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Bombay High Court

Khairnar Harshada Ramdas vs State Of Maharashtra And Ors on 1 March, 2024

Author: M.M. Sathaye

Bench: Nitin Jamdar, M.M. Sathaye

                      skn                                   1               19 and 28-WP-8932.2023.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE

                                        WRIT PETITION NO. 8932 OF 2023

                      Mrs. Khairnar Harshada Ramdas.                        ...        Petitioner.
                            V/s.
                      State of Maharashtra and others.                      ...        Respondents.

                                                   WITH
                                       WRIT PETITION NO. 16156 OF 2023



                      Mr.Rahul Kadam i/b. Dhamale Kisan Damodar for the Petitioners in
                      both the petitions.
                      Mr.S.B.Kalel, AGP for Respondent Nos.1 to 3 in WP-8932/2023
                      and Mr.V.M.Mali, AGP for the Respondent in WP-15156/2023.


                                     CORAM :          NITIN JAMDAR, AND
                                                      M.M. SATHAYE, JJ.

SANJAY KASHINATH DATE : 1 March 2024. NANOSKAR Digitally signed by SANJAY KASHINATH NANOSKAR P.C. :

In Writ Petition No.8932/2023, the learned counsel for the Petitioners seeks time to consider transposing Respondent No.4 as Petitioner by filing proper vakalatnama and affidavit etc.

2. Since both these petitions are connected, stand over to 5 April 2024 for carrying out above amendment. In the meanwhile, the learned AGP will take instructions as regards the subject matter.

(M.M. SATHAYE, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 04/03/2024 ::: Downloaded on - 10/03/2024 01:59:32 :::