Hridaynath Motiram Hiwrale vs Union Of India And Ors
2022 Latest Caselaw 4768 Bom

                                                                      15(ii)-WPST.21708.2019


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                   WRIT PETITION (ST) NO. 21708 OF 2019

                      Hridaynath Motiram Hiwrale }              Petitioner
                                versus
                      Union of India and Ors.    }              Respondents

                      Mr. Murtuza Slatewala i/b. Shamim and Co. for the
                      petitioner.
                      Mr. Rui Rodrigues with Mr. Shailesh S. Pathak for
                      respondent no. 1 (UoI).


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

                                               DATE:    MAY 4, 2022

                      P.C.:

1. Mr. Slatewala, learned advocate for the petitioner, seeks an adjournment on the ground that the senior counsel engaged to represent the petitioner is not available today.

2. The present case appears to us to be covered by our judgment and order dated 27th April 2022 passed in Appellate Side Writ Petition No. 9972 of 2019 and connected matters (Mrs. Vandana w/o. Sanjeev Kamble vs. Union of India and Ors.). We could have disposed of the writ petition with similar order; however, since a prayer for adjournment has been made, the same is granted.

3. List the writ petition on 15th June 2022.

(V. G. BISHT, J.) (CHIEF JUSTICE) PRAVIN DASHARATH PANDIT Digitally signed by PRAVIN DASHARATH PANDIT Date: 2022.05.05 18:00:08 +0530

J.V.Salunke,PS