Bombay High Court
Sou. Revati Kusha Wagh And Anr vs The State Of Maharashtra, Thr, Thr. The ... on 6 October, 2018
Author: M. S. Karnik
Bench: B. R. Gavai, M. S. Karnik
(911)-CP-344 & 149-18.doc
BDPSPS
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
signed by
Bharat
Bharat Dasharath
Dasharath Pandit
Pandit Date:
2018.10.08
18:47:53
+0530
CONTEMPT PETITION NO.344 OF 2018
Mrs. Shanti Satyavijay Pawaskar and another ..Petitioners
Versus
The State of Maharashtra and another ..Respondents
ALONGWITH
CONTEMPT PETITION NO.149 OF 2018
Sou. Revati Kusha Wagh and another ..Petitioners
Versus
The State of Maharashtra and another ..Respondents
Mr. N. V. Bandiwadekar a/w Mr. S. A. Mane, Advocate for the
Petitioners.
Mr. V. M. Mali, AGP for Respondent No.1 - State.
CORAM: B. R. GAVAI &
M. S. KARNIK, JJ.
DATE: 6th OCTOBER, 2018 P.C.:-
1] Contempt Petition No.149 of 2018 is not on board. Upon mentioning, the same is taken on board.
2] Leave to amend granted. 1/2 (911)-CP-344 & 149-18.doc 3] Issue notice to Respondents, returnable on 22/10/2018. 4] Mr. Mali, learned AGP, waives service of notice on behalf of Respondent No.1/State. Hamdast granted for serving Respondent No.2. (M. S. KARNIK, J.) (B. R. GAVAI, J.) 2/2