Ms. Aarti Shankar Palvecha vs State Of Maharashtra Thr. ...
2023 Latest Caselaw 1656 Bom

                      k                                 1/1                 33 wp 9769.22 as.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION NO.9769 OF 2022

                      Ms. Aarti Shankar Palvecha                              ....Petitioner
                            V/S
                      State of Maharashtra & Ors.                             ....Respondents
                                                          ...

                      Ms. Priyanka Shaw i/b Mr. Ramchandra K. Mendadkar for the Petitioner.
                      Mr. R.P. Kadam, AGP for Respondents-State.
                                                       ...

                                                     CORAM: S.V. GANGAPURWALA, ACJ &
                                                            SANDEEP V. MARNE, J.

DATE : 17TH FEBRUARY 2023.

P.C.:

The learned Counsel for the Petitioner seeks leave to amend the

surname of the Petitioner. In the judgment of the Committee the surname is

mentioned 'Palvecha'. The Petitioner says the same as to 'Palvencha'. The

said aspect would be considered on 13 March 2023 as the matter is already

scheduled on 13 March 2023.

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

SUDARSHAN RAJALINGAM KATKAM Digitally signed by SUDARSHAN RAJALINGAM KATKAM Date: 2023.02.20 14:33:37 +0530

katkam 1/1