Bombay High Court
The President Municipal Council Ausa vs The State Of Maharashtra And Others on 24 September, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
109 WRIT PETITION (STAMP) NO. 11484 OF 2018
WITH
112 WRIT PETITION (STAMP) NO. 11551 OF 2018
WITH
114 WRIT PETITION (STAMP) NO. 11782 OF 2018
WITH
115 WRIT PETITION (STAMP) NO. 11787 OF 2018
WITH
118 WRIT PETITION (STAMP) NO. 11941 OF 2018
WITH
121 WRIT PETITION (STAMP) NO. 12038 OF 2018
WITH
122 WRIT PETITION (STAMP) NO. 12285 OF 2018
WITH
123 WRIT PETITION (STAMP) NO. 12411 OF 2018
WITH
125 WRIT PETITION (STAMP) NO. 12515 OF 2018
WITH
126 WRIT PETITION (STAMP) NO. 12600 OF 2018
CORAM: R.R.KAKANI
REGISTRAR (JUDL)
DATED: 24/09/2018
1.Perused record and proceedings. None present from the petitioners. The objections have not been removed by the petitioners even after availing sufficient chances. Therefore, the registration stands refused.
REGISTRAR (JUDL) 109 WRIT PETITION (STAMP) NO. 11484 OF 2018 ::: Uploaded on - 25/09/2018 ::: Downloaded on - 27/09/2018 01:36:53 :::