Citation : 2021 Latest Caselaw 2752 Bom
Judgement Date : 10 February, 2021
1 wp762.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.762/2021
Meera Sarjerao Jadhao (Now Meera Kishor Pagore) .vs. State Information
Commission, Amravati and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. K. P. Mahalle, Advocate for petitioner.
Mr. A. M. Kadukar, A.G.P. for respondent no.2.
CORAM : V.M. DESHPANDE, J.
DATED : FEBRUARY 10, 2021 Mr. Mahalle, learned counsel for petitioner submits that before passing the judgment dated 05.02.2020, which was signed on 26.07.2020 by respondent no.1, even notices were not issued to the petitioner and she was not heard, still order was passed with a direction that she should pay an amount of Rs.25,000/- to respondent no.3.
Issue notice to the respondents, returnable after four weeks.
Learned A.G.P. waives notice for respondent no.2. In the meanwhile, there shall be ad interim stay in terms of prayer clause (2).
JUDGE
kahale
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!