Bombay High Court
Smt. Anjanabai W/O Kewalram Kirpan vs The State Election Commission, Mumbai ... on 18 September, 2018
Author: B.R. Gavai
Bench: B.R. Gavai
wp6083 & 6084.18.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION No.6083 OF 2018
(Smt. Sangita w/o. Vinod Aambildhuke Vs. The State Election Commission, Maharashtra,
through Section Officer, Mumbai and others )
AND
WRIT PETITION No.6084 OF 2018
(Smt. Anjanabai w/o. Kewalram Kirpan Vs. The State Election Commission, Maharashtra,
through Section Officer, Mumbai and others )
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri Bhojraj Dhandale, Advocate for the Petitioner.
Shri S.Y. Deopujari, G.P. for the Respondents.
CORAM : B.R. GAVAI & S.B. SHUKRE, JJ.
th DATE : 18 SEPTEMBER, 2018.
Since the election process is already set in motion, in view of the law laid down by the Hon'ble Apex Court in the case of Election Commission of India Vs. Ashok Kumar Sharma and others, reported in (2000) 8 SCC 216, there is no need to interfere in the present petitions.
Writ Petitions are rejected.
JUDGE JUDGE
DWW
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