Gangabai Laxman Bandagar vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 14551 Bom

ppn                                   1                 16. wp-7761.15.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.7761 OF 2015

Gangabai Laxman Bandagar                     .. Petitioner
       Versus
The State of Maharashtra through
its Secretary & Ors.                         .. Respondents
              ---
Mr.J.G. Aradwad (Reddy) for the petitioner.
Mrs.S.S. Bhende, AGP for the respondent nos.1 & 2.
Mrs.Neeta Karnik for the respondent no.3.
              ---
                         CORAM : R.D. DHANUKA
                                      ABHAY AHUJA, JJ.

                      DATE        : 5th October 2021

P.C.:-
.               Learned counsel for the petitioner states that this petition is

not covered by the judgment of this Court in the case of Bankimchandra Makanbhai Patel Vs. State of Maharashtra & Anr., 2006 (2) Mh.L.J. 664 and seeks to rely upon the other judgments taking different views of the matter.

2. Learned counsel for the respondent no.3 also seeks to rely upon some of the other judgments and would tender compilation of judgments.

3. Place the matter on board for 'Directions' on 16 th November 2021 to enable this Court to fix early date for hearing of the matter finally at the admission stage subject to time constraint.

                ABHAY AHUJA, J.                    R.D. DHANUKA, J.