Bombay High Court
Rajni Hariom Sharma vs Union Of India And Anr on 12 March, 2020
Author: Sarang V. Kotwal
Bench: K.K.Tated, Sarang V. Kotwal
529 wpst 3883-20=.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 3883 OF 2020
Mrs. Rajni Hariom Sharma ... Petitioner
V/s.
Union of India and Anr. ... Respondents
Ms. Kenny Thakkar for the Petitioner. Mr. A.P. Vanarase, AGP for the Respondent No.2.
CORAM: K.K.TATED, & SARANG V. KOTWAL JJ.
DATE : 12th MARCH 2020 P.C. 1 Not on board. At the request of learned Counsel for the Petitioner, matter is taken on board for urgent orders. 2 Heard learned Counsel for the parties. 3 By this petition under Article 226 of the Constitution of India, the Petitioner is seeking order from this Court to appoint her as a guardian of her husband Mr. Hariom Sharma, who is in Coma for last 2 years.
4 Considering this fact, the following order is passed:
a) The Petitioner to remove all office objections on or before 21.03.2020.
b) Matter to appear on board on 31.03.2020.
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