Vaishali Baban Dhumal vs State Of Maharashtra And Ors
2022 Latest Caselaw 5411 Bom

                                                                                    6-aswp517-2008


                              AGK

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO. 517 OF 2008
                                                        WITH
                                         INTERIM APPLICATION NO. 607 OF 2022


                              Vaishali Baban Dhumal                   ...Petitioner
                                      V/s.
                              State of Maharashtra & Ors.             ...Respondents



                              Dr. Uday P. Warunjikar with Ms. Vaishnavi M.
                              Gujarathi for the petitioner.
                              Mr. P. P. Kakade, Government Pleader with Mr. B. V.
                              Samant, AGP for the State.


                                                     CORAM: DIPANKAR DATTA, CJ &
                                                            M. S. KARNIK, J.

                                                     DATE:        JUNE 14, 2022

                              P.C.:

1. Hearing concluded; judgment is reserved.

2. Original records produced by Mr. Samant, learned AGP for the State shall be retained in the custody of the Registrar General till such time the judgment is pronounced.

                               (M. S. KARNIK, J.)                         (CHIEF JUSTICE)
           Digitally signed
           by ATUL
ATUL       GANESH
           KULKARNI
GANESH     Date:

KULKARNI 2022.06.15 13:56:43 +0530