Smt. Snehlataben Natubhai Dhodi ... vs Union Of India And Ors
2022 Latest Caselaw 1157 Bom

Citation : 2022 Latest Caselaw 1157 Bom
Judgement Date : 1 February, 2022

Bombay High Court

Smt. Snehlataben Natubhai Dhodi ... vs Union Of India And Ors on 1 February, 2022

Bench: Virendrasingh Gyansingh Bisht

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Pdp


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                WRIT PETITION NO. 8333 OF 2021
                             WITH
            INTERIM APPLICATION ST. NO. 2554 OF 2022

      Patel Maheshbhai Ramubhai
      & Ors.                                 .. Petitioners

                 Vs.

      Union of India & Ors.                  .. Respondents

                              WITH
                  WRIT PETITION NO.9419 OF 2021

      Smt. Snehlataben Natubhai Dhodi
      & Ors.                                 .. Petitioners

                 Vs.

      Union of India & Ors.                  .. Respondents

      Mr. Sandeep Marne i/by Mr. Vicky A. Nagrani for petitioners.
      Mr. Hiten Venegaonkar for respondents.

                       C0RAM: DIPANKAR DATTA, CJ &
                              V. G. BISHT, J.

                        DATE:     FEBRUARY 1, 2022


      PC:

1. The Central Administrative Tribunal, Mumbai Bench, Mumbai (hereafter "the Tribunal", for short) by a common judgment and order dated 29th October, 2021 has dismissed several original applications including the original applications

13-WP-8333-2021 + 1

of these petitioners who, aggrieved thereby, have invoked the writ jurisdiction of this Court by instituting these writ petitions.

2. We have heard Mr. Marne, learned advocate for the petitioners and Mr. Venegaonkar, learned advocate for the respondents.

3. We find that the same judgment and order dated 29th October, 2021 having been challenged in Writ Petition No. 8338 of 2021, an order has been passed on January 14, 2022 granting liberty to the parties to exchange their affidavits.

4. We, accordingly, grant liberty to the respondents to file their reply-affidavit to the writ petitions as well as the interim application by 4th February, 2022; rejoinder thereto, if any, may be filed by 11th February, 2022.

5. Liberty is granted to the parties to seek circulation after the pleadings are complete.



                            (V. G. BISHT, J.)                    (CHIEF JUSTICE)


          Digitally
          signed by
          PRAVIN
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2022.02.01
          18:57:32
          +0530