Bhagirathbai W/O Sukhdeorao Deshmukh vs Union Of India, Through Its Secretary, ...
2024 Latest Caselaw 6987 Bom

Bombay High Court

Bhagirathbai W/O Sukhdeorao Deshmukh vs Union Of India, Through Its Secretary, ... on 4 March, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

  2024:BHC-NAG:2685-DB

                                                                   1                            52wp131.2018..odt


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH, NAGPUR
                                               WRIT PETITION NO. 131 OF 2018
                                      (Bhagirathabai wd/o. Sukhdeorao Deshmukh..Vs... Union of India and others)

                               Office Notes, Office Memorandum of Coram,
                               appearances, Court's orders of directions                  Court's or Judge's order
                               and Registrar's orders.

                                           Mr. S.S. Khadse, counsel for petitioners.
                                           Ms. Munshi, counsel for respondents.


                                           CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.

DATE : MARCH 4, 2024

After having heard the learned respective counsel for

some time, we are of the view that the issue is squarely covered

by the judgment of the Hon'ble Apex Court in the matter of

Union of India Vs. Gandiba Behera (2021)14 SCC 786.

2. In view of above, the petition stands dismissed.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)

Belkhede Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 05/03/2024 15:23:11