Bombay High Court
Sham Fly Ash Bricks Plant, Gondia Thr. ... vs State Of Maharashtra Through District ... on 2 July, 2025
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
509-WP-522-21.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.522 OF 2021
Sham Fly Ash Bricks Plant Thr. Its Authorized person Roshan S/o Shamrao Shivankar and anr.
Vs-
The State of Maharashtra, Thr. District Collector Gondia 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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CORAM: NITIN W. SAMBRE AND
SACHIN S. DESHMUKH, JJ.
DATE : JULY 02, 2025.
1. Inspite of the objections being notified and sufficient chances being granted, the objections are not removed.
2. As such, by way of last chance, we grant time of three weeks to remove office objections.
3. Failure to remove office objections will entail the dismissal of the petition without further reference to the Court.
(SACHIN S. DESHMUKH, J.) (NITIN W. SAMBRE, J.) Signed by: Smt. Asmita A. Bhandakkar Designation: PSAsmita To Honourable Judge Date: 03/07/2025 12:17:20