Bombay High Court
Shakeel Ahmad Khan And Ors. vs The Nuclear Power Corporation Of India , ... on 29 September, 2025
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
PRAJAKTA
SAGAR PRAECIPE-WP 13743-17.DOC
VARTAK
Digitally signed by
PRAJAKTA SAGAR
VARTAK
Date: 2025.09.29
17:39:53 +0530
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13743 OF 2017
Shakeel Ahmad Khan & Ors. ...Petitioners
Vs
The Nuclear Power Corporation of India & Ors. ...Respondents
_________
Ms. Devyani Kulkarni for Petitioners.
__________
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 29 SEPTEMBER 2025.
P.C.
1. Not on board. Taken on board on a praecipe as moved on behalf of the petitioners.
2. We are informed by learned counsel for the petitioners that there is a companion writ petition being Writ Petition No. 5175 of 2025 (Shakeel Shakeel Ahmed Khan & Anr. vs. The Nuclear Power Corporation of India Ltd. & Ors.) which also needs to be heard along with this petition. She submits that the petitioners would intend to move the Registry for obtaining orders of the Hon'ble the Chief Justice for both the matters to be heard by one Bench. We accept the request as made on behalf of the petitioners, so that appropriate orders can be obtained from the Hon'ble the Chief Justice.
3. List the present writ petition along with the companion writ petition (Writ Petition No. 5175 of 2025), as may be directed by the Hon'ble the Chief Justice, before the appropriate Bench.
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