Vrushali Vilas Shewale vs State Of Maharashtra And Ors
2023 Latest Caselaw 4258 Bom

                                                                                         22-PIL-116-2019


               Pdp
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                              PUBLIC INTEREST LITIGATION NO. 116 OF 2019

                        Vrushali Vilas Shewale                              .. Petitioner

                                         Versus

                        State of Maharashtra & Ors.                         .. Respondents

                        Mr. Dhokale Eknath Ranjak for petitioner.
                        Mr. P. P. Kakade, Govt. Pleader with Mrs. R. A. Salunkhe, AGP
                        for respondent nos.1 to 4/State.
                        Ms. Komal Bhoir & Vijayta Shinde i/by Mr. Ashish S. Gaikwad
          Digitally


PRAVIN
          signed by
          PRAVIN
          DASHARATH
                        for respondent nos.2 and 3.
DASHARATH PANDIT
PANDIT    Date:
          2023.04.27
          10:56:22
          +0530

                                CORAM: S. V. GANGAPURWALA, ACTING CJ. &
                                       SANDEEP V. MARNE, J.

                                DATE:            APRIL 26, 2023


                        P.C.:

1. The petitioner has not added those persons against whom action is sought to be taken. Upon being confronted of this deficiency, the learned advocate for the petitioner submits that he wants to cite judgments of the Supreme Court in support of proposition that persons against whom action is sought need not be added as party. However, today he is not equipped with the such judgments.

2. As adjournment is sought on behalf of the petitioner, stand over to 17th July, 2023.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)