Bombay High Court
Ku. Sangita Panjabrao Rupanarayan And ... vs Union Of India, Thr. Secretary(Iedss ... on 9 July, 2020
Author: S. M. Modak
Bench: S.B. Shukre, S. M. Modak
1/1 30 wp 1753.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.1753 OF 2020
Ku. Sangita Panjabrao Rupnarayan and Ors.
VS.
Union of India through its Secretary and others
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
Appearances, court's
orders or directions and
Registrar's orders
Mr. Anand Parchure, Advocate for petitioners.
CORAM : S. B. SHUKRE AND
S. M. MODAK, J.J.
DATE : 09.07.2020
Issue notice for final disposal at admission
stage to the respondents, returnable in three weeks.
2. Mr. Saurabh Chaudhary, learned counsel waives service of notice on behalf of respondent No.1.
3. Smt. K.S. Joshi, Addl. G.P. waives service of notice on behalf of respondent Nos. 2 to 5.
4. Let this petition be listed along with W.P.No.3696 of 2018.
5. This order be communicated to the learned counsel appearing for the parties, either on the email address or on WhatsApp or by such other mode, as is permissible in law. It may be uploaded on official website too.
JUDGE JUDGE
Manisha
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