Bombay High Court
M/S Jag Vidhya And Sons Resorts And ... vs Union Of India, Ministry Of Finance, ... on 25 October, 2021
Author: A.L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 857 OF 2020
(Smt. Pradnyashila wd/o Ramesh Ghate Vs. The State of Mah. & ors.)
AND
WRIT PETITION NO. 869 OF 2020
(Shri Rajesh Kumar Patel Vs. Divisional Railway Manager, S.E.C.R. Nagpur & ors.)
AND
WRIT PETITION NO. 908 OF 2020
(Ramdarshan Sethai Gupta & ors. Vs. Municipal Council, Warora & ors.)
AND
WRIT PETITION NO. 923 OF 2020
(Association of Chemist, Nagpur & ors. Vs. State of Mah. & ors.)
AND
WRIT PETITION NO. 941 OF 2020
(Smt. Seema Shailendra Sahu Vs. Smt. Urmila wd/o Subhash Chandra Vidybhanu)
AND
WRIT PETITION NO. 958 OF 2020
(Pradeep Vasantrao Najpande Vs. Maharashtra Jeevan Pradhikaran, Mumbai & ors.)
WITH
WRIT PETITION NO. 971 OF 2020
(Shri Kamlesh s/o Devidin Rane Vs. State of Mah. & ors.)
WITH
WRIT PETITION NO. 976 OF 2020
(Maharashtra Suraksha Rakshak Va Ashangathit Kamgar Sanghatana, Nagpur & ors. Vs.
The State of Mah. & ors.)
AND
WRIT PETITION NO. 980 OF 2020
(Kaushlya Chindhuji Bhusari & anr. Vs. W.C.L. Nagpur & anr.)
AND
WRIT PETITION NO. 1049 OF 2020
(Shri Bhagat s/o Ganesh Babre & ors. Vs. The State of Mah. & ors.)
AND
WRIT PETITION NO. 1072 OF 2020
(State of Mah. & ors. Vs. Diwakar s/o Yadavrao Tijare & ors;.)
AND
WRIT PETITION NO. 1084 OF 2020
(Shri Arun Sheshrao Bhalavi & anr. Vs. State of Mah. & ors.)
AND
WRIT PETITION NO. 1115 OF 2020
(Sunil s/o Rangrao Raut & anr. Vs. Repco Home Finance Ltd., Nagpur)
AND
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WRIT PETITION NO. 1134 OF 2020
(Ms. Chetana d/o Shri Sureshrao Wanare Vs. The State of Mah. & ors.)
AND
WRIT PETITION NO. 1169 OF 2020
(Satish Vilas Narharshettiwar Vs. Union of India & ors.)
WITH
WRIT PETITION NO. 1170 OF 2020
(Kavita Satish Narharshettiwar Vs. Union of India & ors.)
AND
WRIT PETITION NO. 1173 OF 2020
(Nilesh s/o Vithal Misal Vs. Union of India & anr.)
AND
WRIT PETITION NO. 1189 OF 2020
(M/s. Jag Vidhya & Sons Resorts & Hotels LLP., Nagpur & ors. Vs. Union of India & ors.)
AND
WRIT PETITION NO. 1260 OF 2020
(M/s. Seema Sarees, Nagpur & ors. Vs. Union Bank of India, Nagpur & anr.)
AND
WRIT PETITION NO. 1355 OF 2020
(Chandrabhan s/o Tukaram Wagh Vs. The State of Mah. & ors.)
AND
WRIT PETITION NO. 2088 OF 2020
(Dhananjay s/o Gopal Dahore & ors. Vs. State of Mah. & ors.)
AND
WRIT PETITION NO. 2125 OF 2020
(Shrikant s/o Mukundrao Nawlakhe Vs. The State of Mah. & ors.)
AND
WRIT PETITION NO. 2465 OF 2020
(Vishnupant s/o Narayanrao Kashid & anr. Vs. The State of Mah. & anr.)
AND
WRIT PETITION NO. 2584 OF 2020
(Swargiya Matoshri Vimalbai Bahuuddeshiya Sushikshit Berojgar Seva Sahakari Sanstha,
Dongargaon, thr. President Vs. Collector, Bhandara and ors.)
WITH
WRIT PETITION NO. 397 OF 2021
(Purti Sheti Udyog Sadhan Samagri Purvatha Va Kharedi Vikhri Sahakari Sanstha, Gondia
thr. Manager Vs. State of Mah. and ors.)
AND
WRIT PETITION NO. 2990 OF 2020
(Jagdishchandra & Co. thr. its owner Shri Jagdishchandra s/o Raoji Kothari & ors. Vs.
The State of Mah. & ors.)
AND
WRIT PETITION NO. 3535 OF 2020
(Karan s/o Kamalprasad Yadav Vs. The Divisional Caste Scrutiny Committee, Akola & anr.)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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CORAM : SUNIL B. SHUKRE AND
A.L. PANSARE, JJ.
DATED : OCTOBER 25, 2021
1. This bunch of petitions is similarly situated as the other group matters in respect of which, we have passed orders regarding removal/withdrawal or waiver of the office objections on 21st October, 2021 and therefore, even in this bunch of petitions, similar directions can be given.
2. Accordingly, we direct that all those cases wherein the parties and their learned Advocates are of the opinion that all the office objections or any of them are insignificant and ought not to have been taken, be placed before Registrar (Judicial) for his appropriate consideration and passing of the suitable order, including withdrawal of the office objections, if he is convinced about the same. This shall be done within next four weeks.
3. As regards the remaining cases wherein the parties and learned Advocates are convinced that the office objections are validly taken, all the office ::: Uploaded on - 26/10/2021 ::: Downloaded on - 27/10/2021 03:07:32 ::: 952to976wp857.2020+ors..odt 4 objections shall be removed within six weeks from the date of the order.
JUDGE JUDGE
*DB
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