Mr. Vipul Laxman Bamane vs Union Of India And Ors on 1 October, 2020

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Bombay High Court

Mr. Vipul Laxman Bamane vs Union Of India And Ors on 1 October, 2020

Author: N. R. Borkar

Bench: K.K.Tated, N. R. Borkar

                                                                   19 wpst92903-20.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                   WRIT PETITION (ST.) NO.92903 OF 2020

Trusha T.
Mohite                Vipul Laxman Bamane                          .. Petitioner
Digitally signed by

                      vs.
Trusha T. Mohite
Date: 2020.10.01
17:37:35 +0530


                      Union of India & Ors.                        .. Respondents

                                                       .....


                      Mr.Sunip K. Sen i/b Mr.Prabhakar M. Jadhav for the Petitioner

                      Mr.Aniruddha Garge for the Respondent nos.1 and 2

                      Mr.S.S.Panchapor, A.G.P. for the State


                                                       .....

                                                 CORAM: K.K.TATED &
                                                         N. R. BORKAR, JJ.

DATED : OCTOBER 01, 2020 P.C. . Heard.

2. The advocate for the Respondent nos.1 and 2 submits that he requires one week time as a last chance to take instruction.

3. On his request, matter is adjourned to 08.10.2020.

4. It is made clear that if he fails to take instructions and file repl,, this court will be constrained to pass order for cost of Rs.25,000/- on them.

Mohite 1/2

19 wpst92903-20.odt 5 Stand over to 08.10.2020.

6. This order will be digitall, signed b, the Private Secretar, of this Court. All concerned will act on a digitall, signed cop, of this order.

(N. R. BORKAR, J.) (K.K.TATED, J.) Mohite 2/2

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