Ashvini Chandrakant Saindane And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 1050 Bom

                                                                 951-WP-653-21
                                       1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          WRIT PETITION NO. 653 OF 2021

 Ashvini D/o Chandrakant Saindane
 and another                                     ... Petitioners.

          Versus
 The State of Maharashtra
 and another                                     ... Respondents.
                                       ....
 Mr.S.C. Yeramwar,Advocate for the Petitioners.
 Mr. P.S. Patil, Addl. G.P. for all Respondents.
                                       ....

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

DATE : 15th JANUARY, 2021

PER COURT:-

1. The caste claim of the petitioner is invalidated.

2. Issue notice to respondents. Learned AGP waives service of notice for all respondents and seeks time. Stand over to 19.03.2021.

3. Learned Addl. Government Pleader shall get the record by the next date.

4. Till then, the respondents shall not take penal action against the petitioner pursuant to the impugned judgment.

 ( SHRIKANT D. KULKARNI )                       ( S.V. GANGAPURWALA )
         JUDGE                                           JUDGE

 S.P. Rane


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