Smt. Varsha Shivdas Bhange vs State Of Maharashtra, Through ...
2023 Latest Caselaw 8735 Bom

                                                               1                                 1-CAW-335-2023.odt



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH, NAGPUR
                                             CIVIL APPLICATION (W) NO. 335 OF 2023
                                               IN WRIT PETITION NO. 3126 OF 2019
                                          (Varsha Shivdas Bhange Vs. State of Maharashtra & Ors.)
                       Office Notes, Office Memoranda of Coram,
                       appearances, Court's orders of directions                    Court's or Judge's order
                       and Registrar's orders.
                               Shri P.N. Shende, Advocate for the applicant/ petitioner.
                               Ms S.S. Jachak, Assistant Government Pleader for respondent nos. 1 to 3.

                                 CORAM : A. S. CHANDURKAR AND M.W. CHANDWANI, JJ.

DATE : AUGUST 25, 2023

Leave is granted to correct the cause title with regard to respondent no.2 by deleting the word "Secondary" and replacing it with the word "Primary". After such correction is carried out, the cause title in the judgment shall be corrected. Thereafter, the corrected copy be uploaded. 2] The Civil Application is disposed of.

(M.W. CHANDWANI, J.) (A. S. CHANDURKAR, J.)

SUMIT

Signed by: Mr. Sumit Agrawal Designation: PA To Honourable Judge Date: 25/08/2023 18:14:49