Bombay High Court
The State Of Maharashtra Through ... vs Smt Trupti Kolte Since After Marriage ... on 2 May, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
18-WP-5983-2023
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5983 OF 2023
WITH
INTERIM APPLICATION NO. 4297 OF 2023
The State of Maharashtra .. Petitioner
Versus
Smt. Trupti Kolte .. Respondent
Mr. A. Y. Sakhare, Senior Advocate i/by Mr. N. K. Rajpurohit,
AGP for petitioner/State.
Mr. Y. S. Jahagirdar, Senior Advocate a/w Mr. Om M. Lonkar
and Ms. Advaita Lonkar for applicant in IA/4297/2023.
Mr. A. M. Kulkarni i/by Ms. Akanksha Helaskar Tambile and Mr.
Gaurav Bandiwadekar for respondent.
CORAM: S. V. GANGAPURWALA, ACTING CJ. &
SANDEEP V. MARNE, J.
DATE: MAY 2, 2023
P.C.:
1. We have heard Mr. Sakhare, learned senior advocate for the petitioner/State.
2. Mr. Kulkarni, learned advocate appears for the sole respondent and seeks time.
3. Stand over to 8th June, 2023.
4. In the meantime, there will be ad-interim stay to clause (C) of the impugned order.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)
Digitally
signed by
PRAVIN
PRAVIN DASHARATH
DASHARATH PANDIT
PANDIT Date:
2023.05.03
12:25:08
+0530
1
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