Akhil Bharatiya Grahak Panchayat Thou ... vs State Of Maharashtra Through Their ...
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Bombay High Court

Akhil Bharatiya Grahak Panchayat Thou ... vs State Of Maharashtra Through Their ... on 16 August, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                                                          3-pil-191-2023.doc


                       Shabnoor

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                               PUBLIC INTEREST LITIGATION NO.191 of 2023
SHABNOOR
AYUB
PATHAN
Digitally signed by
SHABNOOR AYUB
PATHAN
                       Akhil Bhartiya Grahak Panchayat
Date: 2024.08.17
10:38:38 +0530
                       Through Their Sanghatak                            ... Petitioner
                                  V/s.
                       State of Maharashtra
                       Through their Chief Secretary
                       And Ors.                                           ... Respondents



                       Mr. Satteydra Muley for Petitioner (through V. C.).
                       Mr. P. P. Kakade, Government Pleader with Ms. O. A.
                       Chandrukar, Addl. Government Pleader and Ms. G. R.
                       Raghuwanshi, AGP and Mr. Ashutosh Mishra for State -
                       respondent Nos.1 to 3 & 6.
                       Mr. Abhinandan B. Vagyani and Mr. C. M. Lokesh for
                       respondent No.5.


                                  CORAM : DEVENDRA KUMAR UPADHYAYA, CJ &
                                          AMIT BORKAR, J.

DATED : AUGUST 16, 2024

P.C.:

1. Heard; judgment is reserved.

(AMIT BORKAR, J.) (CHIEF JUSTICE)