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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Applicant/Appellant : Mr. Shriram P. Pingle, Adv.
  • Respondent No. 1 : Mr. Anirudha Tapkire, Adv. h/f Mr. Amit Karkhanis, Adv.
  • Respondent Nos. 2 & 3 : Mrs. Supriya Dangare, Adv.
  • Respondent Nos. 6 & 7 : Mr. P.S. Suryavanshi, Adv.
  • Respondent No. 9 : Mr. S.K. Mishra, Sr. Adv. a/w Mr. S.S. Bhalerao, Adv.
Judges
  • Dr. Jawad Rahim, J.M.
  • Dr. Ajay A. Deshpande, E.M.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Applicant/Appellant : Mr. Shriram P. Pingle, Adv.
  • Respondent No. 1 : Mr. Anirudha Tapkire, Adv. h/f Mr. Amit Karkhanis, Adv.
  • Respondent Nos. 2 & 3 : Mrs. Supriya Dangare, Adv.
  • Respondent Nos. 6 & 7 : Mr. P.S. Suryavanshi, Adv.
  • Respondent No. 9 : Mr. S.K. Mishra, Sr. Adv. a/w Mr. S.S. Bhalerao, Adv.
Judges
  • Dr. Jawad Rahim, J.M.
  • Dr. Ajay A. Deshpande, E.M.
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Smart Summary

    Tanaji Balasaheb Gambhire v. Union Of India

    Request of Mr. Mishra, Senior Counsel to hear the main Application is difficult to accept in view of the matter being part heard. However, as regards his request to vacate interim order, unless there is an application it will not be possible to hear about any modification in the order which has already been granted.

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    Comments

    Tanaji Balasaheb Gambhire v. Union Of India
    (Apr 18, 2016)