Bombay High Court
Kiran Arun Gote vs The Union Of India, The Ministry Of Home ... on 30 August, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 918wp460.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 460/2022
Kiran Arun Gote
Vs
The Union Of India, The Ministry Of Home Affairs Thr. Director
General, C.R.P.F., New Delhi And Ors
Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Mr. N.S. Khubalkar, counsel for petitioner.
Mr. V.A. Bramhe, counsel for respondent Nos. 1 to 4.
CORAM: AVINASH G. GHAROTE & URMILA JOSHI-PHALKE, JJ DATED : 30/08/2023.
1. Mr. V.A.Bramhe, learned counsel for respondent Nos. 1 to 4, upon instructions, makes a statement that there is a test available for determining whether colour blindness is congenital or subsequently acquired, and the same can be conducted at Nagpur itself, which the respondents are willing to do, considering which, the petitioner shall remain present before the respondents on 4/9/23 at 11.00 a.m., on which date, the test shall be conducted and the report shall be placed before the Court.
2. List the matter on 7.9.2023.
JUDGE JUDGE
Signed by: Mr. R.K. NANDURKAR
rkn
Designation: PA To Honourable Judge Date: 30/08/2023 19:30:03