Shrikrishna Narayan Dandwate And ... vs Union Of India Thr Its Secretary ...
2023 Latest Caselaw 5332 Bom

                                                      903-ASWP-1411-2010.DOC




                                                                             Shephali



    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO. 1411 OF 2010
                                     WITH
             INTERIM APPLICATION NO. 2151 OF 2023
                                        IN
                   WRIT PETITION NO. 11344 OF 2011


 Shrikrishna Narayan Dandwate & Ors                              ...Petitioners
       Versus
 Union of India & Ors                                          ...Respondents

                                     WITH
                   WRIT PETITION NO. 12181 OF 2012

 Hemant Naiknavare S/o Dattaji Naiknavare &                      ...Petitioners
 Anr
      Versus
 Union of India & Ors                                          ...Respondents


 Mr Drupad Patil, for the Petitioners in all Petitions.
 Mr Ram Apte, Senior Advocate, with YR Mishra, for the
      Respondent-UoI in WP/1411/2010.
 Ms Savita Ganoo, with DP Singh, i/b AA Ansari, for Respondent No.
      1-UoI in WP/11344/2011 & WP/12181/2012.


                               CORAM     G.S. Patel &
                                         Neela Gokhale, JJ.

                               DATED:    8th June 2023




                                   8th June 2023



                                                     903-ASWP-1411-2010.DOC




 PC:-

1. List these Petitions for final hearing on 18th August 2023 after the Supplementary Board.

2. We permit all concerned to file by 4th August 2023 in hard and soft copy--

(a) Advance concise notes of arguments not exceeding 20 pages in a font size not less than 12 pt Times New Roman. There are to be no extracts from judgments or documents in the submissions. References may be included in footnotes.

(b) Chronology of dates and events.

(c) A properly indexed and paginated compilation of authorities proposed to be relied on. The soft copy must in particular not only be bookmarked but the index or table of contents page must be hyper-linked to the starting page of each of the compiled judgments. The relevant paragraphs must be shown in the index itself.

3. These are to be filed in the Registry by 4th August 2023. Soft copies may be made available to the Court Associate on a pen drive.

4. Separately, by 4th August 2023 we request the Registry to have the present records scanned and digitized. A copy of the final

8th June 2023

903-ASWP-1411-2010.DOC

scanned and digitized PDF file will be made available to all advocates for convenience and free of charge.

(Neela Gokhale, J) (G. S. Patel, J)

8th June 2023