Shantinagar Zopadpattidharak ... vs The Union Of India Thr The ...
2023 Latest Caselaw 11126 Bom

                                                                14 wp 1897-22.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO.1897 OF 2022

Vishnu J. Bhalerao                                                .. Petitioner

         Versus

The Union of India & Ors.                                         .. Respondents
                                    WITH
                        WRIT PETITION NO.15284 OF 2022

Chandrashekhar B. Barbade                                         .. Petitioner

         Versus

The Union of India & Ors.                                         .. Respondents
                                    WITH
                        WRIT PETITION NO.15283 OF 2022

Shantinagar Zopadpattidharak Sangh & Ors.                         .. Petitioners

         Versus

The Union of India & Ors.                                         .. Respondents
                                    WITH
                        WRIT PETITION NO.15282 OF 2022

Roshanbi Aziz Motiwala                                            .. Petitioner

         Versus

The Union of India & Ors.                                         .. Respondents


  Mr. Ramdas Sabban a/w Pravin Sabban, Shrikant Kompelli,
  Arundhati Sabban for the Petitioner in all Petitions.

  Mr. A. I. Patel, Addl. GP a/w M. S. Bane, AGP for the State.
                                          Page 1 of 2
                                       OCTOBER 30 2023
Laxmi




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                                                                  14 wp 1897-22.doc



     Mr. Ashutosh Misra for UOI in all Petitions.

     Mr. Sandeep Ladda for NHAI in all Petitions.

                                   CORAM       : B. P. COLABAWALLA &
                                                 M. M. SATHAYE, JJ.

                                   DATE        : OCTOBER 30, 2023

P. C.

1. We have heard the above Writ Petitions today and we have

reserved the Judgment which we will pronounce later on.

2. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[ M. M. SATHAYE, J.] [ B. P. COLABAWALLA, J.]

OCTOBER 30 2023 Laxmi