Bombay High Court
Kaushalya Raghunath Kumbhar vs The Tahasildar, Baramati And Ors on 10 June, 2022
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
Arjun 41-WP-2060-20.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2060 OF 2020
Kaushalya Raghunath Kumbhar ...Petitioner
V/s.
The Tahasildar, Baramati & Ors. ...Respondents
None present for the Petitioners.
Mr. S. D. Rayrikar, AGP for the Respondent No. 1.
CORAM : MADHAV J. JAMDAR, J.
DATED : 10th June, 2022 P.C. :
1. None appears for the Petitioner.
2. Office note shows that, the Advocate for the Petitioner has not supplied copy for issuing notice to Respondent Nos. 2 to 6, hence notice not issued. The Petitioner to supply sufficient copies to the office within a period of three weeks from today. If copies are supplied, then issue notice to the Respondent No. 2 to 6, returnable after six weeks thereafter. Learned AGP waives service on behalf of the Respondent No. 1.
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Arjun 41-WP-2060-20.doc 2/2 3. Stand over to 22nd July, 2022. (MADHAV J. JAMDAR, J) ::: Uploaded on - 10/06/2022 ::: Downloaded on - 11/06/2022 09:11:21 :::