Sarala Prakash Pardhi vs The State Of Maharashtra Thr. ...
2022 Latest Caselaw 8561 Bom

Citation : 2022 Latest Caselaw 8561 Bom
Judgement Date : 29 August, 2022

Bombay High Court

Sarala Prakash Pardhi vs The State Of Maharashtra Thr. ... on 29 August, 2022

Bench: S.V. Gangapurwala, Madhav J. Jamdar

                   Pallavi                                                                7-wp-10136-2022.doc



                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                     CIVIL APPELLATE JURISDICTION
                                                   WRIT PETITION NO.10136 OF 2022

                               Sarala Prakash Pardhi                                   ... Petitioner
                               V/s.
                               The State of Maharashtra and Anr.                       ... Respondents
                                                                -------------------
                               Mr. Jadhavar P. V., Advocate for the Petitioner.
                               Mrs. P.J. Gavhane, AGP for the Respondent - State.
                                                               ---------------------
                                                       CORAM : S.V. GANGAPURWALA &
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:

                                                               MADHAV J. JAMDAR, JJ.

2022.08.30 18:02:46 +0530

DATED : 29th AUGUST 2022 P.C. :

1. Caste claim of the Petitioner is invalidated.

2. Notice to Respondents returnable on 16th November 2022. The learned AGP waives notice for Respondents and seeks time. The learned AGP shall get the record before the next date. Till the next date, criminal action shall not be taken against the Petitioner under the impugned judgment.

(MADHAV J. JAMDAR, J) (S.V. GANGAPURWALA, J)

1 of 1