Bombay High Court
Shri Vinayak Sheshrao Nandanwar And ... vs Organization Of Rights Of Tribals, ... on 3 September, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
1 cao1587.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION [O] NO.1587 OF 2018
IN
MISC. CIVIL APPLICATION ST. NO.18938/2018 [FOR REVIEW]
IN
WRIT PETITION NO.275 OF 2016 [D]
[Shri Vinayak Sheshrao Nandanwar and others .vs. Organization of Rights of Tribals and others]
.......................................................................................................................................................
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
.....................................................................................................................................................................................................
Shri Tushar Mandlekar, Advocate with Shri Rohan Malviya, Advocate for applicants.
..........
CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : SEPTEMBER 03, 2018.
Heard.
Issue notice to the respondents, returnable on 17.09.2018. Learned counsel Shri S.P. Bhandarkar waives notice for respondent no.1 and learned ASGI Shri Aurangabadkar waives notice for respondent nos.2 and 3 and seek time to file reply.
Stand over to 17.09.2018.
JUDGE JUDGE
Gulande
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