Bombay High Court
A. G. Perarivalan vs State Of Maharashtra And Ors on 17 February, 2021
Author: Riyaz I. Chagla
Bench: K.K.Tated, Riyaz I. Chagla
25 WPST 5578-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST.) NO. 5578/2020
A. G. Perarivalan .. Petitioner
vs.
State of Maharashtra & Ors. .. Respondents
.....
Mr. Nilesh Ukey for the Petitioner.
Mr. Karan Thorat, AGP for the State.
.....
CORAM: K.K.TATED, &
RIYAZ I. CHAGLA, JJ.
DATED : FEBRUARY 17, 2021 P.C. . Heard.
2. After arguing for some time, the learned counsel for the Petitioner submits that, it remained on his part to challenge the order passed by the Authority. He submits that he may be permitted to carry out amendment. For this the learned AGP has no objection.
3. Hence, the following order:
a. The Petitioner is permitted to carry out amendment on or before 25/02/2021.
b. Amended copy to be served on the other side.
c. Liberty granted to the Petitioner to fle an additional Laxmi 1/2 ::: Uploaded on - 20/02/2021 ::: Downloaded on - 28/08/2021 12:47:44 ::: 25 WPST 5578-20.odt affdavit in support of the petition on or before 26/02/2021, with copy to other side.
d. Liberty granted to the Respondents if they so desire, to fle their reply on or before 10/03/2021, with copy to other side.
e. Registry is directed to issue notice to the Respondents before admission returnable on 16/03/2021.
f. In addition to the usual mode of service, the Petitioner is permitted to serve the Respondents by way of private notice along with the entire proceedings either by RPAD and/or by hand delivery and fle affdavit of service to that effect on or before 15/03/2021.
Stand over to 16/03/2021.
( RIYAZ I. CHAGLA, J.) (K.K.TATED, J.) Laxmi 2/2 ::: Uploaded on - 20/02/2021 ::: Downloaded on - 28/08/2021 12:47:44 :::