Bombay High Court
Radha Satish Timblo vs The Union Of India on 23 April, 2024
Author: Neela Gokhale
Bench: K.R. Shriram, Neela Gokhale
1/2 912 to 915-IAL-12660-2024 & Ors.doc
PURTI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
PRASAD ORDINARY ORIGINAL CIVIL JURISDICTION
PARAB
Digitally signed by
PURTI PRASAD
PARAB
Date: 2024.04.24
17:34:08 +0530
(912) INTERIM APPLICATION (L) NO. 12660 OF 2024
IN
WRIT PETITION NO. 1950 OF 2023
Chetan Satish Timblo ....Applicant/Petitioner
V/s.
The Union of India and Ors. ...Respondents
AND
(913) INTERIM APPLICATION (L) NO. 12706 OF 2024
IN
WRIT PETITION NO. 1949 OF 2023
Mallika Rohan Timblo ....Applicant/Petitioner
V/s.
The Union of India and Ors. ...Respondents
AND
(914) INTERIM APPLICATION (L) NO. 12726 OF 2024
IN
WRIT PETITION NO. 1951 OF 2023
Radha Satish Timblo ....Applicant/Petitioner
V/s.
The Union of India and Ors. ...Respondents
AND
(915) INTERIM APPLICATION (L) NO. 12826 OF 2024
IN
WRIT PETITION NO. 1947 OF 2023
Rohan Satish Timblo ....Applicant/Petitioner
V/s.
The Union of India and Ors. ...Respondents
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Mr. P. J. Pardiwalla, Senior Advocate a/w Mr. V. Chandrashekhar and
Mr.Nitesh Joshi i/b Mr. Nishit Gandhi for Applicant/Petitioner.
Mr. Suresh Kumar for Respondents.
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Purti Parab
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CORAM : K.R. SHRIRAM &
DR. NEELA GOKHALE, JJ.
DATED : 23rd APRIL 2024 P.C. :
1. Mr. Pardiwalla seeks leave to file further affidavit in support of the Interim Applications. Leave granted. Within one week the affidavit shall be filed and copy served within one week thereafter.
2. Stand over to 6th May 2024.
(DR. NEELA GOKHALE, J.) (K.R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 24/04/2024 ::: Downloaded on - 25/04/2024 07:15:28 :::