Bombay High Court
Shri. Mangal Bhauso Patil And Ors vs The Commissioner, Pune Division, Pun ... on 11 December, 2019
Bench: A.A.Sayed, Anuja Prabhudessai
32 caw 2199-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 2199 OF 2019
IN
WRIT PETITION NO. 5634 OF 2014
Mangal Bhauso Patil & Ors. ..Applicants
In the matter between
Mangal Bhauso Patil & Ors. .. Petitioners
v/s.
The Commissioner, Pune Division,
Pune & Ors. ..Respondents
Mr. Kuldeep Nikam for the Petitioner/ Applicant.
Mr. A.I.Patel Addl. GP a/w. Mr. R.PKadam, AGP for the State-
Respondent .
CORAM : A.A.SAYED &
SMT. ANUJA PRABHUDESSAI, JJ.
DATED : 11th DECEMBER, 2019.
P.C. :
1. This Civil Application is taken out for restoration of the Writ Petition No.5634 of 2014. The Writ Petition was dismissed for non-
prosecution by Order dated 22nd February, 2017.
2. For the reasons stated in the Civil Application, the same is allowed in terms of prayer clauses (a) and (b), subject to payment of costs of Rs.5000/- (Rupees Five Thousand Only) payable to the Juvenile Justice Fund within four weeks from today.
3. Needless to say, that the order of Status-quo granted on 10 th salgaonkar 1 of 2 ::: Uploaded on - 12/12/2019 ::: Downloaded on - 14/12/2019 02:05:36 ::: 32 caw 2199-19.doc February, 2015 shall stand revived subject to the Petitioner complying with the condition of payment of costs.
4. List the Petition on 27th January, 2020, along with the Civil Application for amendment.
(ANUJA PRABHUDESSAI, J.) (A.A.SAYED, J.)
salgaonkar 2 of 2
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