Bombay High Court
Ashish Khandelwal vs Iit Bombay on 7 January, 2022
Author: Amit B. Borkar
Bench: Nitin Jamdar, Amit B. Borkar
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2022.01.11 12:50:43
GONSALVES +0530
sg 1/1 51.wp2623-17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2623 OF 2017
Ashish Khandelwal .. Petitioner
v/s.
III, Bombay, Through its Director, Powai .. Respondent
....
Ms. Devyani Kulkarni, for the Petitioner. Mr. Arsh Misra, i/b. M.V. Kini & Co., for the Respondent.
....
CORAM: NITIN JAMDAR & AMIT B. BORKAR JJ.
DATE : 7 JANUARY 2022.
(Through Video Conferencing) P.C:-
The learned Counsel for the Respondent Institution seeks time to file the reply affidavit. Reply affidavit to be filed within two weeks. Stand over to 28 January 2022.
(AMIT B. BORKAR J.) (NITIN JAMDAR, J.) 1 of 1