Bombay High Court
Jitender Kumar Jain vs Union Of India on 20 August, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
2024:BHC-OS:12744-DB
KVM
1/2
6 - WPL 25232 OF 2024.doc
Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
by KANCHAN
KANCHAN VINOD
VINOD
MAYEKAR
MAYEKAR
Date:
ORDINARY ORIGINAL CIVIL JURISDICTION
2024.08.21
17:39:55 +0530
WRIT PETITION (L) NO. 25232 OF 2024
Jitendra Kumar Jain ..... Petitioner
VERSUS
Union of India & Ors. ..... Respondents
Mr. Mustafa Doctor, Senior Advocate a/w. Mr. Ranjit Shetty, Mr. Rahul Dev, Ms. Spenta Havewala, Mr. Arjun Amin i/b. Argus Partners for the Petitioner.
Mr. Pankaj Vijayan a/w. Ms.Sushmita Chauhan for the Respondent No.2.
CORAM : A.S. CHANDURKAR & RAJESH S. PATIL, JJ DATE : 20th AUGUST, 2024 P.C. :-
After arguing the writ petition for some time, the learned Senior Advocate for the petitioner seeks leave to withdraw the writ petition on instructions with further liberty to raise all contentions in reply to the show cause notice. He however makes request for early consideration of the show cause notice. ::: Uploaded on - 21/08/2024 ::: Downloaded on - 22/08/2024 05:12:51 ::: KVM 2/2 6 - WPL 25232 OF 2024.doc
2. The writ petition is accordingly permitted to be withdrawn with aforesaid liberty. If the petitioner files his reply to the show cause notice within a period of ten days from today, the show cause notice shall be adjudicated within a further period of eight weeks from the date of filing of such reply. The show cause notice shall be adjudicated on its own merit and in accordance with law. It is made clear that all contentions of either parties are kept open.
3. The parties to act on the authenticated copy of this order. [ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ] ::: Uploaded on - 21/08/2024 ::: Downloaded on - 22/08/2024 05:12:51 :::