Bombay High Court
Kalpana Abbas Kothari vs The State Of Maharashtra And Ors on 19 August, 2024
Author: M.M. Sathaye
Bench: Nitin Jamdar, M.M. Sathaye
TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE
Date: 2024.08.20
13:48:22 +0530
Trupti 1 33-wp-13634-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE
WRIT PETITION NO. 13634 OF 2017
Mrs.Kalpana Abbas Kothari ... Petitioner.
V/s.
State of Maharashtra & Ors. ... Respondents.
......
Ms. Manjiri S. Parasnis for the Petitioner.
Mr.S.H.Kankal, AGP for Respondent Nos. 1 and 5- State.
......
CORAM : NITIN JAMDAR, AND
M.M. SATHAYE, JJ.
DATE : 19 August 2024.
P.C. :
The learned Counsel for the Petitioner seeks time to give notice to Respondent Nos. 2 to 4 and file affidavit of service. Leave is also granted to place the relevant Rules and Regulations on record. Amendment to be carried out before the next date. Stand over to 20 September 2024.
(M.M. SATHAYE, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 20/08/2024 ::: Downloaded on - 21/08/2024 04:28:10 :::