Bombay High Court
K Savakash Auto Rikshaw Sangha Thr Its ... vs Union Of India Thr Ministry Of Road ... on 26 June, 2023
Author: Nitin Jamdar
Bench: Nitin Jamdar
Digitally
signed by
MUGDHA
MUGDHA MANOJ
MANOJ PARANJAPE
PARANJAPE Date:
2023.06.27
15:07:05
+0530
1 3-PIL 130-22 @ WP 11380-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO.130 OF 2022
'K' Savakash Auto Rickshaw Sangha,
Through Its Trustee Pradeep Shankar Bhalerao ... Petitioner
V/s.
Union of India, Through Ministry of Road
Transport and Highways and Ors. ... Respondents
WITH
WRIT PETITION NO.11380 OF 2017
Mumbai Bus Malak Sangathana,
Through Its Addl. Secretary
Koragappa Venkappa Shetty ... Petitioner
V/s.
Union of India, Through its Secretary,
Ministry of Road Transport and Highways and Ors. ... Respondents
Mr. Deepak Pote i/by Mr. Vaibhav Kulkarni for the Petitioner in PIL
No.130 of 2022.
Mr. Suhas S. Deokar for the Petitioner in WP No.11380 of 2017.
Mr. R. V. Govilkar, Senior Advocate a/w Mr.D.P. Singh for Respondent
No.1-UOI.
Mr. P. P. Kakade, GP a/w Mr.M.M. Pabale, AGP for the Respondent-
State.
CORAM : NITIN JAMDAR, ACJ. AND
ARIF S. DOCTOR, J.
DATED : 26 JUNE 2023.
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2 3-PIL 130-22 @ WP 11380-17.doc
P.C. :
A request is made on behalf of the learned Counsel for the Petitioner for time to carry out the amendment.
2. The learned Counsel for the Petitioner in Writ Petition No.11380 of 2017 is present.
3. The Petition was listed on a short date expecting that the Petitioner would carry out the amendment. However, further time is sought.
4. List the Petition on board on 9 August 2023.
(ARIF S. DOCTOR, J.) (ACTING CHIEF JUSTICE)
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