Bombay High Court
Pallavi Subhash Khanderay Through ... vs The State Of Maharashtra And Others on 24 July, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
(1) 967-wp-9089-2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
967 WRIT PETITION NO.9089 OF 2019
PALLAVI SUBHASH KHANDERAY THROUGH FATHER SUBHASH
SUBHASHRAO KHANDERAY AND OTHERS ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. Omgashad B. Boinwad and Mr. Ganesh R. Jadhav,
Advocates for the Petitioner.
Mr. P. S. Patil, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATED : 24th JULY, 2019. PER COURT:-
1. At the request of learned counsel leave to delete respondent nos.4 and 5.
2. Issue notice to respondents, returnable on 31.07.2019. The learned A.G.P. waives service of notice for respondent nos.1 and 2.
(MANGESH S. PATIL) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/July-19 ::: Uploaded on - 24/07/2019 ::: Downloaded on - 25/07/2019 07:07:29 :::