Bombay High Court
Miss Sandhya L Ghosalkar And Anr vs State Of Maharashtra Thorugh The ... on 8 April, 2019
Author: Dama Seshadri Naidu
Bench: B. R. Gavai, Dama Seshadri Naidu
(19)-WP-4763-16.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.4763 OF 2016
Miss. Sandhya L. Ghosalkar
after marriage
Mrs. Vinaya Vinod Chogle and another ..Petitioners
Versus
State of Maharashtra and others ..Respondents
Mr. S. A. Rajeshirke, Advocate for the Petitioners.
Mr. V. M. Mali, AGP for Respondent Nos.1 to 7.
CORAM : B. R. GAVAI &
DAMA SESHADRI NAIDU, JJ.
DATE : 8th APRIL, 2019 P.C. Adjourned sine die. Parties are at liberty to move this Court after the Full Bench decides the issues.
[DAMA SESHADRI NAIDU, J.] [B. R. GAVAI, J.]
BGP. 1 of 1
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