Bombay High Court
Anirudh Prataprai Nansi vs The Union Of India And Ors on 2 March, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
52-ASWP-1377-2022.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1377 OF 2022
Anirudh Prataprai Nansi ...Petitioner
Versus
The Union of India & Ors ...Respondents
Mr Prakash Shah, i/b PDS Legal, for the Petitioner.
Mrs Anjali Helekar, i/b PJ Khosla, for Respondent.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 2nd March 2022
PC:-
1. The claim of the Petitioner has been placed before the High Power Committee ("HPC"), according to paragraph 6 of the ASHWINI HULGOJI Affidavit in Reply at page 231 and to which Ms Helekar draws our GAJAKOSH Digitally signed by attention. We accept the statement. Mr Shah states that his client ASHWINI HULGOJI GAJAKOSH will appear before the HPC on such date as to the HPC fixes. Date: 2022.03.03 17:41:24 +0530
2. We request the HPC to give the matter priority, and if possible, dispose of the application before it at the earliest convenience, preferably within a period of 8 weeks from today. All contentions on both sides are expressly kept open.
Page 1 of 22nd March 2022 52-ASWP-1377-2022.DOC
3. The Petition is disposed of in these terms. There will be no order as to costs.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 2nd March 2022