Ananya Yogesh Patki (Minor) ... vs The State Of Maharashtra And 2 Ors
2021 Latest Caselaw 10340 Bom

                                                        39-wp-1413-2021.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                             WRIT PETITION NO. 1413 of 2021
                                         WITH
                   INTERIM APPLICATION (L) NO.16326 OF 2021
       Ananya Yogesh Patki (Minor)             ...Petitioner
       Thru her natural guardian father Yogesh
       Santosh Patki

               Versus

       The State of Maharashtra & Ors.                 ...Respondents
                                  ----------
       Mr. Yogesh Patki with Mrs. Rashna Khan i/b. M/s. Mulla &
       Mulla & Craigie Blunt and Caroe, Advocate for the Petitioners.
       Mr. Ashutosh Kumbhakoni, Advocate General with Ms. P.H.
       Kantharia, Government Pleader, State along with Ms. Jyoti
       Chavan, Asstt. Government Pleader - State for the Respondent
       No.1.
       Mr. Kiran Gandhi i/b. M/s. Little & Co. for Advocate for the
       Respondent No.2.
       Mr. Mihir Joshi, for the Respondent No.4.
       Mr. Mihir Desai, Senior Advocate with Mafat M. Chopra Jain,
       Ms. Divya M. Chopra Jain, Nevil M. Chopra Jain i/b. M/s. M.M.
       Chopra & Associates for the Intervenor Student Applicants.
       Mr. Aditya Deolankar i/b. M/s. Trsna Legal, for the Intervenor
       Student Applicants.
                                    ----------
                                         CORAM :     R.D. DHANUKA &
                                                     R.I. CHAGLA, JJ.
                                         DATE      : 4 AUGUST, 2021.

       ORDER :

1. Today the brief arguments are advanced by the

parties. Learned Advocate General without prejudice to the

rights and contentions of the State Government made various

39-wp-1413-2021.doc

suggestions for consideration of the Respondent Nos.3 to 5 and

the Petitioner.

2. We enquired with the learned Counsel for the

Petitioner and Respondent Nos.3 to 5 whether those

suggestions are agreeable to any of them. Neither the Petitioner

nor the other boards who are present before this Court today,

are agreeable to those suggestions. The Petitioner seeks to

argue the matter. We accordingly give opportunity to the

Petitioner as well as Respondents before this Court to make

their respective submissions. Parties are at liberty to fle brief

written arguments and circulate the copies thereof as also the

judgments which they propose to rely upon in support of their

rival contentions with copy to be served upon on the other side

by tomorrow by 5.00 p.m.

3. Place the matter frst on board on 6th August, 2021.

Learned Counsel appearing for the parties have jointly

requested this Court to hear the matter in physical mode. The

parties are at liberty to apply for appropriate directions from

the Hon'ble the Chief Justice to permit this bench to hear this

matter on Friday i.e. 6th August, 2021.

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