Ajay Govindswami Dara vs State Of Maharashtra, Thr. Its ...
2023 Latest Caselaw 9634 Bom

                                                                                                           1                               4.wp.6182.23.odt

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH, NAGPUR

                                                                WRIT PETITION NO. 6182/2023
                                         Ajay Govindswami Dara Vs. State of Maharashtra and Ors.
                         .................................................................................................................................. .
                        Office Notes, Office Memoranda of
                        Coram, appearances, Court's orders                                                                        Court's or Judge's order
                        or directions and Registrar's orders
                        ...................................................................................................................................................

Mr. R. K. Mendadkar with Mr. Gopal Mishra with Ms. Komal Gaikawad, Advocates for Petitioner.

Mr. A.A.Madiwale, Assistant Government Pleader for Respondent Nos.1& 2.

CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ..

                                                DATED :                 13.09.2023

                                                .                       It is submitted by the learned Counsel for the

petitioner that his daughter has been issued a Validity Certificate pursuant to the order/judgment dated 08.09.2023 passed in Writ Petition No.453/2021 (Kum. Sanika Ajay Dara Vs. State of Maharashtra and Ors.).

2. Issue notice to the respondents, returnable in four weeks.

3. Mr. A. A. Madiwale, learned Assistant Government Pleader waives service of notice for respondent Nos.1 and 2.

4. The record of the Scrutiny Committee be produced for perusal.

5. The services of the petitioner shall not be disturbed on account of order of invalidation.

6. Hamadast granted.

(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 13/09/2023 19:00:45