Bombay High Court
Manik Ananda Chougule vs State Of Maharashtra, Through ... on 26 February, 2020
Author: V.G.Bisht
Bench: S.S. Shinde, V.G.Bisht
hcs
37.w9372.14.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9372 OF 2014
Dr.Manik Ananda Chougule ... Petitioner.
V/s.
State of Maharashtra & Ors. ... Respondents.
Mr.N.M.Ganguli for the Petitioner.
Mr.V.M. Mali AGP for Respondent-State.
Mr.R.A.Rodrigues for Respondent No.3.
CORAM : S.S. SHINDE &
V.G.BISHT, JJ.
DATE : 26TH FEBRUARY , 2020 P.C.:
1. Learned counsel appearing for the petitioner submits that the petitioner will approach the Grievance Committee for redressal of grievances raised in this petition within two weeks from today.
2. In case grievance application is filed within two weeks from today by the petitioner, the Grievance Committee shall decide said grievance application as expeditiously as possible and within six months from filing of said application.
All contentions raised in this petition are kept open to be agitated before the said committee. Since the petition is pending till date, the Grievance Committee shall decide proposed grievance application of the petitioner on its own merits in accordance with law by ignoring technicalities.
3. With the above observations, writ petition is disposed of.
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