Tabassum Banu Murad Hawa @ ... vs The State Of Maharashtra Thr Its ...
2022 Latest Caselaw 5508 Bom

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                                                                                 5 - WP 6265 OF 2022.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN   Digitally signed by
          KANCHAN VINOD
                                          CIVIL APPELLATE JURISDICTION
VINOD     MAYEKAR
          Date: 2022.06.17
MAYEKAR   18:00:49 +0530

                                            WRIT PETITION NO. 6265 OF 2022
                            Tabassum Banu Murad Hawa
                            @ Tabassum Banu Hussain Tambe                    ..... Petitioner
                                 VERSUS
                            The State of Maharashtra & Ors.                  ..... Respondents

                            Mr. Sandesh Patil, i/b. Mr.Chetan Shah for the Petitioner.
                            Mr.A.I.Patel, Additional Government Pleader a/w. Mr.K.S.Thorat,
                            A.G.P. for the State.

                                                     CORAM: R. D. DHANUKA AND
                                                            MADHAV J.JAMDAR, JJ.

DATE : 16th JUNE, 2022

P.C:-

Mr.Patel, learned Additional Government Pleader seeks time to

consider the judgment of this Court in case of Akhtar Kadar Jamadar

vs. State of Maharashtra & Ors., 2021 (6) ALLMR 477 equivalent

citation 2021(6) BomCR 487 and to make a statement whether the

issues involved in this petition are already concluded in the said

judgment delivered by this Court and if not concluded, would file

affidavit in reply within two weeks from today. Place the matter High

on Board on 4th July, 2022.

[MADHAV J. JAMDAR, J.] [R. D. DHANUKA, J.]