Rizwanullah Khan Amanullah Khan ... vs State Of Maharashtra, Through Its ...
2022 Latest Caselaw 2625 Bom

                                                     1/2                      05-WP 6138.2019

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR
                        WRIT PETITION NO. 6138 OF 2019
                      Rizwanullah Khan Amanullah Khan and others
                                          vs.
                            State of Maharashtra and others
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. Mohammed Ateeque, Advocate for petitioners. Mr. H. D. Dubey, AGP for respondent Nos.1 to 3. Mr. Vivek Palshikar, Advocate for respondent No.4. Mr. R. J. Kankal, Advocate for respondent No.5.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       16/03/2022

During the course of the argument it was specifically contended on behalf of the petitioners that there was flagrant violation of principles of natural justice during the proceedings conducted by the committee constituted in pursuance of judgment of the Hon'ble Supreme Court in the case of Vishakha vs. State of Rajasthan, AIR 1997 Supreme Court 3011.

2. In response, the learned AGP submits that record of the proceedings of the said committee

KOLHE 2/2 05-WP 6138.2019

leading to the report dated 02/07/2012 shall be produced before this Court on the next date of listing.

3. Accordingly, it is directed that the record shall be produced on the next date of listing.

4. List this petition for further consideration on 05/04/2022.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:16.03.2022 18:47

KOLHE