Preeti Lakshmanan vs The State Of Maharashtra Through ...
2021 Latest Caselaw 13832 Bom

                                                           1-wp 4336-16
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION
Amk
                             WRIT PETITION NO. 4336 OF 2016

      Natasha Michael D'silva                           .. Petitioner
            Vs.
      The State of Maharashtra & Ors.                   .. Respondents

                                         WITH
                             WRIT PETITION NO. 4337 OF 2016

      Preeti Lakshmanan                                 .. Petitioner
            Vs.
      The State of Maharashtra & Ors.                   .. Respondents

                                         WITH
                             WRIT PETITION NO. 4338 OF 2016

      Manali Mahesh Bhanushali                          .. Petitioner
            Vs.
      The State of Maharashtra & Ors.                   .. Respondents

                                       WITH
                           WRIT PETITION NO. 6319 OF 2016
                                       WITH
                        INTERIM APPLICATION NO. 2364 OF 2021
                                        IN
                           WRIT PETITION NO. 6319 OF 2016

      Aishwarya Milind Jorwekar & Anr.                  .. Petitioners
            Vs.
      The State of Maharashtra & Ors.                   .. Respondents

      Mr. Sachin S. Punde for the Petitioner in WP Nos. 4336/16, 4337/16 &
      4338/16.
      Mr. P. S. Dani, Senior Advocate i/b Mr. S. N. Biradar for the Petitioner in
      WP 6319/16.
      Mr. Sushil S. Inamdar for Respondent No.2.
      Mr. R. V. Govilkar for Respondent No.3.
      Mr. V. M. Mali, AGP for Respondent No.1-State WP 4336/16.
      Ms. Kavita N. Solunke, AGP for Respondent No.1-State in WP 4337/16.
      Mr. N. C. Walimbe, AGP for Respondent No.1 in WPs 4338/16 &
      6319/16.
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                                                         1-wp 4336-16



                                    CORAM : R. D. DHANUKA &
                                            ABHAY AHUJA, JJ.

DATE : 24th SEPTEMBER, 2021.

P. C. :

1. Petitioners are granted leave to amend to implead Board of School Education Hubli and Government of Karnataka as party-respondents at the bottom of the last respondent in the petition. Amendment to be carried out forthwith. Re-verification is dispensed with.

2. Issue notice upon the newly added respondents returnable on 14.10.2021. Humdast is permitted.

3. In addition to Court notice, petitioners are permitted to serve newly added respondents by private service with all permissible modes of services in accordance with law. Affidavit-in-reply, if any, shall be within two weeks from the date of service of notice with a copy to be served on petitioners' advocate simultaneously. Rejoinder, if any, shall be filed within two weeks thereafter.

4. It is made clear that no further extension of time would be granted.

WRIT PETITION NO. 4336 OF 2016

1. Learned counsel for the petitioner states that though this Court had permitted the petitioner to delete respondent no.2 from the cause title in the Interim Application No. 97450 of 2020 but inadvertently the petitioner has deleted respondent no.2 from the cause title in the petition.

2. Statement is accepted. We permit the petitioner to restore respondent no.2 in the cause title of the petition. The petitioner is

1-wp 4336-16 permitted to carry out amendment to this effect. In view of the amendment permitted today by this Court, we direct the petitioner to serve respondent no.2, who is brought on record by this order, with amended copy of the petition. If respondent no.2 proposes to file reply, the same shall be filed within two weeks from the date of service with the copy to be served on the petitioner's advocate simultaneously.

3. Parties in this matter are directed to submit brief written proposition of law with synopsis and copies of the judgments in support of their rival contentions in advance with advance copy to be served on the other side simultaneously.

4. Parties will argue in Writ Petition No. 4336/2016 followed by arguments in Writ Petition No. 6319/2016 followed by other connected matters.

5. Place the matter on board on 14.10.2021 at 2.30 p.m.

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