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Priyanka Sureshkumar Rai And Anr vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 603 Bom

Citation : 2024 Latest Caselaw 603 Bom
Judgement Date : 10 January, 2024

Bombay High Court

Priyanka Sureshkumar Rai And Anr vs The State Of Maharashtra Through The ... on 10 January, 2024

Author: M.M.Sathaye

Bench: Nitin Jamdar, M.M.Sathaye

Trupti                            1                      43-wp-5452-2017.doc




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO. 5452 OF 2017
Mrs. Ankita Pankajkumar Pandey & Anr.              ...        Petitioners
     versus
The State of Maharashtra & Ors.                    ...        Respondents

                                WITH
                    WRIT PETITION NO. 5439 OF 2017

Priyanka Sureshkumar Rai & Anr.                    ...        Petitioners
      versus
The State of Maharashtra & Ors.                    ...        Respondents
                             .......
Mr.Narendra V. Bandiwadekar, Senior Advocate with Mr.Vinayak
Kumbar i/b. Mr.Mandar G. Bagkar for the Petitioners in both the
Petitions.
Mr. K.S.Thorat, AGP for Respondent No.1-State.
Mr. Suresh M. Kamble for Respondent No.2.
                              .......
                      CORAM : NITIN JAMDAR &
                              M.M.SATHAYE, JJ.

DATE : 10 JANUARY 2024

P.C.:

The learned Senior Advocate for the Petitioners seeks leave to amend to challenge the order dated 28 February 2020 which is brought on record by way of affidavit in reply. Leave as sought for is granted. Amendment to be carried out within a period of three

Trupti 2 43-wp-5452-2017.doc

weeks from today. The learned Senior Advocate for the Petitioners has placed reliance on the order passed by the Division Bench of this Court in the case of Sadaf Imamoddin Masood Versus State of Maharashtra & Ors. and other1. The learned Senior Advocate for the Petitioners states that a compilation of decisions referred to in the said order and other relevant judgments will be placed on record.

2. Stand over to 9 February 2024.

              (M.M.SATHAYE, J.)                            (NITIN JAMDAR, J.)




1    Civil Writ Petition No. 6894 of 2023 dated 2 November 2023





 

 
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