Ms. Smruti D. Mahulikar vs The State Of Maharashtra And Ors
2021 Latest Caselaw 3614 Bom

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                                                                       11- WP ST 3880 of 2021.doc


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 WRIT PETITION (ST) No. 3880 OF 2021

Ms. Smruti D. Mahulikar         ...Petitioners
     Vs.
The State of Maharashtra & Ors. ...Respondents

Mr. Abhijit Devkhile for Petitioners Mr. A.A. Purav, AGP

CORAM : A. A. SAYED & MADHAV JAMDAR, JJ

DATED : 25th FEBRUARY, 2021

P.C.:

1. Issue notice to Respondent Nos.1 and 2, returnable on 18 th

March, 2021. Private notice is permitted.

2. The Learned AGP waives service on behalf of Respondent

No.1.

3. The Learned Counsel for the Petitioners has relied on the

judgment of this Court in the case of Archana d/o Nanabhau

Dahifale Vs State of Maharashtra [2019 (2) Mh.L.J. 697].

The Learned AGP to take instructions and fle afdavitiinireplp

before the returnable date.

         (MADHAV JAMDAR, J.)                               (A. A. SAYED, J.)


V.A. Tikam                                      1/1