The State Of Maharashtra Through The ... vs Smt. Prabha Kishnaji Kamble
2024 Latest Caselaw 2320 Bom

Bombay High Court

The State Of Maharashtra Through The ... vs Smt. Prabha Kishnaji Kamble on 24 January, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

                                                                                 Board Sr.No.:-1

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

               WRIT PETITION NO. 10573 OF 2015

 The State Of Maharashtra Through The Principal....PETITIONER
 Secretary And Anr
             V/S
 Smt. Prabha Kishnaji Kamble                ....RESPONDENT

Mr. N.C. Walimbe, Addl. G.P. a/w Mr. N.K. Rajpurohit, AGP for Petitioner Mr. Bhushan A. Bandiwadekar, Advocate for Respondent

CORAM : HON'BLE SHRI JUSTICE A.S. CHANDURKAR & HON'BLE SHRI JUSTICE JITENDRA SHANTILAL JAIN, JJ DATE : 24th January, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )