Bombay High Court
Aslam Hasimali Shaikh And Ors vs The State Of Maharashtra Through C.E.O. ... on 15 July, 2019
Author: Sandeep K. Shinde
Bench: S.C. Dharmadhikari, Sandeep K. Shinde
13-ASWP5600.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5600 OF 2019
1 Aslam Hasimal Shaikh & Ors ... Petitioners
Vs
1 The State of Maharashtra & Ors. ... Respondents
Mr. Munsif Khan with M. Imran Farooqui for the Petitioners.
Mrs. A.A. Purav, AGP, for the Respondent Nos.1 to 3-State.
Mr. Amol Mhatre with Ms, Asha Nair i/b Diamondwala & Co. for
the Respondent No.5.
CORAM : S.C. DHARMADHIKARI &
SANDEEP K. SHINDE , JJ.
MONDAY, 15TH JULY, 2019 P.C. :
1 Let the advocates for both sides be informed the name of the advocate engaged by the Slum Rehabilitation Authority. 2 In this case, the Slum Rehabilitation Authority is being sued through the Chief Executive Officer. 3 The request is that there is no Grievance Redressal SRP 1/2 ::: Uploaded on - 16/07/2019 ::: Downloaded on - 17/07/2019 00:38:59 ::: 13-ASWP5600.19.doc Mechanism in place so as to redress completely the grievance of the petitioners. We only wanted to know whether any such arrangement has been made by the State or the SRA. For that, we are informed that Mr. Jagdish Aradwad Reddy who ordinarily appears for the Slum Rehabilitation Authority is not engaged by the SRA in this matter and some other advocate is assigned the brief.
4 Let the name of the advocate be given during the course of the day. The Registry officials shall contact this advocate by telephone / email etc. as also ensure that by hand delivery a notice is issued directing the advocate to appear before this Court on the next date, failing which, this Court would pass such orders as are permissible in law to cause the appearance. 5 Stand over to Friday, 19th July, 2019. To be listed on the Supplementary Board.
SANDEEP K. SHINDE, J. S.C. DHARMADHIKARI, J.
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