Priyanka Suresh Magdum vs The State Of Maharashtra Through ...
2021 Latest Caselaw 10136 Bom

                                                                32-WP-2695-21.doc

Sharayu Khot.
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 2695 OF 2021


     Priyanka Suresh Magdum                                 ...Petitioner

             Versus

     The State of Maharashtra & Ors.                        ...Respondents

                                       ----------
     Mr. Chetan G. Patil for the Petitioner.
     Mr. S.B. Kalel, AGP for the Respondent Nos. 1 and 2.
     Mr. M.G. Bagkar for Respondent Nos. 3 and 4.
                                       ----------

                                       CORAM :           R.D. DHANUKA &
                                                         R.I. CHAGLA, JJ.

                                      DATE          :    2 August 2021

     ORDER :

1. Learned AGP on instructions states that the issues

raised in this Petition are not covered by any judgments of this

Court and seeks time to fle Affdavit in Reply.

2. Affdavit in Reply shall be fled within a period of

two weeks from today with a copy to be served upon the

Petitioner's Advocate simultaneously.

32-WP-2695-21.doc

3. Affdavit in Rejoinder, if any, shall be fled within a

period of one week thereafter with a copy to be served upon the

Respondents' Advocate simultaneously.

4. Place the matter for admission on 25th August

2021.

[R.I. CHAGLA J.] [R.D. DHANUKA, J.]