Limbaji Poshetti Kaypalwad vs The State Of Maharashtra And ...
2022 Latest Caselaw 1041 Bom

                                   1                                wp 1350.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

               935 WRIT PETITION NO.1350 OF 2022

              LIMBAJI POSHETTI KAYPALWAD
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                           ...
  Advocate for Petitioner: Mr. Thorat Chandrakant R.
         AGP for Respondents: Mr. P. S. Patil
                           ...

                                   CORAM: S. V. GANGAPURWALA &
                                          S. G. DIGE,JJ.

                                   DATE:      28th JANUARY, 2022

 PER COURT:

 1.       The        validity      certificate         issued           to      the

Petitioner has been subsequently cancelled under the impugned Judgment.

2. Issue notice to the Respondents. The learned A.G.P. waives service of notice for all the Respondents and seeks time.

3. Stand over to 28.03.2022.

4. Till the next date, adverse action may not be taken against the Petitioner only on the ground that caste claim is invalidated.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.] marathe