Bombay High Court
Anuja Arun Redij vs The State Of Maharashtra And Anr on 10 August, 2022
Author: Gauri Godse
Bench: G.S. Patel, Gauri Godse
3-ASWP-3116-2022.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3116 OF 2022
Anuja Arun Redij ...Petitioner
Versus
The State of Maharashtra & Anr ...Respondents
Mr RS Apte, Senior Advocate,i/b Dhavle Ketan Arun for the
Petitioner.
Mr KS Thorat, AGP , for the Respondent-State.
CORAM G.S. Patel &
Gauri Godse, JJ.
DATED: 10th August 2022 PC:-
1. Mr Thorat states that an Affidavit in Reply has been sent to the Government for approval and finalisation.
2. List the matter on 5th September 2022.
(Gauri Godse, J) (G. S. Patel, J) Digitally signed by RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:
2022.08.12 11:07:30 +0530 Page 1 of 1 10th August 2022