Bombay High Court
Dilip Nana Randive vs State Of Maharashtra And Ors on 8 December, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin W. Sambre, Sharmila U. Deshmukh
rsk 1 17-18--------WP-14880-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.14880 OF 2022
Dilip Nana Randive ...Petitioner
Vs.
State of Maharashtra and Ors. ...Respondents
WITH
WRIT PETITION NO.14899 OF 2022
Savita Bhikaji Barmukh ...Petitioner
Vs.
State of Maharashtra and Ors. ...Respondents
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Mr. Rahul S. Kadam for the Petitioners.
Mr. N. C. Walimbe, Assistant Government Pleader for Respondent Nos.1 to
3-State.
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CORAM : NITIN W. SAMBRE &
Digitally signed
by RAJESHWARI
RAJESHWARI SUBODH
SHARMILA U. DESHMUKH, JJ.
SUBODH KARVE
KARVE Date:
2022.12.12
10:28:15 +0530
DATED : 8 DECEMBER 2022.
P. C. :
Heard.
2. Leave to amend. Amendment to be carried out within a period of two weeks from today.
3. Issue notice to Respondents. Learned Assistant Government rsk 2 17-18--------WP-14880-22.doc Pleader waives service for Respondent Nos.1 to 3. Notice to Respondent No.4 is made returnable on 20/12/2022.
4. Stand over to 20/12/2022. To be heard along with Writ Petition No.14899/2022.
(SHARMILA U. DESHMUKH, J.) ( NITIN W. SAMBRE, J.)