Aditi Sudhir Vaishnav vs Union Of India
2021 Latest Caselaw 13596 Bom

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                                                                 7-wp-1680.21.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

                   WRIT PETITION NO. 1680 OF 2021

Aditi Sudhir Vaishnav                                     ... Petitioner
      Versus
Union of India and Anr.                                   ... Respondents

                               ******
Mr. Vyom Shah a/w Mr. Anagh Pradhan, Mr. Anand Iyer i/by
M/s.Divya Shah Associates for the Petitioner.
Mr. R. V. Govilkar a/w Mr. Ashutosh R. Gole for the Respondents.
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                                     CORAM: R. D. DHANUKA AND
                                            ABHAY AHUJA, JJ.

DATE : 21st SEPTEMBER, 2021.

P.C. :-

. Learned counsel for the petitioner states that the issues involved in this petition are already concluded by the judgment delivered by this Court on 15th September, 2021 in Writ Petition No.1679 of 2020 filed by Avani Sudhir Vaishnav v/s. Union of India and Anr. He seeks two days' time to file additional affidavit and to place such judgment delivered by this Court on record and would indicate the difference, if any on the factual aspect in the said affidavit. Time is granted as prayed. A copy of the said additional affidavit to be served upon the respondents' advocate within two weeks thereafter.

2. Place the matter on board for directions on 29th September, 2021.

3. If both the parties agree that the issues involved in this petition

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7-wp-1680.21.doc

are already concluded by the judgment delivered by this Court in case of Avani Sudhir Vaishnav (supra), parties may make such statement before this Court on the next date.

      [ABHAY AHUJA, J.]                      [R. D. DHANUKA, J.]