Nadackal Thomas John And 2 Ors vs The Union Of India And 2 Ors
2023 Latest Caselaw 3600 Bom

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  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

         ORDINARY ORIGINAL CIVIL JURISDICTION

          WRIT PETITION NO. 811 OF 2019



Nadackal Thomas John and 2 Ors.                         .....Petitioners

         V/s.

The Union of India and 2 Ors.                           .....Respondents

                               ----
Mr. V. Narayanan, Advocate for the petitioners.

Ms. Sneha B. Pandey i/by. Mohiwalla & Co., Advocate for respondent
no.3.


                CORAM :             S.V. GANGAPURWALA, ACTING CJ &
                                    SANDEEP V. MARNE, J.

                DATE :              11th APRIL, 2023.


P.C. :

1. Respondent no.3 seeks leave to file affidavit. The same shall be filed with the Regisry. Learned Counsel also seeks to place on record certain judgments. At the request of the parties, place the matter on 6th June, 2023.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)