Bombay High Court
Joseph Daniel Massey vs Union Of India And 4 Ors on 29 October, 2020
Author: Abhay Ahuja
Bench: Ujjal Bhuyan, Abhay Ahuja
Digitally signed
Minal V. by Minal V.
Parab
Parab Date: 2020.10.29
14:55:49 +0530
8_WPL3151_20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.3151 OF 2020
Joseph Daniel Massey ... Petitioner
Vs.
Union of India and others ... Respondents
Mr. Bharat Raichandani for Petitioner.
Mr. Sham Walve a/w. Mr. Ram Ochani for Respondents.
CORAM : UJJAL BHUYAN &
ABHAY AHUJA, JJ.
DATE : OCTOBER 29, 2020 P.C. :
Heard Mr. Raichandani, learned counsel for the petitioner and Mr. Walve, learned counsel for the respondents.
2. Mr. Walve submits though respondents have filed affidavit in reply, he has received further instructions to bring on record some more documents for which he would need to file additional affidavit.
3. Let the additional affidavit be filed within two weeks. In the meanwhile, office to place the affidavit in reply stated to have been filed by the respondents on record.
4. Stand over to 26.11.2020.
5. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(ABHAY AHUJA , J.) (UJJAL BHUYAN, J.)
Minal Parab
1/1