Parsee Gymkhana vs State Of Maharashtra And 2 Ors
2023 Latest Caselaw 10865 Bom

2023:BHC-OS:12445-DB                                    1/2           13-WP-3183-2022 @ IAL-25812-2023.doc




              PURTI
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              PRASAD                 ORDINARY ORIGINAL CIVIL JURISDICTION
              PARAB
           Digitally signed by
           PURTI PRASAD PARAB
           Date: 2023.10.21
           16:21:29 +0530              WRIT PETITION NO. 3183 OF 2022
                                                ALONGWITH
                                  INTERIM APPLICATION (L) NO. 25812 OF 2023
                                                    IN
                                       WRIT PETITION NO. 3183 OF 2022

           Parsee Gymkhana                                           ....Petitioner/Applicant
                  V/s.
           State of Maharashtra and Ors.                             ...Respondents

                                             ----
           Mr. Fredun Devitre, Senior Advocate a/w Mr. Darius Shroff, Senior
           Advocate, Mr. Hormaz Daruwalla, Senior Advocate, Mr. Rahul Jain,
           Ms.Khushboo Rupani and Mr. Sharan Shetty i/b HSA Advocates for
           Petitioner/Applicant.
           Ms. Jyoti Chavan, AGP for Respondents-State.
                                              ----

                                                      CORAM : K.R. SHRIRAM &
                                                              NEELA GOKHALE, JJ.

DATED : 19th OCTOBER 2023

P.C. :

INTERIM APPLICATION (L) NO. 25812 OF 2023

1. This Interim Application is for leave to amend the petition as

per the draft annexed to schedule "A" thereto.

2. Affidavit in reply has been filed opposing the amendment

application. In the affidavit in reply various judgments have been referred

to oppose the application. Ms. Chavan states that it is on her advice the

averments regarding the judgments have been put in the affidavit in reply.

Rejoinder has also been filed.

Purti Parab

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3. Since the petition is yet to be admitted and there are resolutions

also annexed to the rejoinder, authorizing filing this petition, keeping open

the rights and contentions of petitioner as well as respondents, we allow the

Interim Application. Amendment to be carried out and amended petition to

be served within one week. Additional reply, if any, to be filed and copy

served within one week thereafter.

4. Interim Application stands disposed.

5. Petition stand over to 30th November 2023.

(NEELA GOKHALE, J.)                                              (K.R. SHRIRAM, J.)




Purti Parab