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Bombay High Court

Bhupendra Pal Singh vs Union Of Inida Thorugh Secretary ... on 7 December, 2020

Author: G.S.Kulkarni

Bench: G.S.Kulkarni

                                                                           19wpst94745-20.docx


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION
                                        WRIT PETITION (St) No.94745 OF 2020

                        Bhupendra Pal Singh.                      ...Petitioner
                             Versus
                        Union of India & Ors.                     ...Respondents
                                                           ---

                        Mr.Ramesh Ramamurthy & Mr.Saikumar Ramamurthy, for the
                        Petitioner.

                        Mr.R.R.Shetty, for Respondents-Union of India.

                        Mr.B.V.Samant, AGP for the State.
                                                     .....
                                             CORAM     :     DIPANKAR DATTA CJ &
                                                             G.S.KULKARNI, J.

DATED : DECEMBER 7, 2020. P.C. :

Learned Advocate for the respondents seeks and is granted time till Monday next (December 14, 2020) to fle reply afdavit; rejoinder afdavit thereto, if any, be fled by a week thereafter.

2. Place the writ petition for consideration on January 4, 2021.

3. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production Digitally signed by by fax or e-mail of a digitally signed copy of this order.

           Prashant
Prashant   V. Rane
V. Rane    Date:
           2020.12.07
           20:44:13
           +0530




                              G.S.KULKARNI, J.                         CHIEF JUSTICE

                        Prashant Rane                                                      1/1