Umabai Ramkrishna Deshmukh vs The State Of Maharashtra And ...
2016 Latest Caselaw 2838 Bom

                                            1          59-wp6143-16.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                            
                       BENCH AT AURANGABAD




                                                    
                       WRIT PETITION NO.6143 OF 2016

    Smt.Umabai w/o. Ramkrishna Deshmukh ..Petitioners 

                            Vs.




                                                   
    The State of Maharashtra and ors.                   ..Respondents

                             --




                                           
    Mr.V.G.Salgare, Advocate for petitioners
                               
    Mr.P.N.Kutti, AGP for respondent no.1  
                             --

                                     CORAM :  S.S. SHINDE AND
                              
                                              SANGITRAO S. PATIL, JJ. 

DATE : JUNE 14, 2016 PER COURT :

Not on board. Mentioned. Taken on board.

2] Heard.

3] Notice, returnable on 12.07.2016. The learned

AGP waives notice for respondent no.1. Notice to

indicate that the petition may be disposed of

finally at the stage of admission.

4] In addition to the regular mode of service,

the petitioner to serve respondent nos.2 and 3 by

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private notice/service and file affidavit of

service before the returnable date.

[SANGITRAO S. PATIL, J.] [S.S. SHINDE, J.]

kbp