Bhavan Natha Vaid And 3 Ors vs State Of Maharashtra And 4 Ors
2022 Latest Caselaw 7124 Bom

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

                      WRIT PETITION NO.829 OF 2020

Bhavan Natha Vaid & Ors.                                ....Petitioners
      V/S
State of Maharashtra & Ors.                             ....Respondents
                                    ...
Mr. Rajiv Narula i/b M/s. Jhangiani Narula and Associates for the
Petitioners.
Mr. Himanshu Takke, AGP for Respondent Nos.1, 3 and 5-State.
Mr. Joquim Reis, Senior Advocate a/w Ms. Vandana Mahadik, Ms. Sheetal
Metakari i/b Mr. Sunil Sonawane for Respondent No.2-MCGM.
                                    ...

                                CORAM: R.D. DHANUKA &
                                       KAMAL KHATA, JJ.

DATE : 25 JULY 2022.

P.C.:

1 Learned Counsel for the Petitioners tenders draft amendment for

inclusion or addition of grounds. Writ Petition not admitted, we are thus

inclined to allow the Petitioner to carry out amendment as per draft

amendment, which is marked as 'X' for identification. Amendment shall be

carried out within one week from today. After the amendment is carried out,

a copy of the amended Writ Petition is to be supplied to the Respondents.

2 The Respondents would be at liberty to file Additional Affidavit-in-

Reply to the amended portion of the Petition within two weeks thereafter.

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  3       Liberty is granted to the Petitioners to apply for an early date of

hearing after the judgment is pronounced by this Court in Writ Petition

No.2450 of 2016.

(KAMAL KHATA, J.) (R.D. DHANUKA, J.)

Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date:

2022.07.28 11:59:30 +0530