Smt. Lalita Sharad Satpute vs The Union Of India, Thr. Secretary, ...
2026 Latest Caselaw 5012 Bom

Bombay High Court

Smt. Lalita Sharad Satpute vs The Union Of India, Thr. Secretary, ... on 13 May, 2026

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

                                       WRIT PETITION NO. 4102 OF 2026
                   Smt. Lalita Sharad Satpute Vs Union of India and others.

Office Notes, Office Memoranda of                            Court's or Judge's orders
Coram,     Appearances,     Court's
orders or directions and Registrar's
orders

                                       Mr. Vishal Anand, counsel for petitioner.
                                       Mr. J.B. Kasat, counsel for respondent Nos. 3 and 5.
                                       Mr. Palshikar, AGP for respondent Nos. 2 and 4.
                                       Mr. Chaudhari, counsel for respondent No.1.

                                       CORAM:        RAJNISH R. VYAS, J.

DATED : 13/05/2026

1. Heard the learned counsels.

2. Issue notice to the respondents, returnable on 15/05/2026.

3. Mr. Chaudhari, learned counsel waives service of notice on behalf of respondent No.1. Mr. Palshikar, learned AGP waives service of notice on behalf of respondent Nos. 2 and 4. Mr. J.B. Kasat, learned counsel waives service of notice on behalf of respondent Nos. 3 and 5.

4. The petitioner is permitted to serve the remaining respondent by private mode, in addition to the regular mode of service and file an affidavit, failing which the petitioner shall deposit costs of Rupees Five Hundred with the Public Welfare Fund.

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5. In the meanwhile respondent No.5 is directed to decide the representation dated 09/4/2026 and 23/04/2026.

(RAJNISH R. VYAS, J.)

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