Shaikh Salma Abdul Rehman vs Executive Engineer 'C-1' Division ...
2024 Latest Caselaw 784 Bom

Bombay High Court

Shaikh Salma Abdul Rehman vs Executive Engineer 'C-1' Division ... on 12 January, 2024

Author: N.J.Jamadar

Bench: N.J.Jamadar

                                                                      501 WP 704 OF 2020.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                       WRIT PETITION NO.704 OF 2020

Abdul Rehman Shaikh                                      ...         Petitioner
      versus
Executive Engineer, C-1 Division
and Ors.                                                 ...         Respondents
                                          WITH
                               WRIT PETITION NO.707 OF 2020

Shaikh Salma Abdul Rehman                                ...         Petitioner
      versus
Executive Engineer, C-1 Division
and Ors.                                                 ...         Respondents

Mr. Akash Giri i/by M/s. Judicare Law Associates, for Petitioners
Ms. Fatema Kachwalla i/by J. Sagar Associates for Respondent No.4.

                         CORAM:       N.J.JAMADAR, J.

                         DATE :       12 JANUARY 2024

P.C.

1. These Petitions were heard and reserved for judgment.

2. Both the learned Counsel for the Petitioners as well as Respondent No.4

have sought circulation. Hence, the Petitions are taken on production board.

3 Learned Counsel for the Petitioners submits that Writ Petition No.3463

of 2021 of which a reference was made during the course of haring before this Court

and the orders passed therein were relied upon, has been dismissed by a judgment

dated 3 January 2024.

4. Learned Counsel for the Petitioners seeks leave to tender a copy of the

501 WP 704 OF 2020.doc

judgment passed in Writ Petition No.3463 of 2021.

5. Leave granted.

6. Learned Counsel for Respondent No.4, in addition, submits that

according to her instructions, a Special Leave Petition impugning the said order dated

3 January 2024 passed in WP No.3463 of 2021 has been dismissed by the Supreme

Court.

7. The submissions are noted.

8. Reserved for judgment.

( N.J.JAMADAR, J. )