Bombay High Court
Citizen Forum For Equality Through Its ... vs State Of Maharashtra, Through Its ... on 29 August, 2018
Author: M.G.Giratkar
Bench: B.P. Dharmadhikari, M.G.Giratkar
32-pil9-18.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
9
PUBLIC INTEREST LITIGATION NO. 9 OF 2018
Citizen Forum for Equality -Vs.- State of Maharashtra and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. T.D.Mandlekar, counsel for the petitioner.
Ms.H.N.Prabhu, AGP for respondent nos.1 and 3
Mr.M.V.Samarth, counsel for the respondent no.4
Mr.P.D.Meghe, counsel for the respondent no.6
Mr. D.V.Chauhan, counsel for the respondent no.7.
CORAM : B.P. DHARMADHIKARI &
M.G.GIRATKAR, JJ.
DATE : 29.08.2018.
1. Judgment delivered by this Court on 7.9.2016 in P.I.L No.47 of 2013 is questioned by petitioner before Hon'ble Apex Court. It is not in dispute that if the judgment is set aside present PIL may not survive.
2. In this situation, list the matter after four months. Liberty to the parties to get the report if occasion therefor arises.
JUDGE JUDGE
Kavita
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