Bombay High Court
Shri. Darius Soli Framrose vs The State Of Maharashtra And Ors on 7 April, 2021
Author: Surendra P. Tavade
Bench: S.J. Kathawalla, Surendra P. Tavade
1 / 1 23-WP-ST-31445-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 31445 OF 2019
Darius Soli Framrose ... Petitioner
Versus
The State of Maharashtra and others ... Respondents
.........
Mr. Laxman K. Kalel for the Petitioner.
Mr. A.I. Patel, Addl.GP for the State.
Mr. Shailesh Phatak for Respondent No.3.
.........
CORAM : S.J. KATHAWALLA AND
SURENDRA P. TAVADE, JJ.
DATED : APRIL 7, 2021. P.C. :-
At the request of the Learned Advocate for Respondent No.3, stand over to 30 th April, 2021. It is clarifed that Respondent No.3 shall fle an Afdavit-in-Reply before the adjourned date.
( SURENDRA P. TAVADE, J. ) ( S.J. KATHAWALLA, J. ) Kanchan P Dhuri ::: Uploaded on - 07/04/2021 ::: Downloaded on - 05/09/2021 16:29:31 :::