Bombay High Court
Adiwasi Paradhi Samaj Mahila Bachat Gat ... vs The State Of Maharashtra Through Its ... on 13 December, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
969
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
969 WRIT PETITION NO.11088 OF 2022
ADIWASI PARADHI SAMAJ MAHILA BACHAT GAT THROUGH ITS
SECRETARY NANDABAI PANNALALMAVALE
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
OTHER
...
Advocate for Petitioners : Mr. Girase Amarjitsing B.
AGP for Respondents State: Mr. A. S. Shinde
Advocate for Respondents :
CORAM : MANGESH S. PATIL &
Y. G. KHOBRAGADE, JJ.
DATE : 13.12.2022
ORDER:
1. Learned AGP points out that pursuant to the order passed by this Court on the last date, respondent No.2-Project Officer is present. She has informed him that she was on medical leave till yesterday and undertakes to file the reply within a week.
2. We discharge her presence with the hope that the message is conveyed.
3. Stand over to 20.12.2022.
(Y. G. KHOBRAGADE, J.) ( MANGESH S. PATIL, J.) JPChavan Page 1 of 2 ::: Uploaded on - 14/12/2022 ::: Downloaded on - 14/12/2022 21:15:46 ::: 969 Page 2 of 2 ::: Uploaded on - 14/12/2022 ::: Downloaded on - 14/12/2022 21:15:46 :::