Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Bombay High Court

Sadhana Balasaheb Bendbhar vs The State Of Maharashtra And Ors on 20 October, 2021

Author: Abhay Ahuja

Bench: R.D.Dhanuka, Abhay Ahuja

                                                                 17.5283.18-wp.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BASAVRAJ                            CIVIL APPELLATE JURISDICTION
GURAPPA
PATIL
Digitally signed by
                                          WRIT PETITION NO.5283/2018
BASAVRAJ GURAPPA
PATIL
Date: 2021.10.22
10:53:17 +0530
                      Sadhana Balasaheb Bendbhar                ..... Petitioner

                             Vs.

                      State of Maharashtra & Ors.               ..... Respondents



                      Mr. Narendra V. Bandiwadekar a/w. Mr. Vinayak Kumbhar,
                      Mr. Ajinkya Nvale I/b. Mrs. Ashwini N. Bandiwadekar for
                      the Petitioner
                      Mrs. P.J.Gavhane, AGP for State - Respondents No.1 and 2
                      Ms. Prajakta Gaonkar h/f. Mrs. Anjali N. Helekar for
                      Respondent No.3.
                      Mr. Rupesh R. Lanjekar for Respondent No.5



                                                 CORAM:    R.D.DHANUKA &
                                                           ABHAY AHUJA, JJ.

DATED : OCTOBER 20, 2021 P.C. 1 Place Writ Petition (ST) No.8208/2019 along with this petition, High-on-Board, on 25.10.2021.

2 Ad-interim relief granted by this Court on 02.05.2018 to continue till further orders.

(ABHAY AHUJA, J.) (R.D.DHANUKA, J.) Basavraj G. Patil 1/1