Bombay High Court
Parmanand Shankarlal Joshi And Others vs Union Of India And Others on 25 February, 2020
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 wp 3163.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3163 OF 2020
Parmanand Shankarlal Joshi
and others .. Petitioners
Versus
Union of India and others .. Respondents
Shri Sharad V. Natu, Advocate for Petitioners.
Shri S. B. Deshpande, A.S.G. for the Respondent No. 1.
Mrs. V. N. Jadhav Patil, A.G.P. for Respondent Nos. 2, 3 and 6.
Shri Suhas P. Urgunde, Advocate for the Respondent No. 4.
CORAM : S. V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 25TH FEBRURY 2020.
ORDER :
. The learned counsel for the petitioner seeks leave to delete the respondent No. 5. Leave to delete the respondent No. 5 is granted at the risk of the petitioner.
2. Issue notice to respondents. Mr. Deshpande, the learned A. S. G. waives notice for the respondent No. 1. The learned A. G. P. waives notice for respondent Nos. 2, 3 and 6. Mr. Urgunde, the learned counsel waives notice for the respondent No. 4.
3. At the request of the respondents, stand over to 11.03.2020.
[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] bsb/Feb. 20 ::: Uploaded on - 27/02/2020 ::: Downloaded on - 28/02/2020 02:48:55 :::