Bombay High Court
Dr.Abraham Patani And Anr vs State Of Maharashtra And Ors on 25 April, 2022
Author: Abhay Ahuja
Bench: A.A. Sayed, Abhay Ahuja
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3060 OF 2002
WITH
CHAMBER SUMMONS NO.433 OF 2007
IN
WRIT PETITION NO.3060 OF 2002
WITH
INTERIM APPLICATION NO.586 OF 2020
IN
WRIT PETITION NO.3060 OF 2002
WITH
INTERIM APPLICATION NO.513 OF 2020
IN
WRIT PETITION NO.3060 OF 2002
Dr. Abraham Patani & Anr. ....Petitioners
V/S
State of Maharashtra & Ors. ....Respondents
...
Mr. J.P. Sen, Senior Advocate a/w Mr. Rohan Cama, Mr. J.S. Solomon,
Ms. Soniya Putta, Mr. Atharva Sawant and Ms. Devyani Deshmukh i/b
M/s. Solomon & Co. for the Petitioners.
Mr. Milind More, Additional G.P. for Respondent Nos.1, 10 and 11-State.
Mr. Girish Godbole, Special Counsel a/w Ms. Sheetal Metakari i/b Mr. Sunil
Sonawane for the Respondent No.2 and 3-MCGM.
Mr. Roop M. Vasudeo with Mr. Yashwant Dhanegave for Respondent No.4
and 5.
Mr. V.V. Tulzapurkar, Senior Advocate a/w Mr. Y.D. Divekar with Mr. Rohan
Karande i/b M/s. Divekar & Co. for Respondent Nos.6 to 9.
Mr. Rahul Sinha i/b M/s. DSK Legal for the Applicant in IA 513 of 2020 and
IA 586 of 2020.
Mr. Sujendra Arvikar, Executive Engineer (DP), MCGM present in Court,
...
CORAM : A.A. SAYED &
ABHAY AHUJA, JJ.
DATE : 25 APRIL 2022.
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P.C.:
1 Heard further arguments of learned Counsel for the Respondent
Nos.2 and 3-MCGM. Heard arguments of learned Senior Counsel for the Respondent Nos.6 to 9, learned Counsel for the Respondent Nos.4 & 5 and learned Additional G.P. for the Respondent-State.
2 Stand over to 26 April 2022 at 2.30 p.m. for arguments in rejoinder by learned Senior Counsel for the Petitioners.
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