Bombay High Court
Ashish Khandelwal vs Iit Bombay on 13 June, 2024
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
39-WP-2623-2017.odt
Digitally
signed by
KANCHAN
KANCHAN
PRASHANT
PRASHANT
DHURI
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DHURI Date:
2024.06.13
18:49:27
ORDINARY ORIGINAL CIVIL JURISDICTION
+0530
WRIT PETITION NO. 2623 OF 2017
Ashish Khandelwal ... Petitioner
Versus
IIT Bombay ... Respondent
.........
Ms. Pritha Paul instructed by Ms. Devyani Kulkarni for the Petitioner. Mr. Bhavesh Wadhwani instructed by M.V. Kini & Co. for the Respondent.
.........
CORAM : A.S. CHANDURKAR &
RAJESH S. PATIL, JJ
DATED : 13 JUNE 2024
P.C.
1. The learned Counsel appearing for the Respondent is permitted to file Affidavit-in-Reply in terms of order dated 7 th January 2022 within a period of one week from today.
2. Rejoinder, if any to be filed within further period of one week.
3. Stand over to 27th June 2024.
[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ] Kanchan P Dhuri 1 / 1 ::: Uploaded on - 13/06/2024 ::: Downloaded on - 14/06/2024 20:20:38 :::