Bombay High Court
Sangeeta Ratan Paradhi vs The State Of Maharashtra Through Its ... on 24 September, 2025
Author: R. G. Avachat
Bench: R. G. Avachat
1 914-ca-10463-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
914 CIVIL APPLICATION NO. 10463 OF 2025 IN WP/12300/2022
Sangeeta Ratan Paradhi
VERSUS
The State Of Maharashtra Through Its Principal Secretary And Others
...
Mrs. S. A. Dhumal (Tambat), Advocate for Applicant
Mr. P. s. Patil, AGP for Respondents/State
Mr. A. R. Nikam, Advocate for Respondent No.2 in Writ Petition.
...
CORAM : R. G. AVACHAT AND
ABASAHEB D. SHINDE, JJ.
DATED : SEPTEMBER 24, 2025 P.C.:
1. By this Civil Application the applicant/petitioner is seeking condonation of delay of 534 days in filing this Civil Application for restoration of Writ Petition, which was dismissed for non-removal of office objections.
2. For the reasons stated in the Civil Application, the Civil Application is allowed in terms of prayer clauses (B) and (C) of the same, subject to deposit of cost of Rs.5,000/- with the Advocate's Association of the Bombay High Court, Bench at Aurangabad within a period of two weeks from today.
3. We further make it clear that the applicant/petitioner shall remove all the office objections within a period of two weeks from today, failing which this order shall stand recalled.
4. Civil Application stands disposed of accordingly.
[ABASAHEB D. SHINDE, J.] [R. G. AVACHAT, J.] Narwade/