Bombay High Court
Ms. Hita Devashish Behera vs Mr. Devashish Gourang Behera on 11 March, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
6.cp.490-17 & anr.doc
DDR
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.490 OF 2017
WITH
WRIT PETITION NO.6198 OF 2017
Office Notes, Office
Memoranda of Coram,
appearances, Court's Court's or Judge's orders
orders or directions and
Registrar's orders
Mr. Hitesh P. Vyas for the petitioner.
Ms. Gauri Joglekar i/b. Meraki Legal for
respondent.
Mr. Rui Rodrigues a/w. D.P. Singh for respondent -
BCAS.
CORAM : M.S.KARNIK, J.
DATE : MARCH 11, 2021
P.C.
In deference to the request made by this Court Shri Rui Rodrigues has been gracious enough to pursue the matter with the Bureau of Civil Aviation Security ('BCAS' for short). Even the BCAS responded positively to the request of Shri Rui Rodrigues and accordingly, approved issuance of the Aerodrome Entry Permit ('AEP' for short) to Shri Devashish Behera - the respondent, Captain, Spice Jet, Mumbai.
2. There is no manner of doubt that Spice Jet too would initiate the process at the earliest as per the directives of the BCAS. I appreciate the eforts of Shri Rui Rodrigues and the action on the part of the Regional Director, BCAS for promptly responding to the request made by this Court.
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6.cp.490-17 & anr.doc
3. In all fairness to the petitioner - wife it must be recorded that she has not raised any objection to the issuance of AEP to the respondent - husband and all along has been supportive in this endeavour.
4. Shri Rui Rodrigues, learned Advocate need not now appear in the matter. I express my Digitally signed by gratitude to Shri Rui Rodrigues for his eforts.
Diksha
Diksha Rane
Rane Date:
2021.03.11
13:43:55
+0530
5. Stand over to 18/3/2021 for "Directions".
(M.S.KARNIK, J.) 2 Of 2