Leela Dineshsingh Chauhan vs The State Of Maharashtra And 6 Ors
2021 Latest Caselaw 12523 Bom

                                                                          2.wpl.10702.21.doc

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

                        WRIT PETITION (L) NO. 10702 OF 2021
                                      WITH
                       INTERIM APPLICATION NO. 1232 OF 2021


   Leela Dineshsingh Chauhan                         ...        Petitioner/Applicant
             Versus
   The State of Maharashtra & Ors.                   ...        Respondents
                                  .........
   Mr. Mihir Desai, Senior Advocate a/w Ms. Swaraj Jadhav, Ms. Priyanka
   Karnik and Mr. Rohan Bhosale i/b Mr. Sandeep R. Karnik for the
   Petitioner.
   Ms. Uma Palsuledesai, A.G.P. for the State-Respondent No.1.
   Mr. Aniruddha Joshi a/w Mr. Lalit Jain, Ms. Sarika Mehra and Ms.
   Nidhi Chauhan i/b M/s. L.J. Law for Respondent Nos.2 and 3.
                                   .........


                                        CORAM        : R.D. DHANUKA &
                                                       R.I. CHAGLA, JJ.

DATE : 2nd SEPTEMBER, 2021.

P.C. :-

Closed for orders. Ad-interim relief granted by this Court

to continue till pronouncement of the judgment.

         ( R.I. CHAGLA, J. )                           ( R.D. DHANUKA, J. )



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