Beena Wife Of Decd Shri. Sumit ... vs Mr. Abhay Mahadeo Thipsay , Former ...
2023 Latest Caselaw 6336 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                          WRIT PETITION NO.10744 OF 2018

 BEENA WIFE OF DECEASED SHRI.SUMIT )
 MITRA THROUGH POAH SANJAY SUMIT )
 MITRA AND ANOTHER                 )...PETITIONERS
          V/s.
 MR.ABHAY MAHADEO THIPSAY, FORMER )
 JUDGE OF BOMBAY HIGH COURT       )...RESPONDENT

                                    WITH
                     INTERIM APPLICATION NO.3309 OF 2020
                                      IN
                        WRIT PETITION NO.10744 OF 2018
                                    WITH
                     INTERIM APPLICATION NO.4266 OF 2023
                                      IN
                        WRIT PETITION NO.10744 OF 2018

 Ms.Aparna Deokar i/b. M.P.Vashi Associates, Advocate for the
 Petitioners/Applicants.
 Mr.Venkatesh Dhond, Senior Advocate a/w. Mr.Rohan Kelkar i/b.
 Mr.P.M.Jadhav, Advocate for the Respondent.

                               CORAM      :    ABHAY AHUJA, J.

                               DATE       :    4th JULY 2023

 P.C. :

1. Learned Counsel for the Petitioners would submit that the order

dated 2nd May 2023 has been complied with. Learned Senior Counsel

for the Respondent confirms the same.

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2. Considering that the issue involved in this Writ Petition, as

recorded, is a narrow one, viz., whether Respondent No.1 who retired

as a Judge of High Court, is an employee of Government of India or

Government of the State, list for final disposal on 31st July 2023 at 2.30

p.m.

3. Learned Counsel for the parties are at liberty to circulate brief

propositions and supporting judgments.

                                        (ABHAY AHUJA, J.)




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