Zarina Asif Shaikh And Anr vs Aslam Haji Abdul Ahad Amir Bukhari ...
2022 Latest Caselaw 2297 Bom

                                                                                 8. WP 386-2018.doc

          Digitally
          signed by

RUPALI
RAJESH
          RUPALI
          RAJESH
          WAKODIKAR
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
WAKODIKAR Date:

                                     CRIMINAL APPELLATE JURISDICTION
          2022.03.10
          10:39:21
          +0530



                                   CRIMINAL WRIT PETITION NO. 386 OF 2018


                       Zarina Asif Shaikh and Anr.                      ...Petitioners
                            Versus
                       Aslam Haji Abdul Ahad Amir Bukhari and Ors.      ...Respondents

                       Mr. Ashish Chavan a/w Mr. Adithya Iyer, Mr. Jayesh Bhosle, Mr. Advait
                       Helekar & Mr. Neena Gorge for the Petitioners.

                       Mr. A.R.Patil, A.P.P for the Respondent No.3-State.

                       Mr. Kunal Waghmore i/b Mr. J.J.Xavier for the Respondent No.2.


                                                 CORAM : REVATI MOHITE DERE, J.

DATE : 8th MARCH, 2022 P.C. :

1. Learned Counsel for the petitioners has not given notice of

today's circulation to the learned Counsel for the respondent No.1. Hence,

it appears that the Advocate appearing for the respondent No.1 is not

present.

2. Learned Counsel for the respondent No.2 states that the order

impugned in the aforesaid petition is appealable before the Registrar under

Section 15 of the Registration of Birth and Death Act. Learned Counsel, in

Wakodikar 1/2

8. WP 386-2018.doc

support of his submissions relied on the judgment of this Court in the case

of Santosh Vitthal Awate V/s. Nagesh Navnath Awate and Ors 1. A copy of

the said judgment is handed over to the learned Counsel appering for the

petitioners.

3. Stand over to 23rd March, 2022.

4. Learned Counsel for the applicants assures to inform the

learned counsel for the respondent No.1, of the aforesaid date.

REVATI MOHITE DERE, J.

1   2019 DGLS (Bom.) 959

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