Annu Pyarelal Sinsinwar vs Union Territory Of Dadra And Nagar ...
2021 Latest Caselaw 1301 Bom

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            Gonsalves

Gonsalves   Date: 2021.01.21 11:52:37
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                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION (STAMP) NO.684 OF 2021

                    Annu Pyarelal Sinsinwar                                 ..   Petitioner
                          v/s.
                    Union Territory of Dadra and Nagar
                    Haveli And Daman and Diu Through
                    the Department of Administration,
                    Silvasa and Ors.                                        ..   Respondents
                                                       ....

                     Ms. Varsha Palav, a/w. Mr. Anuj Tiwari and Mr. Ajinkya Palav i/b. The
                    Laureate, for the Petitioner.

                    Mr. Hiten Venegaonkar, a/w. Mr. Saurabh Kshirsagar, for Respondent Nos.
                    1 to 4.
                                                      ....

                                                                CORAM: S.C. GUPTE &
                                                                       SURENDRA P. TAVADE, JJ.

DATE : 19 JANUARY, 2021.

P.C:-

. Learned Counsel for both Petitioner and Respondents are of the view that as similar matters have been considered by a Co-ordinate Bench headed by the Hon'ble the Chief Justice, even this matter should go before that Bench. In fact, Mr. Venegaonkar, learned Counsel for the Respondents, submits that this petition was before that Bench and was adjourned only with a view to enable the Petitioner's Advocate to consider judgments already delivered by that Division Bench. Accordingly, let the

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papers of this petition be placed before the Bench headed by the Hon'ble the Chief Justice.

(SURENDRA P. TAVADE, J.) (S.C. GUPTE, J.)

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