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Bombay High Court

Nishigandha Ramchandra Naik vs Haffkine Institute For Training ... on 17 February, 2020

Author: M.S.Karnik

Bench: Nitin Jamdar, M.S.Karnik

                                                                          1                  65 WPL 302-2020.doc


                                     Sequeira

                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   ORDINARY ORIGINAL CIVIL JURISDICTION


                                                 WRIT PETITION (Lodging) NO. 302 OF 2020

                                     Dr.Nishigandha Ramchandra Naik                     .. Petitioner
                                           Vs
                                     State of Maharashtra and another                   .. Respondents


                                     Dr.Abhinav Chandrachud a/w Mr.Amogh Singh, Ms.Jayshri
                                     Manjrekar i/b Solicis Lex, for the Petitioner.
                                     Ms.P.H.Kantharia-Government Pleader a/w Mr.Himanshu Takke-
                                     Addl. Government Pleader, for the Respondent No.1-State.
                                     Ms.Tanaya Patankar i/b Nutan Patankar, for Respondent No.2.

                                                                      CORAM : NITIN JAMDAR &
                                                                              M.S.KARNIK , JJ.

Date : 17 February 2020.

P.C. :

Heard learned Counsel for the parties.

2. Leave to amend granted in terms of draft amendment handed in. Reply to the amended portion to be filed before the next date.

3. Stand over to 21 February 2020, at 3.30 p.m. M.S.KARNIK, J. NITIN JAMDAR, J.

Maria Luiza Maria Luiza Sequeira Sequeira Date: 2020.02.18 11:46:24 +0530