Bombay High Court
Anusaya Kashinath Koli @ Anusaya Ganpat ... vs State Of Maharashtra And 3 Ors on 3 April, 2019
Author: M.S. Sanklecha
Bench: A.S. Oka, M.S. Sanklecha
1 wp-3165.18.docx
pmw
FARAD CONTINUATION SHEET NO.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3165 OF 2018
Office Notes, Office Memorandam
of Coram, appearances, Court's
Court's or Judge's orders
orders or directions and
Registrar's orders
Mr. Rohan Sawant I/b. Mr. Sanjay S. Gawde for the Petitioners.
Mr. Arun Pannikar I/b. Mr. Tejas Shah for the Applicant in
CHSW/289/2017.
Mr. Sukanta Karmakar, AGP for the Respondent - State.
Mr. A.P. Kulkarni for the Respondent Nos.2 to 4.
CORAM : A.S.OKA AND
M.S. SANKLECHA, JJ.
DATE : 3rd APRIL 2019.
P.C. :
. Not on Board. Taken on Board.
1 The learned counsel appearing for the
petitioners tenders draft amendment which is taken on record and marked 'A-1' for identification. The petition is at pre-admission stage. Amendment is based on subsequent events. Hence, we permit the amendment in terms of the draft without prejudice to the rights and contentions of the parties. Amendment shall be carried out within a period of two weeks from the date on which this order is uploaded. Advocate 1 of 2 ::: Uploaded on - 05/04/2019 ::: Downloaded on - 05/04/2019 22:22:33 ::: 2 wp-3165.18.docx for the petitioners to serve amended copy of the petition to all the respondents. Place the petition under the caption of fresh admission on 18 th April 2019. To be heard along with Writ Petition No.3166 of 2018.
(M.S. SANKLECHA, J.) (A.S.OKA, J.) 2 of 2 ::: Uploaded on - 05/04/2019 ::: Downloaded on - 05/04/2019 22:22:33 :::