Ms. Swati Shiva Pattem vs The State Of Maharashtra And Ors
2021 Latest Caselaw 16941 Bom

                                                          16_WP4626_15.doc


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO.4626 OF 2015

Swati Shiva Pattem                                    ...        Petitioner
Vs.
State of Maharashtra and others                       ...        Respondents

Dr. R. P. Sabbam for Petitioner.
Mrs. P. N. Diwan, AGP for Respondents-State.
Mr. R. V. Govilkar for Respondent No.3.
Mr. K. K. Jadhav for Respondent No.4.

                                    CORAM : R. D. DHANUKA &
                                            R. N. LADDHA, JJ.

                                    DATE     : DECEMBER 06, 2021

P.C. :-

Learned counsel appearing for the petitioner seeks time to consider the judgment of the Hon'ble Supreme Court in the case of Chairman and Managing Director, Food Corporation of India Vs. Jagdish Balaram Bahira, (2017) 8 SCC 670 and also a recent judgment dated 22nd October 2021 delivered by this Court in Writ Petition (L) No.10702 of 2021 (Leela Dineshsingh Chauhan Vs. State of Maharashtra) adverting to the said judgment.

2. Place the matter on Board for admission on 15 th December 2021.

(R. N. LADDHA, J.)                                 (R. D. DHANUKA, J.)



Minal Parab