Bombay High Court
Sanjay Nhobat Singh vs Union Of India Through Minister Of ... on 22 July, 2021
Author: Surendra P. Tavade
Bench: S.S. Jadhav, Surendra Pandharinath Tavade
3-wp-310.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.310 OF 2019
Sanjay Nhobat Singh ... Petitioner
V/s.
Union of India
Through Minister of Railways and Ors. ... Respondents
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Mr. Rajeshwar G. Panchal, Advocate for the Petitioner.
Mr. T.C. Subramanian a/w Mr. Dheer Sampat a/w Ms. Prachi Shah,
T.J. Pandian, Advocate for the Respondents No.1 to 5 .
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CORAM : SMT. SADHANA S. JADHAV &
Digitally signed
by PALLAVI
PALLAVI MAHENDRA
MAHENDRA WARGAONKAR
WARGAONKAR Date:
SURENDRA P. TAVADE, JJ.
2021.07.22 17:02:12 +0530 DATE : 22nd JULY 2021.
P.C. : Through Video Conferencing
1. The learned counsel for the Respondent Nos.1 to 5 submits that the health of the counsel for the respondents is indispensable and hence, he seeks time. Stand over to 13th August 2021.
(SURENDRA P. TAVADE, J) (SMT. SADHANA S. JADHAV, J)
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