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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

NA

Advocates
  • U.U Lalit, Senior Advocate (Vinay Navare and Ms Abha R. Sharma, Advocates) for the Petitioner;
  • Shekhar Naphade, Senior Advocate (Sudhanshu S. Choudhari and Ms Arundhati S., Advocates) for the Respondents.
Judges
  • Justice V.S. Sirpurkar
  • Dr. Justice B.S. Chauhan
  • Justice K.G. Balakrishnan
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

NA

Advocates
  • U.U Lalit, Senior Advocate (Vinay Navare and Ms Abha R. Sharma, Advocates) for the Petitioner;
  • Shekhar Naphade, Senior Advocate (Sudhanshu S. Choudhari and Ms Arundhati S., Advocates) for the Respondents.
Judges
  • Justice V.S. Sirpurkar
  • Dr. Justice B.S. Chauhan
  • Justice K.G. Balakrishnan
See more information ...
Smart Summary

    Ravi Yashwant Bhoir v. Chief Minister And Others

    Order

    1. The petitioner is directed to delete Respondent 1 from the array of parties. Issue notice to Respondents 2 to 5 returnable within four weeks.

    2. The learned counsel on behalf of Respondent 5 appears and accepts notice. Counter-affidavit, if any, may be filed within four weeks. Interim order to continue.

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    Comments

    Ravi Yashwant Bhoir v. Chief Minister And Others
    (Aug 13, 2009)