Watumull Sanatorium Trust vs Additional Chief Secretary, Relief And ... on 4 July, 2019

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Bombay High Court

Watumull Sanatorium Trust vs Additional Chief Secretary, Relief And ... on 4 July, 2019

Bench: R.D. Dhanuka

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                                                               16-WP681.10



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION
                   WRIT PETITION NO. 681 OF 2010
                          ALONGWITH
                 CHAMBER SUMMONS NO. 222 OF 2018
                               IN
                   WRIT PETITION NO. 681 OF 2010
Padma Charitable Trust                         ..... Petitioner
      VERSUS
Additional Chief Secretary,
Relief and Rehabilitation & Ors.               ..... Respondents

                          ALONGWITH
                   WRIT PETITION NO. 985 OF 2010
                          ALONGWITH
                 CHAMBER SUMMONS NO. 130 OF 2010
                               IN
                   WRIT PETITION NO. 985 OF 2010
Watumull Sanatorium Trust                      ..... Petitioner
      VERSUS
Additional Chief Secretary,
Relief and Rehabilitation & Ors.               ..... Respondents
Mr.Aseem Naphade, a/w. Ms.Swati Singh, i/b. M/s.Naik Naik & Co.
for the Petitioner in WP/681/2010.

Mr.Hemant Haryan, A.G.P. for the State - Respondent nos. 1 and 4 in
WP/681/2010.

Mr.Amit Shastri, A.G.P. for the State - Respondent nos. 2 and 4 in
WP/985/2010.

Mr.Rajiv Chavan, Senior Advocate, a/w. Ms.Priyanka Chavan,
Ms.Neelam K., Ms.Sumangala Yadav, i/b. Mr.D.P.Singh for the
Respondent no.5, UOI.




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                                                                              16-WP681.10


Ms.Kajal Malkan, i/b. M/s.Kurdukar & Associates for the Intervenor.

                                       CORAM :         R.D. DHANUKA, J.

                                       DATE        :   4th JULY, 2019
P.C.

All the respondents are permitted to file affidavit in reply to the amended copy of the writ petition within three weeks from today and shall serve a copy thereof upon the petitioner's advocate simultaneously. It is made clear that no further extension of time would be granted. Rejoinder, if any, shall be filed within one week from the date of service of the affidavit in reply and a copy thereof shall be served upon the respondents' advocates simultaneously.

2. Place these matters High on Board for hearing and final disposal on 9th August,2019.

3. All the respondents are directed to serve a copy of the reply also upon the learned advocate appearing for the intervenor. A copy of the rejoinder shall be also served upon the intervenor.

[R.D.DHANUKA, J.] ::: Uploaded on - 06/07/2019 ::: Downloaded on - 06/07/2019 22:27:36 :::

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