Citation : 2024 Latest Caselaw 23678 Bom
Judgement Date : 12 August, 2024
2024:BHC-NAG:8889-DB
1 32 WP-412-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.412 OF 2021
[Chandrabhan Mukindrao Mohod and Ors. .Vs. State of Maharashtra and Anr.]
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Mr R. Vaishnav, Adv. h/f Mr A. Parchure, Advocate for Petitioners.
Mr N. R. Patil, AGP for Respondent/State.
CORAM : AVINASH G. GHAROTE AND
M. W. CHANDWANI, JJ.
DATE : 12th AUGUST, 2024.
. Mr N. R. Patil, learned Assistant Government
Pleader for respondent/State, upon instructions, makes a statement, that in view of the judgment of this Court in the case of Miss. Devkar Dipali Kisan and others vs. The State of Maharashtra and others in Writ Petition No.5313 of 2017 and connected matters decided on 25.04.2019 and the Government Resolution dated 01.04.2021, the respondents shall issue modified approval in terms thereof.
2. The learned counsel for the petitioners submits, that this satisfies the grievance raised in the petition, considering which the petition is disposed of in view of the aforesaid statement made by the learned AGP.
(M. W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.) Signed by: Mr. Ashish Tambe Designation: PA To Honourable Judge Date: 13/08/2024 14:59:55 TAMBE
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