Usha Shivaji Kshirsagar And Ors vs Union Of India Thru Ministry Of ...
2022 Latest Caselaw 9798 Bom

                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                            CIVIL APPELLATE JURISDICTION


                                                        INTERIM APPLICATION NO.1553 OF 2021
                                                                         IN
                                                          WRIT PETITION NO.3145 OF 2021


                              Usha Shivaji Kshirsagar and Ors.                 .. Applicants/Petitioners
                                        v/s.
                              Union of India Thr. Ministry of
                              Defence Southern Command
                              Composites Signal Regiment                       .. Respondent




                              Mr. Kaustubh Thipsa, Mr. Rahul Somen, for the Applicants.
                              Mr. Anil C. Singh - ASG a/w. Mr. Parag Vyas a/w. Mr. Dharmesh Joshi,
                              Ms. Karuna Yadav, i/by Mr. A. A. Ansari, for original petitioner in
                              WP/Respondent No.1 in IA.
                              Mr. Sanket Mone, Mr. Abhishek Salian, i/by Vidhi Partners, for
                              respondent No.3.
                              Mr. A. I. Patel, Addl. GP a/w. Mr. A. A. Alaspurkar AGP for the State.


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

DATED : 26TH SEPTEMBER, 2022.

P.C. :

1. Learned counsel for both the parties have prayed for final disposal

at 2:30p.m. on 10th November 2022. Parties are at liberty to file

Digitally signed by SUMEDH

5.ia.1553.21(civil).doc SUMEDH NAMDEO NAMDEO SONAWANE sns SONAWANE Date:

2022.09.27 17:11:48 +0530 brief proposition of law alongwith copies of judgments in support

of their rival contentions with copies be 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.)

5.ia.1553.21(civil).doc sns