Adiba Fatema D/O. Zakir Ali Ahemad vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 13340 Bom

                                               1                                 WP8232-22.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                            WRIT PETITION NO. 8232/2022
(ADIBA FATEMA ZAKIR ALI AHEMAD VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's order
and Registrar's orders.
        Shri S.S. Dhengale, counsel for the petitioner.

        CORAM : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.

DATE : DECEMBER 20, 2022.

The sister of the petitioner has been issued validity certificate pursuant to the judgment of this Court in Writ Petition No. 920 of 2021 [Asra Fatema Zakir Ali Ahmed Versus State of Maharashtra & Another ].

Issue notice to the respondents returnable in four weeks. Learned Assistant Government Pleader Ms S.S. Jachak waives service of notice for the respondents.

The record of the Scrutiny Committee be produced for perusal. In the meanwhile, Direction No.3 in the impugned order shall remain stayed.

(ANIL L. PANSARE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:20.12.2022 18:03