Saira Abdul Rauf Sayyed vs State Of Maharashtra And Others
2021 Latest Caselaw 17358 Bom

ppn                                   1                21. wp-3675.06 wt caw.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.3675 OF 2006

Mrs.Saira Abdul Rauf Sayyed                                     .. Petitioner
       Versus
State of Maharashtra & Ors.                                     .. Respondents

                              ALONG WITH
                   CIVIL APPLICATION NO.2050 OF 2018

Commissioner Sameer A. Sattar                         .. Applicant
      Versus
Mrs.Saira Abdul Rauf Sayyed & Ors.                    .. Respondents
            ---
Mr.Yashodeep Deshmukh a/w Ms.Kinjal Kanani i/by M/s.Vaidehi P.
Deshmukh for the petitioner.
Smt.P.J. Gavhane, AGP for respondents-State.
Mr.Shailendra S. Kanetkar for the respondent no.5.
            ---
                        CORAM : R.D. DHANUKA AND
                                      R.N. LADDHA, JJ.

                      DATE         : 13th December 2021

P.C.:-
.               Considering the fact that the petitioner would retire on 31 st

January 2022, place this matter on board for 'hearing and final disposal' peremptorily on 13th January 2022.

2. Parties are at liberty to file brief written arguments along with the copy of the judgments which they propose to rely upon in support of their rival contentions with copies to be served upon other side in advance.

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