Bombay High Court
Dheeresh Jain vs The Board Of Directors Of Npcil And 6 Ors on 30 March, 2021
Bench: K.K. Tated, R.I. Chagla
4-wp-3075-2019.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3075 OF 2019
Dheeresh Jain ... Petitioner
Versus
The Board of Directors of NPCIL & Ors. ...Respondents
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Ms. Seema Sarnaik with Mr. Ameya Tamhane for the
Petitioner.
Mr. Arsh Misra, i/b. M.V. Kini & Co. for Respondent Nos.1 to 6.
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CORAM : K.K. TATED &
R.I. CHAGLA, JJ.
DATE : 30TH MARCH, 2021
ORDER :
1. Heard learned Counsel for parties.
2. Learned Advocate Ms. Seema Sarnaik appearing on behalf of the Petitioner seeks permission to carry out amendment as per draft tendered across the bar. Considering the submissions made by learned Counsel for the Petitioner, we are satisfed the Petitioner has made out a case for allowing them to carry to amendment as per draft. Hence the following 1/2 ::: Uploaded on - 31/03/2021 ::: Downloaded on - 31/03/2021 21:36:32 ::: 4-wp-3075-2019.doc order:-
a) Amendment to be carried out on or before 23rd April, 2021.
b) If amendment carried out within time, the Petitioner is directed to serve the amended copy of the Petition on Respondents on or before 30th April, 2021.
c) If amended copy of Petition is served on Respondents, the Respondents are directed to fle their Affdavits in Reply on or before 6th May, 2021, with copy to other side.
d) The Affdavit in Rejoinder, if any, to be fled on or before 10th June, 2021.
e) Matter to appear on board on 15th June, 2021.
[R.I. CHAGLA J.] [K.K. TATED, J.] 2/2 ::: Uploaded on - 31/03/2021 ::: Downloaded on - 31/03/2021 21:36:32 :::