Ramabai Laxman Sonkamble vs The State Of Maharashtra And ...
2021 Latest Caselaw 15790 Bom

                                   (1)                             61-wp-12438-2021



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.12438 OF 2021

 RAMABAI LAXMAN SONKAMBLE                                   ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
                        ...
 Mr. R. H. Wagh, Advocate for the Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
                                         ...

                                CORAM : S. V. GANGAPURWALA &
                                        R. N. LADDHA, JJ.

DATED : 15th NOVEMBER, 2021.

PER COURT:-

1. The learned A.G.P. appears for respondent no.1 and submits that, the petitioner is challenging the ex-parte judgment and order passed by the 2nd Joint Civil Judge Senior Division at Parbhani. The petitioner may avail alternate remedy of Appeal.

2. In view of that, writ petition is disposed of with liberty to the petitioner to avail the alternate remedy of Appeal.

3. In that event, all contentions are kept open. No costs.

   (R. N. LADDHA)                                (S. V. GANGAPURWALA)
          JUDGE                                          JUDGE

 Devendra/November-2021