Smt. Vina Vinayak Uasani vs State Of Maharashtra Through The ...
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                                                        11 - WP 3386 OF 2021.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO. 3386 OF 2021

Smt.Vina Vinayak Upasani                            ..... Petitioner

        VERSUS

The State of Maharashtra & Ors.                     ..... Respondents

Mrs.Pranita P. Hingmire for the Petitioners.

Mr.Ashutosh Kulkarni, 'A' Panel.
Mr.N.K.Rajpurohit, A.G.P. for the State - Respondent nos.1 to 3.

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

DATE : 3rd AUGUST, 2021

P.C:-

Learned A.G.P. to make a statement whether the issue involved

in this petition is already concluded by the judgments at pages 28 to 76

and the judgment dated 11th March, 2020 delivered by the Division

Bench of this Court in Writ Petition No. 3719 of 2019 filed by

Smt.Prema Narsinha Herkal vs. State of Maharashtra and other. Place

the matter tomorrow, High on Board. It is made clear that no further

adjournment would be granted.

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