Mahila Bachat Gat Kruti Samiti ... vs The State Of Maharashtra Thr The ...
2021 Latest Caselaw 3097 Bom

                                                                                         1010
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD
                          1010 WRIT PETITION NO.2677 OF 2021

     MAHILA BACHAT GAT KRUTI SAITI AURANGABAD THR RAJESH DAULATJI
                                    TIRPUDE
                                    VERSUS
       THE STATE OF MAHARASHTRA TR THE SECRETARY AND ANOTHER
                                       ...
         Advocate for Petitioner : Mr Kshitij Surve h/for Surve Hemant
               AGP for Respondents State: Mrs V S Chaudhari


                                      CORAM   : S. V. GANGAPURWALA &
                                                SHRIKANT D. KULKARNI, JJ.
                                      DATE    : 16th February, 2021.
ORDER:

1. We have heard Mr. Surve, the learned counsel for the petitioner

and learned A.G.P.

2. Similar tender was assailed in Writ petition bearing No. 1589 of

2021. We have disposed of the said writ petition today i.e. under the

judgment and order dated 16.02.2021. The present writ petition also

stands disposed of for the reasons recorded in the said judgment.

3. No costs.

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

JPC