Bombay High Court
Sangita Ramesh Thorat vs The Union Of India And Ors on 10 June, 2019
Author: Mangesh S. Patil
Bench: S.V.Gangapurwala, Mangesh S. Patil
65
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.6498 OF 2019
SANGITA RAMESH THORAT
VERSUS
THE UNION OF INDIA AND ORS
...
Advocate for Petitioner : Kalani Pravin N.
GP for respondents : A.B.Girase
-----
CORAM : S.V.GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE : 10/06/2019 PER COURT :
The learned counsel for petitioner submits that the petitioner has not approached the grievance committee of respondent no.4. The grievance of the petitioner is about the issuance of letter of intent to respondent no.6.
2] The petitioner may take steps before grievance committee of respondent no.4 as is permissible.
3] Writ Petition is accordingly disposed of. No costs. All contentions of respective parties are kept open.
(MANGESH S. PATIL,J.) (S.V.GANGAPURWALA,J.) umg/ ::: Uploaded on - 12/06/2019 ::: Downloaded on - 13/06/2019 00:16:05 :::