Bombay High Court
Nandini Dilipkumar Khanderay And ... vs The State Of Maharashtra And Another on 27 October, 2020
Bench: Sunil P. Deshmukh, R. G. Avachat
1 14-ca-5770-2020.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 5770 OF 2020
IN
REJECTED CASE NO. 311 OF 2020
(WRIT PETITION STAMP NO. 30682 OF 2019)
Nandini d/o Dilipkumar Khanderay & another... Petitioners
Versus
The State of Maharashtra and another ... Respondents
....
Mr. O. B. Boinwad, Advocate for petitioners
Ms. Geeta L. Deshpande, AGP for respondent - State
....
CORAM : SUNIL P. DESHMUKH AND
R. G. AVACHAT, JJ.
DATED : 27th OCTOBER, 2020
ORDER :-
1. For the reasons contained in the application, same is allowed in terms of prayer clauses "B" and "C".
2. Office objections be removed within a period of six weeks from today.
[ R. G. AVACHAT, J. ] [ SUNIL P. DESHMUKH, J. ] SMS 1 of 1 ::: Uploaded on - 28/10/2020 ::: Downloaded on - 29/10/2020 03:07:26 :::