Archana W/O Prashant Gawande And ... vs Mahadeo S/O Fakirrao Sawke And 2 ...
2022 Latest Caselaw 12721 Bom

                                                                27 cr. wp 590.22.odt..odt
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.
              CRIMINAL WRIT PETITION NO.590 OF 2022

            Sau. Archana w/o Prashant Gawande and another
                                 (Vs.)
                 Mahadeo s/o Fakirrao Sawke and others
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's orders.
and Registrar's Orders.
                      Shri C.A. Joshi, Advocate for the petitioners.
                      Shri A. Ramteke, Advocate for the respondent no.1.
                      Shri S.A. Ashirgade, APP for the State.
                      Ms Isha Thakre, Amicus Curiae for respondent no.1.

                      CORAM : G.A. SANAP, J.

DATE : 07.12.2022.

The matter is under objection.

2. It appears that office has raised the doubt about the maintainability of the petition on criminal side.

3. Learned Advocate for the respondent No.1 relying upon a decision in the case of Ashish Vinod Dalal and others Vs. Vinod Ramanlal Dalal and others reported in 2022 (1) Mh.L.J. 511 submits that against the impugned judgment and order the challenge would have to be raised on civil side.

27 cr. wp 590.22.odt..odt

4. Learned Advocate for the petitioners shall remove office objections within one week.

5. In case of failure to remove office objection within one week, the petition shall stand dismissed without further reference to the Court.

6. Stand over after one week.

JUDGE

manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:07.12.2022 17:50