel. Private notice is permitted in addition.

      (P.N.DESHMUKH, J.)                                            (A.A.SAYED, J.)




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