Isaratbee Rafiq Mulla Through ... vs Mobinbee Mainoddin Shaikh
2022 Latest Caselaw 452 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 2785 OF 2020

 Isaratbee Rafiq Mulla
 Through Power of Attorney
 Mainoddin Imamsab Shaikh                                          .. Petitioner

          Versus

 Mobinbee Mainoddin Shaikh                                         .. Respondent

 Mrs. M. D. Thube-Mhase, Advocate for the Petitioner.
 Mr. A. V. Indrale Patil, Advocate for Sole Respondent.

                               CORAM :     S. V. GANGAPURWALA, J.

DATED : 12th JANUARY, 2022.

PER COURT:-

. The learned counsel for respondent raises a preliminary objection

that the petitioner has remedy of filing second revision before the State

Government.

2. The learned counsel for respondent relies on the judgment of the

Apex Court in a case of Gurudassing Panjwani Vs. State of Maharashtra

reported in 2015 (6) Mh.L.J. 915.

3. In the light of that, writ petition is disposed of with liberty to the

petitioner to avail alternate remedy. In that event, all contentions are

kept open. No costs.

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4. The authority where the proceedings would be filed shall

consider the time spent in prosecuting the present writ petition.

( S. V. GANGAPURWALA ) JUDGE

P.S.B.

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