2 WP-925-2012.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.925 OF 2012
WITH
NOTICE OF MOTION NO.50 OF 2014
Alice D'Souza ...Petitioner
Versus
The State Of Maharashtra And Ors. ...Respondents
WITH
WRIT PETITION NO.1653 OF 2012
Siddhartha Fondekar ...Petitioner
Versus
The Appellate Authority And Principal
Secretary And Ors. ...Respondents
WITH
WRIT PETITION NO.1836 OF 2012
Geeta Mangesh Laud And 3 Ors. ...Petitioners
Versus
The Appellate Authority And The Principal
Secretary And 3 Ors. ...Respondents
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Mr. Nigel Quraishy i/b. Mr. Dushyant Kumar, for Petitioner in
WP/925/2012 and for Respondent No.4 in WP/1653/2012 and
WP/1836/2012.
Mr. Sharan Jagtiani, Senior Advocate, a/w. Ms. Surabhi Agarwal,
Ms. Trupti Talati i/b. Ms. Chitnis Vaithy & Co., for Petitioner in
WP/1653//2012 & WP/1836/2012, for Respondent Nos.3 to 7
in WP/925/2012.
Mr. Abhay L. Patki, Addl. G.P., for Respondent Nos.1 & 2-State in
both WPs.
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CORAM : R.D. DHANUKA &
M.M. SATHAYE, JJ.
DATED : 11th April, 2023 P.C. :
. Matters are placed on board for direction on the praecipe Husen Page 1 of 2 ::: Uploaded on - 13/04/2023 ::: Downloaded on - 14/04/2023 05:51:21 ::: 2 WP-925-2012.doc filed by the learned counsel for the Petitioner in Writ Petition No.925 of 2012. Learned counsel appearing for all the parties jointly state that they have already concluded their oral arguments before this Court and only seek liberty to file brief written notes of argument for consideration of this Court. Statement is accepted.
2. Since the assignment is already changed, and in view of the fact that oral arguments are already concluded, we grant liberty to both the parties to apply for administrative order from the Hon'ble Acting Chief Justice for assigning these matters to this bench. If the assignment is continued with this Court by the Hon'ble Acting Chief Justice, we will consider oral and written notes of arguments, if filed by the parties while delivering the judgment.
3. Parties are at liberty to inform this Court immediately, if any such administrative order is passed by the Hon'ble Acting Chief Justice for assignment of these matters before this bench.
(M.M. SATHAYE, J.) (R.D. DHANUKA, J.) Husen Page 2 of 2 ::: Uploaded on - 13/04/2023 ::: Downloaded on - 14/04/2023 05:51:21 :::