Dr. Sunita Narednra Suryavanshi And ... vs State Of Mah., Thr. Sec., Department Of ...
2024 Latest Caselaw 1130 Bom

Bombay High Court

Dr. Sunita Narednra Suryavanshi And ... vs State Of Mah., Thr. Sec., Department Of ... on 17 January, 2024

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                1                                   15 wp 5185-2019

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

                                             WRIT PETITION NO.5185/2019
                                       Dr. Sunita Narendra Suryavanshi and others
                                                             Vs.
                       The State of Maharashtra thr. Its Secretary, Department of Agriculture, Animal
                       Husbandry, Dairy Development and Fisheries, Mantralaya Mumbai and others
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 -------------------------------------------------------------------------------------- --------
                                                             Shri B.G. Kulkarni, Advocate for petitioners
                                                             Ms Shamsi Haider, AGP for respondent Nos.1
                                                             Shri Abhay Sambre, Advocate for respondent No.2


                                                             CORAM : AVINASH G. GHAROTE AND
                                                                     SMT. M.S. JAWALKAR, JJ..

DATED : 17/01/2024

Shri Kulkarni, learned Counsel for petitioners submits that the issue in question is covered by two judgments of this Court, the Special Leave Petition against which has been dismissed.

2. Mr Sambre, learned Counsel for respondent No.2 and learned Assistant Government Pleader, therefore, to make a statement whether these cover the controversy in issue. List the matter on 25.01.2024.

                                                JUDGE                                           JUDGE
                                 R.S. Sahare

Signed by: Mrs. Ranjana Sahare Designation: PA To Honourable Judge Date: 17/01/2024 17:25:09