Kum. Akanksha Balasaheb Shinde vs State Of Maharashtra Thr. ...
2021 Latest Caselaw 10070 Bom

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                                                               13-wp-1012.21.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

                   WRIT PETITION NO. 1012 OF 2021

Kum. Akanksha Balasaheb Shinde                           ... Petitioner
       Versus
State of Maharashtra and Anr.                            ... Respondents

                              ******
Mr. R. K. Mendadkar for the Petitioner.
Ms. Kavita N. Solunke, AGP for the State-Respondent Nos. 1 and 2.
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                                     CORAM: R. D. DHANUKA AND
                                            R. I. CHAGLA, JJ.

DATE : 30th JULY, 2021.

(Through Video Conference) P.C. :-

. Though, two opportunities granted by this Court to the respondents to file affidavit-in-reply, no reply is filed by the State. As and by way of last indulgence, the respondents are granted one week's time to file affidavit-in-reply with a copy to be served upon the petitioner's advocate simultaneously. It is made clear that no further extension of time would be granted.

2. The respondents shall indicate in the affidavit-in-reply as to whether the issues involved in this petition are covered by the judgment of this Court in case of Smt. Jayshree Subhash Suryawanshi v/s. State of Maharashtra and Ors. in Writ Petition No. 2230 of 2013 or not.

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13-wp-1012.21.doc

3. Place the matter for admission on board on 10 th August, 2021. Ad-interim granted by this Court to continue till further orders.

      [R. I. CHAGLA, J.]                        [R. D. DHANUKA, J.]