Meena Sahadeo Motharkar @ Dr. ... vs State Of Maharashtra, Through Its ...
2021 Latest Caselaw 7440 Bom

                                               1                                        wp 1605-2021.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR


                         WRIT PETITION NO. 1605 OF 2021

                         Meena Sahadeo Motharkar
                                    Versus
 State of Maharashra through its Secretary, Department of Rural Development
                                  and others
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 Office Notes, Office Memoranda of Coram,                   Court's or Judge's orders
 appearances, Court's orders of directions
 and Registrar's orders
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               Mr. V.D. Raut, Advocate for Petitioner
               Mr. N.R. Patil, AGP for Respondent No.1
               Mr. S.M. Bhangde, Advocate for Respondents No.2 and 3


                                          CORAM : SUNIL B. SHUKRE AND
                                                  AVINASH G. GHAROTE, JJ.

DATED : 07/05/2021

Hearing is conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. It is directed that the name of respondent No.3 as appearing in the cause title of the petition be added in the cause title of the judgment. The judgment stands corrected accordingly.

                            JUDGE                                          JUDGE

MP Deshpande