Nikita D/O Suresh Kuyate Thr. Her ... vs The State Of Maharashtra, Ministry Of ...
2024 Latest Caselaw 23504 Bom

Bombay High Court

Nikita D/O Suresh Kuyate Thr. Her ... vs The State Of Maharashtra, Ministry Of ... on 9 August, 2024

Author: Vinay Joshi

Bench: Vinay Joshi

                                                                     1                                   cao948.2024

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

                                    CIVIL APPLICATION (CAO) NO.948/2024
                                                     IN
                        MISCELLANEOUS CIVIL APPLICATION (REVIEW) STAMP NO.12870/2024
                                                     IN
                                       WRIT PETITION NO.6197/2022(D)
                                      (Nikita D/o Suresh Kuyate Vs. State of Maharashtra and another)
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                         Mr. A.P. Wachasundar, Advocate for the applicant.

                                         CORAM: VINAY JOSHI & MRS.VRUSHALI V. JOSHI, JJ .

DATED: 9.8.2024.

Heard.

2. The applicant (original petitioner) is seeking review of the judgment and order dated 3.2.2023 passed in Writ Petition No.6197/2022.

3. Issue notice to the respondents, returnable on 23.8.2024.

4. Mr. Ambarish Joshi, learned A.G.P. waives notice for respondent No.1.

5. Service by private mode is permitted.

(MRS.VRUSHALI V.JOSHI, J.) (VINAY JOSHI, J.)

Signed by: MR. N.V.Tambaskar.

TAMBASKAR Designation: PA To Honourable Judge Date: 12/08/2024 11:08:16