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Bombay High Court

Rekha Sharad Ushir vs Saptashrungi Mahila Nagari Sahkari ... on 1 October, 2018

Author: A.S.Gadkari

Bench: A.S.Gadkari

                                                                         wp.2316-2017.doc

Dond
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                          WRIT PETITION NO.2316 OF 2017

Sou. Rekha Sharad Ushir            .                       ..Petitioner
        Vs
Saptashrungi Mahila Nagari Sahakari & Ors                  ..Respondents
                                   -----

Mr. Raje Balkrishna for petitioners.
Ms. Bharati Gadhavi i/b Rajesh Dande & Associates for respondent No.1.
Mr. A.R. Patil, APP for State.

                                        CORAM :    A.S.GADKARI, J.
                                        DATE    :     1st October 2018.

P.C.:

1]          At the request of learned counsel for the respondent No.1, stand over

to 22nd October 2018.

Ad-interim relief, if any, to continue till then.

(A.S.GADKARI, J.) 1/1 ::: Uploaded on - 03/10/2018 ::: Downloaded on - 04/10/2018 01:24:21 :::