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Yogesh Devidas Patil And Ors vs Union Of India And Anr
2021 Latest Caselaw 16296 Bom

Citation : 2021 Latest Caselaw 16296 Bom
Judgement Date : 24 November, 2021

Bombay High Court
Yogesh Devidas Patil And Ors vs Union Of India And Anr on 24 November, 2021
Bench: G. S. Kulkarni
                                       1-WP-7830-2017 & Connected

Pdp
         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                WRIT PETITION NO. 7830 OF 2017
                             WITH
             INTERIM APPLICATION NO. 1301 OF 2020
                             WITH
              CIVIL APPLICATION NO. 2035 OF 2019
                             WITH
             INTERIM APPLICATION NO. 1654 OF 2021
                             WITH
               CIVIL APPLICATION NO. 913 OF 2018

      Yogesh Devidas Patil & Ors.                .. Petitioners
           Versus
      Union of India & Anr.                      .. Respondents

                             WITH
                 WRIT PETITION NO. 13054 OF 2017

      Smt. Dnyaneshwar Somnath Shinde & Ors. .. Petitioners
           Versus
      Union of India & Ors.                  .. Respondents

                           WITH
               WRIT PETITION NO. 13053 OF 2017
                           WITH
          INTERIM APPLICATION ST. NO. 16320 OF 2021

      Abhay Shankarrao Shinde & Ors.             .. Petitioners
           Versus
      Union of India & Ors.                      .. Respondents

                             WITH
                 WRIT EPTITION NO. 4001 OF 2018

      Shri Jitendra Natthuji Dhanore & ors.      .. Petitioners
            Versus
      Union of India & Ors.                      .. Respondents




                             1
                                                            1-WP-7830-2017 & Connected

                                               WITH
                                   WRIT PETITION NO. 6267 OF 2021

                       Mahendra Devidas Patil & Ors.                 .. Petitioners
                            Versus
                       Union of India & Ors.                         .. Respondents

                       Mr. Vijay Kurle a/w Mr. Nilesh Ojha and Mr. Mangesh
                       Dongre for Petitioners in WP No.7830/2017 and for
                       Applicant in CAW/2035/2019 and CAW/913/2018.
                       Mr. Rahul Walia a/w Asmita Pendharkar for petitioners
                       in WP/13053/2017, WP/13054/2017 and WP/4001/
                       2018 and for respondents in IAST/16320/2021.
                       Mr. Ashish Rao a/w Mr. H. S. Khokhawala i/by M/s
                       Nankani & Associates for Intervenor/ Applicant in
                       IA(St)/16320/2021
                       Mr. T.J. Pandian     a/w    Mr.   T.C.   Subramanian    for
                       Respondents-UOI.

                                       C0RAM: DIPANKAR DATTA, CJ &
                                              G. S. KULKARNI, J.

DATE: NOVEMBER 24, 2021 PC:

1. Written notes of submissions have been filed by Mr. Walia, learned advocate for the petitioners in Writ Petition No. 13054 of 2017 and Mr. Kurle, learned advocate for the petitioners in Writ Petition No. 7830 of 2017. The same are taken on record.

2. Mr. Pandian, learned advocate for the respondents submits that he will file written notes of submission within a week.

3. Hearing stands concluded; judgment is reserved.



                        (G. S. KULKARNI, J.)                     (CHIEF JUSTICE)

          Digitally
          signed by

          PRAVIN
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2021.11.24
          18:00:29
          +0530
 

 
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