Bombay High Court
Purnima Kantharia Alias Purnima ... vs Union Of India And 7 Ors on 25 April, 2022
Author: Madhav Jamdar
Bench: Revati Mohite Dere, Madhav Jamdar
Digitally signed 24-OW11993-2022.DOC
by HEMANT
HEMANT CHANDERSEN
CHANDERSEN SHIV
SHIV Date:
2022.04.25
14:32:26 +0530
Shiv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.11993 OF 2022
Purnima Kantharia Alias
Purnima Khokhawala ... Petitioner
vs
Union of India & Ors. ... Respondents
Dr.Milind Sathe, Senior Advocate with Karan Adik i/b Shubhada
Salvi for the Petitioner.
Ms.Jyoti Chavan, AGP for the Respondent-State.
Mr.D.B.Deshmukh, for the Respondent Nos.5 to 7.
CORAM: REVATI MOHITE DERE &
MADHAV JAMDAR, JJ.
DATE : 25TH APRIL 2022 P.C:-
1. Learned AGP states that the Dean, J. J. Group of Hospital, Mumbai will appoint a Neurologist from the concerned department to examine the Petitioner's mother and submit a report. The said report to be submitted to this Court on or before 27th April 2022.
2. Stand over 27th April 2022 at 2.30 pm. MADHAV JAMDAR, J. REVATI MOHITE DERE, J.
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