Rohini Laxman Akulwar vs The State Of Maharashtra And ...
2022 Latest Caselaw 249 Bom

                                      1             939-wp 255-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                           WRIT PETITION NO. 255 OF 2022

 Rohini Laxman Akulwar                                           .. Petitioner

          Versus

 The State of Maharashtra and another                            .. Respondents

 Mr. Anil P. Piratwad, Advocate for the Petitioner.
 Mr. A. R. Kale, AGP for Respondents/State.

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

DATED : 06th JANUARY, 2022.

PER COURT:-

. The learned counsel for the petitioner submits that since

03.10.2021 the matter is closed for orders by the respondent -

committee.

2. The learned A.G.P. on instructions submits that within a period of

eight (08) days from today the judgment would be delivered by the

committee.

3. In view of the said statement, writ petition is disposed of. No

costs.

 ( S. G. DIGE )                                ( S. V. GANGAPURWALA )
    JUDGE                                                JUDGE

 P.S.B.


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