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Sushama Shankarsingh Bais Alias ... vs State Of Maharashtra, Through ...
2022 Latest Caselaw 11862 Bom

Citation : 2022 Latest Caselaw 11862 Bom
Judgement Date : 18 November, 2022

Bombay High Court
Sushama Shankarsingh Bais Alias ... vs State Of Maharashtra, Through ... on 18 November, 2022
Bench: S.B. Shukre, Anil Laxman Pansare
                                                                        wp1241.2020.odt
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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR.

                        WRIT PETITION NO.1241/2020
      Sushama Shankarsingh Bais alias Sushama Devendrasingh Raghav
                                           -Vs.-
                           State of Maharashtra and others
 -----------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                 Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------
                  Mr. A.M. Sudame, Advocate for the petitioner.
                  Ms. N.P. Mehta, Assistant Government Pleader for
                  respondent No.1.
                  Mr. Amol Mendhe, Advocate h/f Mr. A.D. Dangore,
                  Advocate for respondent Nos.2 and 3.


                        CORAM : SUNIL B. SHUKRE
                                AND ANIL L. PANSARE, JJ.

DATE : 18.11.2022

Heard.

2. Learned counsel for the petitioner submits that the issue involved in this petition is squarely covered by judgment of this Court in a bunch of petitions being Writ Petition No.903/2020 and others (Raja Tukaram Shinde V/s. The State of Maharashtra and another), commonly decided on 4.5.2021 at Aurangabad Bench. Of course, State has challenged the said judgment by filing petition for Special Leave to Appeal (C) No.6787/2022 but so far no stay has been granted by the Supreme Court.

wp1241.2020.odt

3. Learned counsel for respondent Nos.2 and 3 seeks time to take instructions in the matter.

4. Stand over to two weeks.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE J.)

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:18.11.2022 16:13 Tambaskar.

 
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