Bombay High Court
Shyamala Subhash Khanderay vs The State Of Maharashtra Through Its ... on 19 March, 2024
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
(1) wp3058.24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
962 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 the Petitioner.
Mr.R.K. Ingole, AGP for the Respondent/State.
CORAM : RAVINDRA V. GHUGE &
R.M. JOSHI, JJ.
DATED : 19.03.2024 PC :-
01. The Petitioner desires to delete prayer clause (A). Deletion be carried out.
02. Issue notice to the Respondents, returnable on 17.04.2024. The learned AGP waives service of notice for Respondent Nos. 1,3 and 4.
03. All office objections to be removed on or before 04.04.2024, failing which, the Petition shall stand dismissed on 05.04.2024, without reference to the Court.
[R.M. JOSHI,J.] [RAVINDRA V. GHUGE,J.] snk/2024/MAR24/wp3058.24