Mr.Suhail Masood And 45 Ors vs The Union Of India And 3 Ors
2022 Latest Caselaw 8352 Bom

                                                         NOB-wp-844-2014



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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION
             WRIT PETITION NO. 844 OF 2014
                         WITH
       INTERIM APPLICATION (L) NO. 25788 OF 2022
                         AND
           NOTICE OF MOTION NO. 363 OF 2016

 Suhail Masood & Ors.                      .. Petitioners

         Vs.

 Union of India & Ors.                             .. Respondents

 Ms. Shanvi Punamiya i/by M/s. Jayakar & Partners for
 petitioners.
 Mrs. Shehnaz V. Bharucha for respondent no.1.

                          CORAM : DIPANKAR DATTA, CJ. &
                                  M. S. KARNIK, J.

DATE : AUGUST 24, 2022 P.C.:

1. Not on board; taken on board.

2. We are informed that the issues involved in this writ petition are similar to those involved in Writ Petition Nos.1770 of 2011, 1536 of 2013 and 123 of 2014 which, upon being heard finally on 22nd August, 2022, the judgment has been reserved.

3. Ms. Punamiya, learned advocate appearing for the petitioners, submits that she adopts the arguments which have been advanced on behalf of the other petitioners by Mr. Sanjay Singhvi, learned senior advocate, and that the judgment to be delivered on the said writ petitions may also govern this writ petition.

NOB-wp-844-2014

4. Mrs. Bharucha, learned advocate appearing for respondent no.1 agrees with Ms. Punamiya.

5. Hence, judgment is reserved on this writ petition too.

SALUNKE JV Digitally signed by SALUNKE J V (M. S. KARNIK, J.) (CHIEF JUSTICE) Date: 2022.08.26 17:09:44 +0530