Rupali D/O Dinkar Shinganjude And ... vs The State Of Maharashtra, ...
2023 Latest Caselaw 11040 Bom

                                                                    1                          WP-1765-2021.odt


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH, NAGPUR
                                                        Writ Petition No.1765 of 2021
                                                   Rupali D/o Dinkar Shinganjude and another
                                                                    Versus
                                                      The State of Maharashtra and others

                         Office Notes, Office Memoranda of Coram,
                         appearances, Court's orders of directions                  Court's or Judge's order
                         and Registrar's orders.
                         Smt. Gauri Venkatraman, Counsel for Petitioners.
                         Shri Nikhil Joshi, Assistant Government Pleader for Respondent Nos.1 and 2.
                         Shri M.G. Bhangde, Senior Advocate, with Shri Harish Dangre, Counsel for Respondent
                         Nos.4 and 5.
                         Shri Sudhir Puranik, Counsel for Respondent No.7.
                         Shri A.J. Gilda, Counsel for Respondent No.8.

                                     CORAM : A. S. CHANDURKAR AND ABHAY J. MANTRI, JJ.

DATE : 25th OCTOBER, 2023.

1. Since Smt. Gauri Venkatraman, learned counsel, has filed vakalatmana for the petitioners, the appearance of Shri P.B. Patil, learned counsel appearing for the petitioners, is discharged.

2. It is informed by Shri M.G. Bhangde, learned Senior Advocate appearing for the respondent Nos.4 and 5, that a review application has been filed seeking review of the judgment delivered in Writ Petition No.2022 of 2020 ( Rutesh s/o Shamrao Lonkar and others Versus The State of Maharashtra and others ) dated 31-7-2023. It is further informed that interim protection has been granted by the Bench hearing the review application.

3. In view of aforesaid, stand over four weeks for further consideration with liberty to apply if review application is decided earlier.

(ABHAY J. MANTRI, J.) (A. S. CHANDURKAR, J.)

LANJEWAR

Signed by: Prashant D. Lanjewar Designation: Senior Pvt. Secretary Date: 25/10/2023 19:07:30