Bombay High Court
1. Kanchandevi Sunderlal Kothari Anr vs 1. Union Of India And Ors on 27 September, 2018
Author: M.S.Karnik
Bench: R.M.Savant, M.S.Karnik
2. Pil 112.11.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 112 OF 2011
WITH
CIVIL APPLICATION NO. 172 OF 2014
WITH
CIVIL APPLICATION NO. 17 OF 2015
WITH
CIVIL APPLICATION NO. 32 OF 2015
WITH
CIVIL APPLICATION NO. 34 OF 2015
WITH
CIVIL APPLICATION NO. 35 OF 2015
WITH
CIVIL APPLICATION NO. 36 OF 2015
WITH
CIVIL APPLICATION NO. 33 OF 2015
WITH
CIVIL APPLICATION NO. 37 OF 2015
WITH
CIVIL APPLICATION NO. 38 OF 2015
WITH
CIVIL APPLICATION NO. 42 OF 2015
WITH
CIVIL APPLICATION NO. 43 OF 2015
WITH
CIVIL APPLICATION NO. 100 OF 2015
WITH
CIVIL APPLICATION NO. 130 OF 2015
WITH
CIVIL APPLICATION NO. 131 OF 2015
ALONG WITH
WRIT PETITION NO. 2496 OF 2015
WITH
WRIT PETITION NO. 2497 OF 2015
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2. Pil 112.11.doc
WITH
WRIT PETITION NO. 2498 OF 2015
Kanchandevi Sunderlal Kothari and anr. .. Petitioners
Vs.
Union of India and ors. .. Respondents
Mr.Jitendra S.Kothari, Petitioner No.2 - in - person present.
Mr.Suresh Kumar a/w Ms.Priyanka Tiwari, for Respondent No.1.
CORAM : R.M.SAVANT &
M.S.KARNIK, JJ.
DATE : 27st SEPTEMBER, 2018 P.C. :
The Petitioner No.2 who appears in-person it seems has addressed a letter dated 07/03/2017 stating therein that the above Public Interest Litigation should not be heard by the Hon'ble Judges of this Court whose names are appearing in the list mentioned in the reminder letter. Since the name of M.S.Karnik J. is appearing in the said list, it would not be possible for us to take up the above Public Interest Litigation. Hence removed from Board.
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