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Natasha Michael Dsilva vs The State Of Maharashtra Through ...
2021 Latest Caselaw 10656 Bom

Citation : 2021 Latest Caselaw 10656 Bom
Judgement Date : 9 August, 2021

Bombay High Court
Natasha Michael Dsilva vs The State Of Maharashtra Through ... on 9 August, 2021
Bench: R.D. Dhanuka, R. I. Chagla
                                                                               16.wp.4336.16.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 4336 OF 2016


   Natasha Michael D'Silva                                ...        Petitioner
             Versus
   The State of Maharashtra & Ors.                        ...        Respondents
                                  .........


   Mr. Sachin S. Punde for the Applicant/Petitioner.
   Mr. S.N. Biradkar for the Petitioner in WP/6319/2016.
   Mr. Vikas M. Mali, A.G.P. for the State- Respondent No.1.
   Mr. R.V. Govilkar for Respondent No.3.
   Mr. S.R. Karpe for Respondent No.4.
                                     .........


                                           CORAM          : R.D. DHANUKA &
                                                            R.I. CHAGLA, JJ.
                                           DATE           : 9th AUGUST, 2021.

   P.C. :-



   1                  Hearing   of   the    Writ       Petition    is    expedited.        The

Respondents have not filed reply so far. The Respondents are directed

to file affidavit-in-reply within three weeks from today and shall serve

a copy thereof upon the Petitioner's Advocate simultaneously.

Rejoinder, if any, shall be filed within one week thereafter with a copy

to be served upon the Respondents' Advocate.

Waghmare                                           1     / 2



                                                                         16.wp.4336.16.doc

   2             Place the matter on board on 02.09.2021 at 2.30 p.m. for

   hearing and final disposal.


   3                 Parties are directed to file brief written submission and

file copy of the judgment which are proposed to be relied upon in

support of their rival contention, with copy to be served on the other

side.




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




Waghmare                                      2   / 2



 

 
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