Bombay High Court
Adiwasi Paradhi Samaj Mahila Bachat Gat ... vs The State Of Maharashtra Through Its ... on 5 January, 2024
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 11088 OF 2022
Adiwasi Paradhi Samaj Mahila Bachat Gat Through Its Secretary
Nandabai Pannalal Mavale
....Petitioner
VERSUS
The State Of Maharashtra Through Its Secretary And Other
.....Respondent
.....
Advocate for the Petitioner : Mr. Parth Salunke
AGP for Respondent : Mr. N.S. Tekale
CORAM : SMT. VIBHA KANKANWADI AND
S. G. CHAPALGAONKAR, JJ.
Dated : January 05, 2024
PER COURT :-
1. Learned advocate Mr Salunke submits that now he has instructions to appear for the petitioner in view of the fact that the learned advocate who was appearing for the petitioner is now Government Pleader.
2. Fresh vakalatnama to be filed within two weeks from today.
3. Place the matter for further consideration on 1.2.2024.
( S. G. CHAPALGAONKAR, J. ) ( SMT. VIBHA KANKANWADI, J. ) ...
aaa/-
Signed by: SMT. A. A. ANKUSH Designation: PS To Honourable Judge Date: 06/01/2024 14:29:50