Bombay High Court
Chetan Satish Timblo vs The Union Of India on 18 March, 2024
Author: Neela Gokhale
Bench: K. R. Shriram, Neela Gokhale
Digitally
signed by 1/2 411 to 414-oswp-1947-2023.doc
SHAMBHAVI
SHAMBHAVI NILESH
NILESH SHIVGAN
SHIVGAN Date:
2024.03.19
18:42:46
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
+0530
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1947 OF 2023
Rohan Satish Timblo ...Petitioner
Versus
The Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO.1949 OF 2023
Mallika Rohan Timblo ...Petitioner
Versus
The Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO.1950 OF 2023
Chetan Satish Timblo ...Petitioner
Versus
The Union of India & Ors ...Respondents
WITH
WRIT PETITION NO.1951 OF 2023
Radha Satish Timblo ...Petitioner
Versus
The Union of India & Ors. ...Respondents
Mr. V. Chandrashekhar, with Nishit Gandhi with Ms Nikitha, for
Petitioners.
Mr. Suresh Kumar, for Respondents-Revenue.
CORAM: K. R. SHRIRAM &
DR. NEELA GOKHALE, JJ.
DATED: 18th March 2024
PC:-
1. All the Petitions have been amended pursuant to leave granted by the Court (Goa Bench) on 31st March 2023. We find that the Shivgan ::: Uploaded on - 19/03/2024 ::: Downloaded on - 19/03/2024 20:15:36 ::: 2/2 411 to 414-oswp-1947-2023.doc exhibits annexed pursuant to amendment are not in red color and it is becoming difficult to make out which is the amended portion and which is the original.
2. Mr. Gandhi, advocate on record states within two weeks, he shall file additional reconstructed set clearly identifying the amended portions and also serve a copy thereof upon Mr. Suresh Kumar.
3. Mr. Suresh Kumar states by 12th April 2024, he shall file further reply to the amended portion.
4. Stand over to 23rd April 2024.
(DR. NEELA GOKHALE, J.) (K. R. SHRIRAM, J.) Shivgan ::: Uploaded on - 19/03/2024 ::: Downloaded on - 19/03/2024 20:15:36 :::