Savrav Ganesh Chowdhury vs The Grievance Redressal Committee ...
2026 Latest Caselaw 5145 Bom

Bombay High Court

Savrav Ganesh Chowdhury vs The Grievance Redressal Committee ... on 15 May, 2026

                                                                                         901-WP(L)17358-2026 (OS).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:25:16
           +0530
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 ORDINARY ORIGINAL CIVIL JURISDICTION

                                                   WRIT PETITION (ST) NO. 17358 OF 2026

                              Savrav Ganesh Chowdhury                                           ...Petitioner
                                    Versus
                              The Grievance Redressal Committee
                              Through The Registrar & Ors.                                      ...Respondents
                                                           __________

                              Mr. Vinod P. Sangvikar a/w Saima S. Shaikh, for the Petitioner.
                              Smt. Usha Rahi, AGP for the Respondent Nos.1 and 2 - State.
                              Ms. Aarushi Yadav h/f Ravleen Sabharwal for Respondent - SRA.
                                                            __________

                                                             CORAM :    ADVAIT M. SETHNA, J.

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties.

2. The learned counsel for the Respondents are making a strong

grievance that the Petition copies have not been served and they have

been waiting in Court since morning only for this matter.

3. In the fitness of things, the Petitioner is directed to serve the

Respondents with a copy of the Petition.

4. Considering the urgency, liberty to move before the Vacation

Court.

[ADVAIT M. SETHNA, J.]