Bombay High Court
Cdr Vijaykumar B Patil (Retd) vs Union Of India And Ors on 2 February, 2021
Bench: K.K. Tated, R.I. Chagla
Jitendra Digitally signed
by Jitendra S.
S. Nijasure
Date: 2021.02.04
Nijasure 12:46:54 +0530
37-wp-12915-2019.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12915 OF 2019
Cdr. Vijaykumar B. Patil ...Petitioner
Versus
The Union of India & Ors. ...Respondents
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Mr. Kandarp Trivedi, i/b. Dewani Associates for the Petitioner.
Durgaprasad Halwai i/b. Singhi and Co. For the Respondent
No.3.
Mrs. P.J. Gavhane, AGP for the State.
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CORAM : K.K. TATED &
R.I. CHAGLA, JJ.
DATE : 2ND FEBRUARY, 2021.
ORDER :
1. Heard learned Counsel for parties.
2. By this Writ Petition under Article 226 of the Constitution of India, the Petitioner is challenging the decision taken by the Respondent No.3 i.e. Bank of Maharashtra stopping payment of D.A. and also initiated the recovery of the DA pay in past without appreciating the facts and circumstances. 1/2
37-wp-12915-2019.doc
3. Learned Counsel Mr. Halwai appearing for Respondent No.3 submits that he requires three weeks time to fle Affdavit in Reply. In view of this following order is passed:-
(a) Respondent No.3 to fle Affdavit in Reply on or before 25th February, 2021 with copy to other side, failing which they have to pay costs of Rs.2,500/- to the Petitioner.
(b) Affdavit in Rejoinder, if any, to be fled on or before 2nd March, 2021, with copy to other side.
(c) Matter to appear on board on 8th March, 2021.
[R.I. CHAGLA J.] [K.K. TATED, J.]
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