Vaishali Vishram Jadhav vs The State Of Maharashtra And ...
2022 Latest Caselaw 4505 Bom

                                  (1)                            904-wp-2687-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      WRIT PETITION NO.2687 OF 2022

 VAISHALI VISHRAM JADHAV                                  ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. Vishal A. Bagal, Advocate for the Petitioner.
 Mr. S. P. Tiwari, AGP for Respondents-State.
 Mr. K. T. Taur, Advocate for Respondent Nos.5 and
 6.
                                        ...

                               CORAM : R. D. DHANUKA &
                                       S. G. MEHARE, JJ.

DATED : 27th APRIL, 2022.

PER COURT:-

1. After arguing matter for some time, the learned counsel for the petitioner seeks leave to amend the petition so as to implead the respondents in Writ Petition No.611/2006 which was filed by his client and was allowed by this Court by judgment dated 07.12.2010 and upheld by the Hon'ble Supreme Court by order dated 27.09.2019 and also seeks to add additional prayers against those respondents as well as respondents already impleaded as respondent nos.1 to 6. Leave to amend granted.

2. Amendment to be carried out within one week. Copies supplied to the respondents shall be amended. The amended copy shall be served upon newly added parties within one week from the date

(2) 904-wp-2687-2022

of carrying out the amendment. The respondents would be at liberty to file affidavit-in-reply within two weeks from the date of service of amended copy. Rejoinder, if any, shall be filed by the petitioner within two weeks from the date of service of affidavit-in-reply.

3. Place the matter on board on 27.06.2022 under urgent category.

   (S. G. MEHARE)                                       (R. D. DHANUKA)
          JUDGE                                              JUDGE


 Devendra/April-2022