Ashvini Shivdas Bhamre vs The State Of Maharashtra And ...
2021 Latest Caselaw 2912 Bom

                                         1                      915-CA-2195-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD


                   915 CIVIL APPLICATION NO.2195 OF 2021
                                     WITH
                      CIVIL APPLICATION NO. 2196 OF 2021
                                       IN
                        WRIT PETITION NO. 2807 OF 2020

                        ASHVINI SHIVDAS BHAMRE
                                 VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS

                                      ...
            Advocate for Applicant : Mr. Golegaonkar Madhur A.
               Addl. GP for Respondents/State: Mr. P. S. Patil
                                     ...

                               CORAM : S. V. GANGAPURWALA &
                                       SHRIKANT D. KULKARNI, JJ.

                               DATE    : 12.02.2021

P.C. :
.                The learned advocate for the applicant submits that

vigilance is conducted. The petitioner has filed Say to the vigilance

report. The final arguments were also advanced in the month of July,

2020 but as yet the judgment is not delivered by the Committee.

2.               In case, the Committee has not delivered the judgment

then we pass the following order:

                                      ORDER

(a) The petitioner shall appear before the Committee on 22nd February, 2021 and put-forth her case. The Committee shall thereafter take decision upon the

2 915-CA-2195-2021.odt

validation proceeding of the petitioner, preferably within a period of three (3) weeks.

(b) Writ petition is, accordingly, disposed of.

(c) In view of the disposal of Writ Petition, the Civil Applications stand disposed of.

(SHRIKANT D. KULKARNI, J.) (S. V. GANGAPURWALA, J.)

Sameer