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Miss Panchashila Narayan Gaikwad ... vs State Of Maharashtra Through ...
2022 Latest Caselaw 13233 Bom

Citation : 2022 Latest Caselaw 13233 Bom
Judgement Date : 19 December, 2022

Bombay High Court
Miss Panchashila Narayan Gaikwad ... vs State Of Maharashtra Through ... on 19 December, 2022
Bench: Santosh Govindrao Chapalgaon...
                                                                   29 wp7924-15.docx


       Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       signed by
       TRUSHA                         CIVIL APPELLATE JURISDICTION
TRUSHA TUSHAR
TUSHAR MOHITE
MOHITE Date:                            WRIT PETITION NO. 7924 OF 2015
       2022.12.20
       11:21:39
       +0530

                    Miss Panchashila N. Gaikwad and Anr.            ..... Petitioners

                             Vs.

                    State of Maharashtra & Ors.                     ..... Respondents

                                                   WITH
                                   INTERIM APPLICATION NO.19012 OF 2022
                                                    IN
                                       WRIT PETITION NO. 7924 OF 2015


                    Chanda Ramrao Hingole                           ..... Applicant

                    In the matter of:

                    Miss Panchashila N. Gaikwad                     ..... Petitioner

                             Vs.

                    State of Maharashtra & Ors.                     ..... Respondents


                    Mr.Sachin C. Daswadikar for the Petitioners
                    Mr.M.M.Pabale, A.G.P. for the State

                                             CORAM:     S.V.GANGAPURWALA, ACJ &
                                                        S.G.CHAPALGAONKAR, J.
                                             DATED :    DECEMBER 19, 2022

                    P.C.

                    1        The learned Counsel for the Petitioners and the learned A.G.P.

for the State are ad idem that the present matter is covered by the

judgment of this court in Writ Petition No.10040 of 2016 dated

24.11.2021.

                    Mohite                                                             1/2
                                                 29 wp7924-15.docx




2        In light of the above, present Writ Petition stands disposed of

in terms of the order date 24.11.2021 in Writ Petition No.10040 of

2016. No costs.

3 Interim Application also stands disposed of.



(S.G.CHAPALGAONKAR, J.)                       (ACTING CHIEF JUSTICE)




Mohite                                                              2/2
 

 
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