Pratapsinh Shoorji Vallabhadas ... vs Union Of India And 5 Others
2022 Latest Caselaw 11952 Bom

                        KVM

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                                                                               3 - WP 1463 OF 2015.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally signed
KANCHAN   by KANCHAN
          VINOD                   ORDINARY ORIGINAL CIVIL JURISDICTION
VINOD     MAYEKAR
MAYEKAR   Date: 2022.11.22
          11:38:52 +0530               WRIT PETITION NO. 1463 OF 2015
                        Pratapsinh Shoorji Vallabhadas
                        (since deceased) & Ors.                  ..... Petitioners
                              VERSUS
                        Union of India & Ors.                    ..... Respondents

                        Mr.Pradeep Thorat, a/w. Ms.Sanaya Patel, i/b. Indus Law for the
                        Petitioners.
                        Mr.Anil C.Singh, Additional Solicitor General a/w. Mr.Aditya Thakkar,
                        Mr.Niranjan Shimpi for the Respondent nos. 1 and 2.
                        Ms.Jyoti Chavan, A.G.P. for the State - Respondent nos. 3 to 6.

                                                   CORAM: R. D. DHANUKA AND
                                                          S.G.DIGE, JJ.

DATE : 21ST NOVEMBER, 2022

P.C:-

At the request of the learned counsel for the parties, place the

matter on board for hearing and final disposal on 14th December, 2022

at 2.30 p.m.

2. Learned counsel for the parties are at liberty to file brief

proposition of law, synopsis and compilation of judgments which they

propose to rely upon in support of their rival contentions with copy to

be served upon other side in advance before the next date. It is made

clear that no adjournment would be granted.

                                [S. G. DIGE, J.]                 [R. D. DHANUKA, J.]