Bombay High Court
The Sr. Commandant, Cisf Unit Mbpt ... vs Surya Prakash Yadav on 26 October, 2018
Bench: R. M. Savant, Nitin W. Sambre
caw-38-18(4).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.38 OF 2018
IN
WRIT PETITION NO. 1271 OF 2015
The Sr. Commandant, CISF Unit MBPT Mumbai ..Applicant
(org. Respondent No.3)
In the matter of
Surya Prakash Yadav ..Petitioner
Vs.
The Union of India & Ors ..Respondents
Mr. Rajiv Chavan a/w Ms Priyanka Chavan, Ms Anupama Pawar, Ms
Neelam Kaintura, Ms Sumangala Yadav I/b Mr. M. S. Bhadradwaj for the
Applicant/ original Respondent No.3
Mr. Rajaram Mohan Roy for the Petitioner
CORAM :R. M. SAVANT, &
NITIN W. SAMBRE, JJ
DATE : 26th OCTOBER, 2018 P.C. 1 The above Civil Application has been filed by the Respondent No.3 for deletion of the reference to the "Secretary" of Home Affairs, in so far as the Respondent No.1 is concerned. The Learned Counsel for the Petitioner Mr. Rajaram Mohan Roy makes a statement that the reference to the Secretary in the description of the Respondent No.1 would be removed so as to join the Union of India through the Department of Home Affairs, Shashtri Bhavan, New Delhi. In view thereof, there is no warrant to grant the reliefs sought by way of the above Civil Application as the amendment which is sought vide the above Civil Application can be said to have been acceded to on account of the mmj 1 of 2 ::: Uploaded on - 29/10/2018 ::: Downloaded on - 01/11/2018 23:28:39 ::: caw-38-18(4).doc statement made by the Learned Counsel for the Petitioner. Amendment to be carried out within one week from date. The above Civil Application is accordingly disposed of.
[NITIN W. SAMBRE, J] [R.M.SAVANT, J]
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