Bombay High Court
Laxman Yadneshwar Sathe vs Union Of India Through The Dy. Salt ... on 23 October, 2018
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
REVIEW PETITION NO.110 OF 2018
IN
WRIT PETITION NO.956 OF 2017
Laxman Yadneshwar Sathe .... Petitioner
V/s.
Union of India,
Through Deputy Salt Commissioner, Mumbai .... Respondent
Mr. Jehangin Jejeebhoy, a/w. Ms. Akshita Palvia and Mr. Siddha P., I/by
M/s. M. Mulla Associates, for the Petitioner.
Mr. Khorzan Irani, I/by Mr. Ashish Mehta, for the Respondent.
CORAM : DR. SHALINI PHANSALKAR-JOSHI, J.
DATE : 23 RD OCTOBER, 2018.
P.C. :
1. Learned counsel for the Respondents tendered the affidavit-in- reply. Learned counsel for the Petitioner seeks time to file affidavit-in- rejoinder.
2. Hence, stand over to 6th December 2018.
[DR. SHALINI PHANSALKAR-JOSHI, J.] 1/1 RPW-110-18.doc ::: Uploaded on - 25/10/2018 ::: Downloaded on - 27/10/2018 01:24:14 :::