SUSHMITA NEGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The learned Senior Advocate for the Petitioner places on record a photostat copy of the communication dtd. 30/1/2026, received by the Petitioner and the briefing Advocate from Professor Dr. Gautam Sonkamble, In-charge Principal of Sir Sitaram and Lady Shantabai Patkar College of Arts and Science and V.P. Varde College of Commerce and Economics, informing the Petitioner that the College does not desire to engage an Advocate as it intends to assist the Petitioner without causing any future financial burden on the Institution. The notice issued vide order dtd. 8/5/2024 has been served upon the parties. The photostat copy of the communication dtd. 30/1/2026 from Respondent No.5 is taken on record and marked as 'X' for identification.

(3.) The dates and sequence of events are as under :