Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5203 Bom

Bombay High Court

Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra on 18 May, 2026

                                                                  1.WPST.14693.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                    WRIT PETITION (STAMP) NO.14693 OF 2026

Santosh s/o Pandurang Patil and Another                        ...Petitioners

         Versus

The District Registrar of money Lending and Others ...Respondents

                                    ***
Mr. Vijay B. Patil, Advocate for the Petitioners.
Mr. K. B. Jadhavar, AGP for Respondent - State.
                                    ***

                                       CORAM : SIDDHESHWAR S. THOMBRE, J.

(VACATION COURT) DATE : MAY 18, 2026 PER COURT :

1. Heard learned counsel for the petitioner.

2. Issue notice to the Respondents, returnable on 18th June

2026.

3. Learned AGP waives service of notice on behalf of

Respondent No.1.

4. Learned counsel for the Petitioner submits that proceedings

are pending before the District Registrar of Money Lending, as well as

before the District Deputy Registrar, Co-operative Societies, Jalgaon,

wherein the application preferred by the Petitioner seeking permission

to cross-examine Respondent Nos.2 and 3 has been rejected. It is

1.WPST.14693.2026.odt

further submitted that the matter is posted on 19 th May 2026 for final

arguments.

5. In the meanwhile, there shall be interim relief in terms of

prayer clause (c), which read as under :

"C) Pending the hearing and final disposal of the Writ Petition, the proceedings of Money Lending Case No.01 of 2021 filed and pending before the Registrar of Money Lending so also the District Deputy Registrar Cooperative Societies, Jalgaon may kindly be stay."

6. In addition to the Court notice, the Petitioner is permitted

to serve Respondent Nos.2 and 3 by private mode of service and shall

file an affidavit of service before the next date.

( SIDDHESHWAR S. THOMBRE, J. )