Bombay High Court
Krantikumar Vijay Shirke And 16 Ors vs The Director Of Fire Services And 3 Ors on 7 September, 2021
Author: Madhav J. Jamdar
Bench: Ujjal Bhuyan, Madhav J. Jamdar
(Prod-3)-WPL-7592-21.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.7592 OF 2021
Krantikumar Vijay Shirke and Ors. ..Petitioners
Versus
Director of Fire Services,
State of Maharashtra, Mantralaya, Mumbai and Ors. ..Respondents
None for the Petitioners.
Mr. L. T. Satelkar, AGP for the Respondent No.1 - State.
Ms. Rupali Adhate i/by Aruna Savla, Advocate for Respondent Nos.2 to 4 -
MCGM.
CORAM : UJJAL BHUYAN &
MADHAV J. JAMDAR, JJ.
DATE : 7th SEPTEMBER, 2021 P.C. Matter is before us on production.
2. On request of learned counsel for respondent Nos.2 to 4, further three weeks time granted from today to file reply affidavit.
3. Stand over to 28.09.2021.
Digitally signed by BALAJI BALAJI GOVINDRAO GOVINDRAO PANCHAL PANCHAL Date:
2021.09.07 17:26:32 +0530 MADHAV J. JAMDAR, J UJJAL BHUYAN, J BGP. 1 of 1