Bombay High Court
Lrs. Of Late Shamraoji Nikhare, Meena ... vs Scheduled Tribe Caste Certificate ... on 25 November, 2022
Bench: A.S. Chandurkar, Anil Laxman Pansare
1/1 27.caw.2570.2022 in wp.248.2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAW) NO. 2570 OF 2022
IN
WRIT PETITION NO. 248 OF 2020
(Shamrao Shrawanji Nikhare (dead) through L.Rs. V/s Scheduled Tribe Caste Certificate Scrutiny
Committee, Nagpur & Anr.)
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
Appearances, court's
orders or directions and
Registrar's orders
Mr. P. R. Parsodkar, Advocate for Petitioners.
Ms. T. H. Udeshi, AGP for Respondent No.1.
------
CORAM : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.
DATE : NOVEMBER 25, 2022.
CIVIL APPLICATION (CAW) NO. 2570 OF 2022 . The legal heirs of the Petitioner seek to amend the Writ Petition for grant of reliefs as stated therein. The amendment is granted. Same be carried out within a period of one week from today.
2. Civil Application stands disposed of accordingly.
WRIT PETITION NO. 248 OF 2020 . To enable the Respondents to file their reply, stand over after three weeks.
Digitally Signed ByVIJAYA
GOURISHANKAR YADAV
Signing Date:25.11.2022
(ANIL L. PANSARE, J.) (A. S. CHANDURKAR, J.)
19:18 Yadav VG