Bombay High Court
Chaitali Sameer Thakre vs The Divisional Commissioner, Amravati ... on 28 February, 2020
Author: Manish Pitale
Bench: Manish Pitale
1 wp.6576.2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 6576 OF 2019
Chaitali Sameer Thakre
..Vs..
The Divisional Commissioner Amravati, Division Amravati & Others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S.M. Vaishnav, Advocate for the Petitioner.
Smt. Mrunal Naik, A.G.P. for Respondent No.1.
Shri N.A. Gawande, Advocate for Respondent No.3.
CORAM : MANISH PITALE, J.
DATED : 28th FEBRUARY, 2020.
Heard learned counsel for the rival parties.
2. Arguable issues arise in the present writ petition, particularly because it is pointed out that the period of absence of the petitioner was allegedly between 14.03.2017 and 22.06.2017 and admittedly the petitioner who was pregnant at the relevant time delivered a child through a cesarean section on 17.03.2017.
3. Hence, Rule returnable early.
4. Smt. Mrunal Naik, learned A.G.P. waives notice for respondent No.1, Shri N.A. Gawande, learned counsel waives notice for respondent No.3.
5. The ad-interim relief granted by this Court shall continue to operate during the pendency of this writ petition.
JUDGE Vijay ::: Uploaded on - 02/03/2020 ::: Downloaded on - 12/06/2020 11:42:51 :::