Vaishnavi D/O Ramesh Binzade And ... vs Union Of India Through Secretary, ...
2024 Latest Caselaw 2975 Bom

Bombay High Court

Vaishnavi D/O Ramesh Binzade And ... vs Union Of India Through Secretary, ... on 31 January, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                                 1                                                                    wp 635.22.odt

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

                                                        Writ Petition No.635/2022
                                              (Vaishnavi and another V Union of India and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders appearances, Court's orders of directions and Registrar's orders

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Mr. I.S. Charlewar, Advocate for petitioners. Mr. N. Deshpande, DGSI for respondent no.1. Mr. V.A. Bramhe, Advocate for respondent no.4.

CORAM : Nitin W. Sambre & Abhay J. Mantri, JJ DATE : 31-01-2024.

We are informed that Special Leave Petition preferred

by the respondent-Union of India against the judgment delivered by

the Delhi High Court in the matter of Subhash and others vs

Union of India (WP (C) 5211/2022 and CM Appln 15475/2022) ,

decided on 21-12-2022 is pending adjudication before the Hon'ble

Apex Court.

2. That being so, we defer the hearing of this petition till

13-03-2024, as prayed.

(Abhay J. Mantri, J.) (Nitin W. Sambre, J.)

Deshmukh

Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 02/02/2024 16:08:13