Bombay High Court
Dr. Kirit Somaiya vs Sadanand Gangaram Kadam And Ors on 17 October, 2022
Author: Madhav J. Jamdar
Bench: Dipankar Datta, Madhav J. Jamdar
16-WP.11125.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11125 OF 2022
Sadanand Gangaram Kadam } Petitioner
Versus
Union of India and Ors. } Respondents
WITH
INTERIM APPLICATION NO. 18511 OF 2022
IN
WRIT PETITION NO. 11125 OF 2022
Dr. Kirit Somaiya } Applicant
In the matter between
Sadanand Gangaram Kadam } Petitioner
Versus
Union of India and Ors. } Respondents
Mr. Venkatesh Dhond, Senior Advocate with Mr.
Saket Mone and Mr. Devansh Shah i/b. Vidhi
Partners for the petitioner.
Mr. Rui Rodrigues with Mr. D. P. Singh, Ms. Savita
Ganoo and Mr. Aditya Thakkar for respondent no. 1
(UoI).
Mr. P. P. Kakade, Government Pleader with Ms. R. A.
Salunkhe, AGP for respondents 2, 5 and 6 (State).
Mr. Milind Sathe, Senior Advocate with Ms. Jaya
Bagwe for respondent no. 3 (MCZMA).
Mr. Akhilesh Dubey with Mr. Varad Dubey i/b. Law
Counsellors for the applicant.
CORAM: DIPANKAR DATTA, C. J. &
MADHAV J. JAMDAR, J.
DATE: OCTOBER 17, 2022
Page 1 of 2
J.V.Salunke,PS
16-WP.11125.2022
P.C.:
1. It is not disputed by Mr. Dhond, learned senior advocate for the petitioner, that complaints lodged by the applicant in Interim Application No. 18511 of 2022 have given rise to all the proceedings against the petitioner. In such view of the matter, we are of the clear view that the applicant ought to be permitted to participate in these proceedings. Let the cause title of the writ petition be amended suitably by impleading the applicant as the respondent no. 7. Amendment shall be carried out forthwith.
2. Let a copy of the amended writ petition be served on Mr. Dubey, learned advocate for the respondent no. 7 in course of tomorrow.
3. The respondent no. 7 as well as the other respondents shall be at liberty to file reply affidavit/s by 16 th November 2022; rejoinder thereto, if any, may be filed by 22nd November 2022.
4. List the PIL petition on 24th November 2022.
5. If any adverse action is contemplated by the respondents against the petitioner, he shall be at liberty to apply for ad-interim relief upon notice to the parties.
SALUNKE JV Digitally signed by SALUNKE J V (MADHAV J. JAMDAR, J.) (CHIEF JUSTICE) Date: 2022.10.17 18:53:07 +0530 Page 2 of 2 J.V.Salunke,PS