Model Action For Rural Change ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 9619 Bom

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                                                                  10.wp8502.18.doc
         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION
                       WRIT PETITION NO.8502 OF 2018

Model Action For Rural Change
Through its Secretary                           ... Petitioner
           V/s.
The State of Maharashtra
Through Secretary & Ors.                        ... Respondents


Mr.Nitin P. Deshpande for the Petitioner.

Dr.Kirti Kulkarni A.G.P for the Respondent-State.

                                  CORAM : UJJAL BHUYAN AND
                                          MADHAV J. JAMDAR, JJ.

DATE : 22ND JULY, 2021 (THROUGH VIDEO CONFERENCING) P.C:-

Heard Mr.Nitin Deshpande, learned Counsel for the Petitioner and Dr.Kirti Kulkarni, learned A.G.P for the Respondent-State.

2. Arguments concluded. Judgment is reserved.

[MADHAV JAMDAR, J.] [UJJAL BHUYAN, J.]