Bombay High Court
Lubna Shoukat Mujawar vs State Of Maharashtra And 4 Ors on 11 October, 2021
Author: Abhay Ahuja
Bench: R.D. Dhanuka, Abhay Ahuja
28-ial22264-21.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (LODGING) NO.22264 OF 2021
IN
WRIT PETITION NO.132 OF 2017
Lubna s. Mujawar ...Applicant /
...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
Mr.Nirmal Pagaria i/b Mr.D.V. Sutar for the Applicant / Petitioner.
Mr.A.L. Patki, Addl. GP for the State - Respondent Nos.1 to 3.
CORAM : R.D. DHANUKA &
ABHAY AHUJA, JJ.
DATE : 11TH OCTOBER, 2021.
P.C. :-
1. The matter is on board and is mentioned out of turn at 2.45 p.m.
2. Learned counsel for the respondents states that the service by the petitioner has not been effected on the respondents. The petitioner to effect the service of the interim application on the respondents within one week from today. Affidavit in reply to the interim application shall be filed within two weeks from the date of effecting service with a copy to be served upon the applicant's advocate simultaneously. Re-joinder, if any, shall be filed within one 1/2 28-ial22264-21.doc week thereafter with a copy to be served upon the respondents' advocate simultaneously.
3. Place the interim application on board on 24 th November, 2021.
(ABHAY AHUJA, J.) (R.D. DHANUKA, J.) Digitally signed by VASANT VASANT ANANDRAO ANANDRAO IDHOL Date: 2021.10.12 11:32:58 IDHOL +0530 2/2