Bombay High Court
Jayshree Anil Satheye vs Security Printing And Minting ... on 18 February, 2020
Author: M.S. Karnik
Bench: Nitin Jamdar, M.S. Karnik
1 25. WP 11579.15.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11579 OF 2015
Jayashree Anil Satheye ... Petitioner
V/s.
Security Printing and Minting Corporation
of India Ltd. Through its Chairman & Ors. ... Respondents
Mr. Rajeev N. Kumar a/w. Tanvi Pulelar for the Petitioner
Ms. Anjali Helekar for Respondents 1 to 4
CORAM : NITIN JAMDAR &
M.S. KARNIK, JJ.
DATE : 18 FEBRUARY 2020. P.C. :-
Heard learned Counsel for the parties. Arguable questions are raised in respect of interpretation of Rules applicable to the Respondent - Organization.
2. Rule. The learned Counsel for the Respondents waives service.
3 Liberty to the Respondents to file additional affidavit-in- reply.
M.S. KARNIK, J. NITIN JAMDAR, J.
Jyoti P. Digitally signed
by Jyoti P. Pawar
Date: 2020.02.24
Pawar 16:55:28 +0530