Bombay High Court
Ramesh Bapurao Potdar And Ors vs The Union Of India And Ors on 27 November, 2019
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
1 16-wp-2926-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2926 OF 2017
Ramesh Bapurao Potdar & Ors. ..Petitioners.
Versus
The Union of India & Ors. ..Respondents.
__________
Ms. Brenda Barnes i/b. Udaya Shankar Samudrala for
Petitioners.
Mr. D. P. Singh for Respondent Nos.1 to 3.
Mr. Dhaval A. Patil i/b. M/s. K. Ashar & Co. for Respondent
No.4 to 6.
__________
CORAM : K. K. TATED &
SARANG V. KOTWAL, JJ.
DATED : 27th November, 2019.
PC :
1. Heard the learned counsel for the parties.
2. Advocates appearing on behalf of the respondents submit that, in view of the order dated 16/12/2016 passed by the Hon'ble Apex Court in Writ Petition (Civil) No.906 of 2016, this matter is required to be adjourned to sine-die, with liberty to mention as and when the Hon'ble Apex Court decide finally the Writ Petition (Civil) No.906 of 2016.
3. Considering the submissions made by both the counsels and order dated 16/12/2016 passed by the Hon'ble V.B.Gokhale 1/2 ::: Uploaded on - 29/11/2019 ::: Downloaded on - 29/11/2019 20:52:21 :::
2 16-wp-2926-17 Apex Court in Writ Petition (Civil) No.906 of 2016, following order is passed:
a) Matter is adjourned to sine-die, with liberty to both the parties to mention, as soon as, Writ Petition (Civil) No.906 of 2016 is decided by the Hon'ble Apex Court.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.)
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