Bombay High Court
Mr. Shailendra Prabhakar Dixit vs Pune Municipal Corporation Through Its ... on 5 December, 2023
Author: G.S. Patel
Bench: G.S. Patel
924-ASWP-8956-2019.DOC
Varsha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8956 OF 2019
Shailendra Prabhakar Dixit ...Petitioner
Versus
Pune Municipal Corporation through its ...Respondents
Commissioner & Ors
Mr Anup Patil, i/b Chetan Alai, for the Petitioner.
Mr YD Chavan, AGP, for the Respondent-State.
Digitally
signed by
VARSHA
VARSHA DEEPAK
DEEPAK GAIKWAD
GAIKWAD Date:
2023.12.06
10:17:17
CORAM G.S. Patel &
+0530
Kamal Khata, JJ.
DATED: 5th December 2023
PC:-
1. Leave to amend to add the Trust as a party Respondent to the Petition. Amendment to be carried out by Monday, 11th December 2023 without need of the reverification. A copy of the amended Petition is to be served on the Advocates for the Respondents by 13th December 2023.
2. List the matter on 14th December 2024.
(Kamal Khata, J) (G. S. Patel, J) Page 1 of 1 5th December 2023 ::: Uploaded on - 06/12/2023 ::: Downloaded on - 07/12/2023 04:33:42 :::