Savita D/O Wamanrao Kale vs State Of Mah. Thro. Principal ...
2021 Latest Caselaw 10993 Bom

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                                                                         WP2894.20.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH AT NAGPUR

                    WRIT PETITION NO. 2894/2020
       (Savita Wamanrao Kale vrs. State of Maharashtra and others )
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                           Ms. Sonali S. Gadhawe, Advocate for petitioner
                           Shri S.M.Uke Addl.G.P. for respondent Nos. 1, 2 and 4


                           CORAM : AVINASH G. GHAROTE, J.

DATE : 12/08/2021

Mr. Uke, learned Additional Government Pleader appearing for Respondent Nos. 1, 2 and 4 seeks a week's time to file his submission on record. He submits that the learned counsel for Respondent No. 3 has informed him that there is an undertaking given by the petitioner and therefore, the matter would not be covered by the judgment in Rafiq Masih case, but covered by the judgment in the case of High Court of Punjab & Haryana Vrs. Jagdev Singh, reported in 2016 (14) SC 267.

List the matter on 26.08.2021, by which date, reply be filed.

JUDGE

Rvjalit