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Chitra Ananat Salunke vs The State Of Maharashtra And 6 ...
2021 Latest Caselaw 14299 Bom

Citation : 2021 Latest Caselaw 14299 Bom
Judgement Date : 1 October, 2021

Bombay High Court
Chitra Ananat Salunke vs The State Of Maharashtra And 6 ... on 1 October, 2021
Bench: R.D. Dhanuka, Abhay Ahuja
 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                WRIT PETITION NO. 1202 OF 2017

 Chitra Ananat Salunke                                   ....PETITIONER
             V/S
 The State Of Maharashtra And 6 Others                 ....RESPONDENT

Mr. Atul G. Damle, Senior Advocate along with Mr. Sahil Mahajan, Advocates for the Petitioner Mr. Kedar Dighe, Asst. Government Pleader, State, Advocate

Mr. Rui A. Rodrigues, Advocate for the Respondent No. 5

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE ABHAY AHUJA, JJ DATE : 1st October, 2021 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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