Shaikh Masud Ismail Shaikh And Ors vs Union Of India Through Its ...
2023 Latest Caselaw 10246 Bom

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MUGDHA    MANOJ
MANOJ     PARANJAPE
PARANJAPE Date:
          2023.10.04
          18:55:19
          +0530


                                                             1                1-PIL 145-23.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                 PUBLIC INTEREST LITIGATION NO.145 OF 2023


                        Shaikh Masud Ismail Shaikh & Ors.          ... Petitioners
                             Vs.
                        The Union of India, Through Its Secretary,
                        Home Affairs Department & Ors.             ... Respondents


                        Mr. Satish B. Talekar a/w Ms. Madhavi Ayyappan, Ms. Kalyani
                        Mangave i/by Talekar and Associates for the Petitioners.
                        Dr. Birendra B. Saraf, AG with Mr. P. P. Kakade, GP with Mrs. R.
                        A. Salunkhe, AGP, Ms. N. M. Mehra for the Respondent-State.
                        Mr. Devang Vyas, ASG a/w Mr. Advait M. Sethna a/w Mr. D. P.
                        Singh, Ms. Niyanta Trivedi, Mr. Amit Munde for Respondent No.
                        1-UOI.

                                         CORAM : DEVENDRA KUMAR UPADHYAYA, CJ. &
                                                 ARIF S. DOCTOR, J.

DATE : 04th OCTOBER 2023 P.C. :

Heard.

2. Judgment is reserved.

                        (ARIF S. DOCTOR, J.)                                 (CHIEF JUSTICE)




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