Bombay High Court
Archana Nanabhau Dahifale vs The State Of Maharashtra, Through The ... on 4 September, 2018
Author: M. S. Karnik
Bench: B. R. Gavai, M. S. Karnik
(14)-WP-3491-18.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.3491 OF 2018
Archana D/o Nanabhau Dahifale ..Petitioner
Versus
The State of Maharashtra and another ..Respondents
Ms. Rutuja Shinde h/f Mr. Devendra D. Pawar, Advocate for the
Petitioner.
Mr. S. S. Panchpor, AGP for the Respondent Nos.1 & 2.
CORAM : B. R. GAVAI &
M. S. KARNIK, JJ.
DATE : 4th SEPTEMBER, 2018 P.C. Three weeks time is granted by way of a last chance at the request of learned AGP. Stand over to 25th September 2018.
Balaji Govindrao Panchal Digitally signed by Balaji Govindrao Panchal Date: 2018.09.10 10:58:46 +0530 [M. S. KARNIK, J.] [B. R. GAVAI, J.] BGP. 1 of 1