Smt. Anjali Hanmant Kadav And Ors vs Union Of India Through General ...
2021 Latest Caselaw 15587 Bom

Citation : 2021 Latest Caselaw 15587 Bom
Judgement Date : 28 October, 2021

Bombay High Court

Smt. Anjali Hanmant Kadav And Ors vs Union Of India Through General ... on 28 October, 2021

Bench: N. J. Jamadar

4-FA 612-19

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION

FIRST APPEAL NO. 612 OF 2019

Smt. Anjali Hanmant Kadav & Ors. .. Appellants
Vs.
Union of India .. Respondent

Mr. Vasant N. More for the Appellants.

CORAM': N. J. JAMADAR, J.

DATE : 28 OCTOBER, 2021.

PC.:

1. | Heard learned counsel for the appellant.

2. Issue notice to the respondent returnable on 23.12.2021.

3. In addition to notice through Court, the appellants are at liberty to serve private notice and file affidavit of service.

4. The learned counsel for the appellants seeks liberty to file compilation of documents containing pleadings, evidence and impugned judgment.

5. Liberty to tender the compilation of documents.

[N. J. JAMADAR, J.]

ARJUN MACHHINDRA KADAM

Digitally signed by ARJUN MACHHINDRA KADAM

Date: 2021.10.30 18:04:35 +0530

Download the LatestLaws.com Mobile App