Union Of India vs C.J. Solanki
2022 Latest Caselaw 2342 Bom

                                                                           1-WP.1328.2003


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

                                     WRIT PETITION NO. 1328 OF 2003

                   Union of India and Ors.                }   Petitioner
                              versus
                   C. J. Solanki                          }   Respondent


                   Mr. M. S. Bharadwaj i/b. Mr. Suresh Kumar for the
                   petitioners.
                   Mr. Rajeev Kumar with Mr. Krushna Thombare for
                   the respondent.



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

                                             DATE:        MARCH 8, 2022


                   P.C.:

1. Hearing concluded; judgment is reserved.

2. The Registrar, Central Administrative Tribunal, Mumbai Bench, Mumbai is directed to transmit to this Court the records of Original Application No. 502 of 1998 decided on 18th December 2002 within a week from the date of receipt of a copy of this order.

SALUNKE JV (M. S. KARNIK, J.) (CHIEF JUSTICE) Digitally signed by SALUNKE J V Date: 2022.03.08 18:12:21 +0530

J.V.Salunke, PS