Bombay High Court
Swayamsiddha Mahila Mandal Vishva ... vs The Union Of India, Ministry Of Women And ... on 22 March, 2022
Bench: A.S. Chandurkar, Mukulika Shrikant Jawalkar
16-WP-2440-21 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.2440 OF 2021
Swayamsiddha Mahila Mandal Vishva Sadan, Latur
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4196 OF 2020
Renuka Charitable Trust, Thr. Its President, Kurul
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4201 OF 2020
Legal Literacy Movement for Women, Thr. Its President, Nagpur
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4199 OF 2020
Peoples Education Society, Thr. Its President, Buldhana
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4197 OF 2020
Patel Bahuddeshiya Shikshan Manda, Thr. Its Secretary, Katol
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4192 OF 2020
Ujjwal Gondwanan Mahila Mandal, Thr. Its President, Nagpur
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4195 OF 2020
Vidarbha Gramvikas Shikshan Mandal, Thr. Its Secretary, Chandrapur
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.2323 OF 2021
Meenakshi Mahila Vikas Mandal, Thr. Its Secretary, Nanded
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.2439 OF 2021
Bharatiya Adim Jati Sevak Sangh, New Delhi, Thr. Secretary, Thakaji N. Kanawade
-vs-
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
WITH
WRIT PETITION NO.4193 OF 2020
Ahilyadevi Shikshan Pasarak and Bahuddeshiya Mandal, Washim Thr. President
-vs-
16-WP-2440-21 2/2
The Union of India, Thr. Secretary, Ministry of Women and Child Development and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Anand Parchure, Advocate for petitioners in WP Nos.2440/21,
4196/20, 4201/20, 4199/20, 4197/20, 4192/20, 4195/20 and
4193/20.
Shri Talekar, Advocate for petitioner in WP No.2323/21.
Shri Vikram S. Undre, Advocate for petitioner in WP No.2439/2021.
Shri N. S. Deshpande, Assistant Solicitor General of India for
respondent No.1/Union of India.
Ms N. P. Mehta, Assistant Government Pleader for respondent/State.
CORAM : A. S. CHANDURKAR AND SMT M. S. JAWALKAR, JJ.
DATE : March 22, 2022 The learned Assistant Government Pleader submits that after the proceedings were transferred from the Aurangabad Bench, instructions have not been received from the concerned respondents. It is expected that by the next date necessary instructions would be furnished.
Stand over three weeks.
(Smt M. S. Jawalkar, J.) (A. S. Chandurkar, J.) Asmita Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:23.03.2022 10:21:27