Bombay High Court
Maria Artemia Gomes vs Grievances Redressal Committee And ... on 15 March, 2024
Author: Sandeep V. Marne
Bench: Sandeep V. Marne
k 1/2 7 wpl 3739.24 os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.3739 OF 2024
Maria Artemia Gomes ....Petitioner
V/S
Grievance Redressal Committee & Ors. ....Respondents
_________
Mr. Umesh Shetty, Senior Advocate with Ms. Sharila D'souza and Mr.
Gopalkrishna Nayak i/b M/s. Flavia Legal for the Petitioner.
Ms. Jaymala Ostwal, Additional GP for Respondent Nos.1 and 2/State.
Mr. Jagdish G. Aradwad (Reddy) for Respondent No.3.
__________
CORAM: SANDEEP V. MARNE, J.
DATE : 15 MARCH 2024. P.C.:
1 The learned Senior Advocate appearing for the Petitioner seeks leave to amend the Petition as per the draft amendment. Leave granted. Amendment to be carried out within a period of two weeks from today. Re-verification is dispensed with.
2 Issue notice to Respondents, returnable on 30 April 2024.
3 Ms. Ostwal, learned Additional GP waives service on behalf of Respondent Nos.1 and 2. Mr. Reddy waives service on behalf of Respondent No.3.
katkam Page No. 1 of 2 15 March 2024 ::: Uploaded on - 18/03/2024 ::: Downloaded on - 31/03/2024 04:40:23 ::: k 2/2 7 wpl 3739.24 os.doc 4 Till the next date of hearing there shall be ad-interim relief in terms of prayer clause (b). (SANDEEP V. MARNE, J.) katkam Page No. 2 of 2 15 March 2024 ::: Uploaded on - 18/03/2024 ::: Downloaded on - 31/03/2024 04:40:23 :::