Priyanka Suresh Magdum vs The State Of Maharashtra Through ...
2021 Latest Caselaw 9745 Bom

ppn                                    1               38.wp-2695.21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.2695 OF 2021

Priyanka Suresh Magdum                          .. Petitioner
       Versus
State of Maharashtra & Ors.                     .. Respondents

            ---
Mr.Chetan G. Bagkar for the petitioner.
Mr.S.B. Kalel, AGP for the respondent nos.1 & 2-State.
Mr.Mandar G. Bagkar for the respondent nos.3 & 4.
            ---

                               CORAM : R.D. DHANUKA
                                         R. I. CHAGLA, JJ.

                              DATE     : 26th JULY 2021
                                   (through video conferencing)

P.C.:-
.               Mr.Patil, learned counsel for the petitioner undertakes to

furnish details of the judgments which he proposes to rely upon in support of the contentions raised in the petition and to contend that the issues involved in this petition are already covered by those judgments and to serve upon the learned AGP by tomorrow. Learned AGP to make a statement on the next date as to whether the issues raised in the petition are covered by those judgments or not.

2. Place the matter on board on 2 nd August 2021. It is made clear that no further adjournment would be granted.

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