(8)-WP-12897-16.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12897 OF 2016
JSW Steel Ltd. ..Petitioner
Versus
Kamlakar V. Salvi and Anr. ..Respondents
WITH
CIVIL APPLICATION NO.268 OF 2018
WITH
CIVIL APPLICATION NO.935 OF 2018
Kamlakar V. Salvi and Anr. ..Applicants
IN THE MATTER BETWEEN
JSW Steel Ltd. ..Petitioner
Versus
Kamlakar V. Salvi and Anr. ..Respondents
Mr. Janak Dwarkadas, Senior Advocate a/w Mr. M. P. Bharucha, Ms. Sneha
Jaisingh, Mr. Manan Shah i/by Bharucha & Partners, for the Petitioner.
Mr. Ranjit Thorat a/w Ms. Gauri Jadhav, for the Respondent No.1.
Mr. Vinod Joshi a/w Ms. Lata Patne, for Respondent Nos.2 and 3.
Mr. D. P. Singh, Advocate for Respondent - UOI.
CORAM : UJJAL BHUYAN &
MADHAV J. JAMDAR, JJ.
DATE : 6th JULY, 2021 P.C.
On 24.06.2021 we had deferred hearing of this case to today on account of difficulties expressed by learned counsel for respondent No.1.
BGP. 1 of 2 (8)-WP-12897-16.doc.
2. Today, learned counsel for respondent No. 3 submits that he will be led by Mr. Anil Singh, learned Additional Solicitor General of India and prays for some time to file reply affidavit.
3. Since this matter is of the year 2016 and needs an early resolution, we feel that if respondent No.3 wants to file an affidavit that should be filed without any further delay and at any rate before the next date of hearing.
4. Stand over to 27.07.2021 when an endeavour may be made to hear and decide the writ petition.
5. Parties to circular judgments in the meanwhile.
MADHAV J. JAMDAR, J UJJAL BHUYAN, J BGP. 2 of 2