Bombay High Court
Smt. Lalita Sharad Satpute vs The Union Of India, Thr. Secretary, ... on 13 May, 2026
1 wp4102.2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 4102 OF 2026
Smt. Lalita Sharad Satpute Vs Union of India and others.
Office Notes, Office Memoranda of Court's or Judge's orders
Coram, Appearances, Court's
orders or directions and Registrar's
orders
Mr. Vishal Anand, counsel for petitioner.
Mr. J.B. Kasat, counsel for respondent Nos. 3 and 5.
Mr. Palshikar, AGP for respondent Nos. 2 and 4.
Mr. Chaudhari, counsel for respondent No.1.
CORAM: RAJNISH R. VYAS, J.
DATED : 13/05/2026
1. Heard the learned counsels.
2. Issue notice to the respondents, returnable on 15/05/2026.
3. Mr. Chaudhari, learned counsel waives service of notice on behalf of respondent No.1. Mr. Palshikar, learned AGP waives service of notice on behalf of respondent Nos. 2 and 4. Mr. J.B. Kasat, learned counsel waives service of notice on behalf of respondent Nos. 3 and 5.
4. The petitioner is permitted to serve the remaining respondent by private mode, in addition to the regular mode of service and file an affidavit, failing which the petitioner shall deposit costs of Rupees Five Hundred with the Public Welfare Fund.
2 wp4102.2026.odt
5. In the meanwhile respondent No.5 is directed to decide the representation dated 09/4/2026 and 23/04/2026.
(RAJNISH R. VYAS, J.) rkn