Bombay High Court
Thakur Chandan Singh And Anr vs The Union Of India And 5 Ors on 1 November, 2018
Bench: R.M. Savant, Nitin W. Sambre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 282 OF 2015
Yeshwanth Shenoy ....Petitioner
V/S
The Union Of India And 3 Ors ....Respondent
WITH WRIT PETITION NO. 258 OF 2016 Thakur Chandan Singh And Anr ....Petitioner V/S The Union Of India And 5 Ors ....Respondent WITH NOTICE OF MOTION (WRIT PETITION) LODGING NO. 471 OF 2015 In WRIT PETITION 282 OF 2015 Yeshwanth Shenoy ....Petitioner V/S The Union Of India Through The Secretary And ....Respondent 3 Ors WITH WRIT PETITION NO. 258 OF 2016 Thakur Chandan Singh And Anr ....Petitioner V/S The Union Of India And 5 Ors ....Respondent WITH NOTICE OF MOTION (WRIT PETITION) LODGING NO. 403 OF 2015 Page 1/2 ::: Uploaded on - 03/11/2018 ::: Downloaded on - 04/11/2018 01:00:12 ::: In WRIT PETITION 258 OF 2016 Thakur Chandan Singh And Anr ....Petitioner V/S The Union Of India And 5 Ors ....Respondent CORAM : R.M. SAVANT. & NITIN W. SAMBRE, JJ DATE : 1st November, 2018 P.C. :
Due to paucity of time the matter is adjourned to 19/12/2018. Ad-interim relief if any to continue till then.
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