Justice Jagmohansingh vs Union Of India And Anr
2021 Latest Caselaw 5773 Bom

                                                         03-WP-327-2015.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          WRIT PETITION NO. 327 OF 2015


Justice Jagmohansingh s/o. Hakamsingh
Bhatia (Retd.)                                               ... Petitioner
       Versus
Union of India and Anr.                                      ... Respondents

Mr. A.V. Anturkar, Senior Advocate a/w Mr. Manish Pabale, for the
Petitioner.

Dr. G.R. Sharma, Special Counsel, U.O.I., for the Respondents.


                              CORAM : R. D. DHANUKA &
                                      V. G. BISHT, JJ.

DATE : 30th March, 2021

PC:

The matter is to be heard finally at the stage of Admission as per order dated 3rd March, 2015 passed by this Court.

2 Place the matter on board for "Final Hearing" at the Admission Stage on 16th April, 2021 at 2-30 p.m.

3 Both the parties are permitted to file brief written arguments along with copies of the judgments proposed to be relied upon, if any, in advance with a copy to be served on the other side.

           (V. G. BISHT, J.)                        ( R. D. DHANUKA, J.)

Rekha Patil                                                                      1/1