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Noopura Vishwajit Kulkarni And 3 Ors vs State Of Maharashtra And 2 Ors on 8 July, 2019

Author: S. C. Dharmadhikari

Bench: S. C. Dharmadhikari, G.S. Patel

                                                      11-OSWPL2016-19.DOC




 Atul


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                 WRIT PETITION (L) NO. 2016 OF 2019


 Noopura Vishwajit Kulkarni & Ors                             ...Petitioners
        Versus
 State of Maharashtra & Ors                                ...Respondents

WRIT PETITION (L) NO. 2022 OF 2019 Keya Haresh Morbia ...Petitioner Versus The State of Maharashtra, through its Secretary, ...Respondents General Administration Department & Ors Mr Premlal Krishnan, with Sankalp Anantwar & Anurag Mankar, i/b PAN India Legal Services LLP, for the Petitioner in WPL/2016/2019.

Mr Amar GH, i/b Kiran Hublikar, for the Petitioner in WPL/2022/2019.

Mr VA Thorat, Senior Advocate, with AY Sakhare, Senior Advocate & PP Kakade, GP with Smt Geeta Shastri Additional GP, for the State in both the matters.

CORAM: S. C. DHARMADHIKARI & G.S. PATEL, JJ DATED: 8th July 2019 PC:-

1. Writ Petition (L) No. 2022 of 2019 is not on board.

Mentioned.

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2. Since the constitutional validity of the State Act is challenged, a notice to the Advocate General is necessary. That notice is issued and Mr Kakade, learned Government Pleader has accepted it.

3. We are informed that the learned Special Counsel Mr VA Thorat, Senior Advocate will address the Court even on the larger and constitutional challenge.

4. List the matter on 10th July 2019.

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