Union Of India Thr Ministry Of ... vs The State Of Maharashtra Thr The ...
2022 Latest Caselaw 9778 Bom

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                       CIVIL APPELLATE JURISDICTION


                                                      WRIT PETITION NO.3585 OF 2022


                            Union of India Thr. Ministry
                            of Defence                                                 .. Petitioner
                                      v/s.
                            The State of Maharashtra and Ors.                          .. Respondents




                            Mr. Anil C. Singh - ASG a/w. Mr. Parag A. Vyas a/w. Mr. Dharmesh
                            Joshi, Ms. Karuna Yadav, for the petitioner.
                            Mr. A. I. Patel - Addl. GP a/w. Mr. A. A. Alaspurkar, AGP for respondent
                            No.1.
                            Ms. Sweta Shah, Mr. Aditya Mahadik, for respondent No.2.
                            Mr. Sanket More a/w. Mr. Abhishek Salian i/by Vidhi Partners, for
                            respondent No.3.


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

DATED : 26TH SEPTEMBER, 2022.

P.C. :

1. Learned counsel for both the parties have requested for final

hearing and disposal at 2:30p.m. on 10 th November 2022. Parties

are at liberty to file brief proposition of law alongwith copies of

judgments in support of their rival contentions with copies to be

Digitally signed by SUMEDH SUMEDH NAMDEO 9.wp.3585.22(civil).doc NAMDEO SONAWANE SONAWANE Date:

2022.09.29 09:28:04 +0530 sns supplied to the other parties in advance.

2. Ad-interim relief granted by this Court, if any, shall continue to

operate till the next date.

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

9.wp.3585.22(civil).doc sns