Bombay High Court
Manohar Haribhau Durge vs Maharogi Seva Samiti, Anandvan, ... on 1 February, 2024
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 wp 7044.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Writ Petition No.7044/2022
(Manohar V Maharogi Seva Samiti, Anandvan, Warora and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders appearances, Court's orders of directions and Registrar's orders
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Mr. N.S. Warulkar, Advocate for petitioner. Mr. S.S. Ghate, Advocate for respondent no.4. Mr. A.S. Dhore, advocate for respondent nos. 1 and 2. Mr. N.R. Patil, AGP for respondent nos.3 and 5.
CORAM : Nitin W. Sambre & Abhay J. Mantri, JJ DATE : 01-02-2024.
We have perused the report dated 01-02-2024, wherein petitioner is certified to be medically fit. However, the report suggests that after one year the petitioner should have another review as regards his fitness.
2. In view of above, the learned Counsel for the respondent nos.1 and 2 submits that he shall make appropriate statement on the next date of hearing.
3. Stand over to 09-02-2024.
(Abhay J. Mantri, J.) (Nitin W. Sambre, J.) Deshmukh Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 02/02/2024 10:55:51