Leela Dineshsingh Chauhan vs The State Of Maharashtra And 6 Ors
2021 Latest Caselaw 8437 Bom

                                                      19 wpl 10702-21=.doc




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
        ORDINARY ORIGINAL CIVIL JURISDICTION

              WRIT PETITION (L) NO. 10702 OF 2021

 Leela Dineshsingh Chauhan                 ..Petitioner
      V/s.
 The State of Maharashtra & Ors.           ..Respondents
                                ----
 Mr. Mihir Desai, Senior Advocate a/w Ms. Priyanka Karnik i/b
 Sandeep Karnik for the Petitioner.
 Ms. Uma Palsuledesai, AGP for the Respondent/State.
 Mr. Aniruddha Joshi a/w Mr. Lalit Jain a/w Ms. Sarika Mehra and
 Ms. Nidhi Chauhan i/b L.J. Law for Respondent Nos. 2 and 3.
                                ----
                        CORAM : NITIN JAMDAR AND
                                     C.V. BHADANG, JJ.

DATE : 24 June 2021 (Through Video Conferencing)

P.C.

. The learned counsel for the Respondent Nos. 2 and 3 states that summary of proposition has remained to be filed, hence he seeks time. The learned counsel for the Petitioner also seeks time to circulate additional compilation of judgments, which the Petitioner seeks to rely upon. Stand over to 29 June 2021 under caption "For Direction", so that the suitable date can be fixed for disposal of the petition.

 (C.V. BHADANG, J.)                           (NITIN JAMDAR, J.)

      Sneha Chavan                                                  page 1 of 1