Bombay High Court
The State Of Maharashtra , Women And ... vs Smt. Rohini Madhusudan Nirmale And Ors on 11 February, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
10-WP.1004.2022+3
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1004 OF 2022
The State of Maharashtra }
and Ors. } Petitioners
versus
Smt. Rohini Madhusudan }
Nirmale and Ors. } Respondents
WITH
WRIT PETITION NO. 1002 OF 2022
The State of Maharashtra }
and Ors. } Petitioners
versus
Smt. Rupali Suresh Bidkar } Respondent
WITH
WRIT PETITION NO. 1001 OF 2022
The State of Maharashtra }
and Ors. } Petitioners
versus
Smt. Vaishali Walmikrao }
Shelke } Respondent
WITH
WRIT PETITION NO. 995 OF 2022
The State of Maharashtra }
and Ors. } Petitioners
SALUNKE versus
JV
Digitally signed
Smt. Kiran Chhaganlal Pawar} Respondent
by SALUNKE J V
Date: 2022.02.11
16:12:40 +0530
Mr. N. C. Walimbe-AGP for petitioners (State).
Dr. Gunaratan Sadavarte for the respondents.
CORAM: DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: FEBRUARY 11, 2022 Page 1 of 2 J.V.Salunke,PS 10-WP.1004.2022+3 P.C.:
1. Mr. Walimbe, the learned AGP is not prepared to argue the writ petition today.
2. Stand over to 23rd February 2022.
(M. S. KARNIK, J.) (CHIEF JUSTICE) Page 2 of 2 J.V.Salunke,PS