Sanjay Y Khade vs Union Of India, Thr. Mr. Sanjay ...
2021 Latest Caselaw 7655 Bom

                                                                 10-WPST-19961-19.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                        WRIT PETITION (ST) NO. 19961 OF 2019
                                         WITH
                         CONTEMPT PETITION NO. 325 OF 2018


       Sanjay Y Khade                                         ...Petitioner

               Versus

       Union of India & Ors.                                  ...Respondents

                                         ----------
       Ms. Surabhi Agarwal i/by Desai Legal for the Petitioner.
       Mr. Rui Rodrigues, Special Counsel a/w Mr. D.P. Singh, Mr.
       Ashutosh Gole for the Respondent Nos. 1 to 4.
       Mr. Abhijeet Joshi a/w Ms. Varsha Sawant for Respondent
       No.6.
       Mr. Rajshekhar Govilkar for Respondent No. 5.
       Mr. S.S. Panchpor, AGP for Respondent-State.
                                         ----------

                                         CORAM :           K.K. TATED &
                                                           R.I. CHAGLA, JJ.

                                        DATE          :    10 June 2021
                                                           (V.C.)

       ORDER :

1. Heard the learned Counsel for the parties.

2. Learned Advocate Ms. Agarwal appearing on behalf

10-WPST-19961-19.doc

of the Petitioner submits that her arguing Counsel is held up in

the matter. Hence, she requires some time.

3. Learned Counsel Mr. Rodrigues appearing on behalf

of the Respondent Nos. 1 to 4 submits that the Petition as it is

filed before this Court is not maintainable. He submits that he

also require some time to place on record the Affidavit along

with the judgment of the Apex Court.

4. Hence, we pass the following order:-

(i) Respondent Nos. 1 to 4 is permitted to file their

Affidavit along with a copy of the Apex Court

judgment on or before 22nd June 2021 with copy to

other side.

(ii) Matter to appear on board on 29th June 2021.

[R.I. CHAGLA J.]                              [K.K. TATED, J.]