Bombay High Court
Shyamala Subhash Khanderay vs The State Of Maharashtra Through Its ... on 3 February, 2026
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3058 OF 2024
Shyamala Subhash Khanderay
VERSUS
The State Of Maharashtra Through Its Secretary And Others
Mr. O. B. Boinwad, Advocate for petitioner
Mr. A. M. Phule, AGP for respondent-State
Mr. A. S. Bayas, Advocate for respondent No. 2 ( through VC)
CORAM : Smt. Vibha Kankanwadi &
Hiten S. Venegavkar, JJ.
DATE : 03rd February, 2026 PER COURT :-
1. Though the notice had issued to respondents, especially respondent No. 2 by order dated 19.03.2024 and then respondent No. 2 appeared somewhere in April, 2024 yet till today the affidavit-in-reply has not been filed. Learned Advocate, Mr. Bayas, appearing for respondent No. 2 seeks accommodation by reserving the right to impose cost.
2. We are granting only one chance.
3. Affidavit-in-reply to be filed on or before 20.02.2026. Copy of the same be given to other side, in advance.
4. Place the matter for further consideration on 06.03.2026.
(Hiten S. Venegavkar, J.) (Smt. Vibha Kankanwadi, J.) B. S. Joshi 946-WP-3058-2024.odt 1 of 1