Renuka Chandrabhan Umredkar vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 10469 Bom

ppn                                    1                32.wp-3696.21.doc


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.3696 OF 2021

Renuka Chandrabhan Umredkar                      .. Petitioner
       Versus
State of Maharashtra & Ors.                      .. Respondents
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Mr.Saurabh S. Pakale i/by Mr.S.M. Katkar for the petitioner.
Mr.A.I. Patel, Addl. GP a/w Ms.Kavita N. Solunke for the respondent
nos.1 to 6-State.
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                         CORAM : R.D. DHANUKA
                                     R.I. CHAGLA, JJ.

                       DATE        : 5th AUGUST 2021
                               (through video conferencing)
P.C.:-
.               Learned AGP waives service for the respondent nos.1 to 6-

State. Issue notice upon the respondent nos.7 & 8, returnable on 1 st September 2021. Humdast is permitted. The respondents to make a statement whether the issue involved in this petition is already concluded by the judgment of this Court in the case of Jyoti Prakash Chougule Vs. State of Maharashtra & Ors. annexed at page 25 to 64 or not.

2. Affidavit-in-reply, if any, shall be filed within two weeks from the date of service of papers and proceedings with a copy to be served upon the petitioners' advocate simultaneously. It is made clear that no further adjournment would be granted.

3. Place the matter High on board on 1st September 2021.

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