Bombay High Court
Shri. Subhash Balkrishna Doshi vs Mahad Nagar Parishad Through Chief ... on 29 August, 2018
Author: Sarang V. Kotwal
Bench: Shantanu Kemkar, Sarang V. Kotwal
1 / 1 22-WP-3735-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3735 OF 2018
Subhash Balkrishna Doshi .... Petitioner
versus
Mahad Nagar Parishad & Ors. ... Respondents
.......
• Mr.Prathamesh Bhargude, Advocate for the Petitioner.
• Mr.Saurabh D. Butala, Advocate for Respondent Nos.1 to 3.
• Ms.Reena Salunkhe, AGP for Respondent Nos.4 and 5.
CORAM : SHANTANU KEMKAR &
SARANG V. KOTWAL, JJ.
DATE : 29th AUGUST, 2018. P.C. :
Heard learned Counsel for the Petitioner on the question of admission.
2. Issue notice to Respondent No.2.
3. The learned AGP waives notice for Respondent Nos.4 and 5.
4. Steps for service of notice on Respondent No.2 be taken within two weeks.
5. Respondents to file reply within four weeks.
6. List the matter on 27/09/2018. (SARANG V. KOTWAL, J.) (SHANTANU KEMKAR, J.) Nesarikar ::: Uploaded on - 30/08/2018 ::: Downloaded on - 30/08/2018 23:31:33 :::