Renuka Chandrabhan Umredkar vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 12713 Bom

Citation : 2021 Latest Caselaw 12713 Bom
Judgement Date : 6 September, 2021

Bombay High Court

Renuka Chandrabhan Umredkar vs The State Of Maharashtra Thr. ... on 6 September, 2021

Bench: R.D. Dhanuka, R. I. Chagla

                                                                11-wp3696-21.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION


                          WRIT PETITION NO.3696 OF 2021


      Renuka C. Umredkar                               ...Petitioner
            V/s.
      State of Maharashtra & Ors.                      ...Respondents


      Mr.Saurabh S. Pakale i/b Mr.Shankar M. Katkar for the Petitioner.

      Ms.Kavita N. Solunke, AGP for the State - Respondent Nos. 1 to 6.

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

DATE : 6TH SEPTEMBER, 2021.

P.C. :-

1. Wrongly on board. Place the matter on 7th September,

2021 for pronouncement of judgment.

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

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