Bombay High Court
Mukesh Kapoor And Ors vs Union Of India And Anr on 8 October, 2021
Author: N. R. Borkar
Bench: Prasanna B. Varale, N. R. Borkar
Shubhada S Kadam 52 wp 6512.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6512 of 2021
Mukesh Kapoor and ors. ....Petitioners
Versus
Union of India and anr. ....Respondents
Mr. Venkatesh Dhond along with Mr. Prasad Shenoy i/b. Mr. P. M.
Mokashi, advocate for the petitioners.
Mr. Y. S. Bhale, advocate for respondent No.1.
Mr. Sudhir Talsania along with Mr. Vishal Talsania and Jigar Kamdar i/b.
Jigar Kamdar and Associates, advocates for respondent No.2.
CORAM : PRASANNA B. VARALE &
N. R. BORKAR, JJ.
DATE : 8th OCTOBER, 2021.
P.C. :
1. Heard Mr. Dhond, learned senior counsel appearing on behalf of the petitioners. Mr. Dhond, learned senior counsel claimed an extreme urgency in the matter and invited our attention to the office order dated 1st October, 2021, annexed at Exhibit 'Y' at page 137. Mr. Dhond submitted that vide the said order, the petitioners are transferred to different places and it is stated in the said order that they shall be relieved from their current place of posting with effect from close of office hours on 8th October, 2021 (Friday) and should report to their new place of posting in the forenoon of 11th October, 2021 (Monday). Mr. Dhond submitted that Digitally signed by SHUBHADA 1/2 SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:
2021.10.08 17:11:17 +0530 Shubhada S Kadam 52 wp 6512.2021.doc various grounds are raised in the petition to show how the order impugned in the petition is arbitrary. Mr. Dhond, thus, prayed for protecting the petitioners by way of interim order/direction.
2. Mr.Talsania, learned senior counsel appearing on behalf of respondent No.2 submitted that certain contentions raised in the petition are not based on factual aspects. Mr. Talsania also opposed the petition on the ground of maintainability.
3. As sufficient time would require to hear the parties considering the various issues involved in the matter, and as at this stage, we are unable to give lengthy hearing to learned counsel appearing on behalf of the respective parties, due to time constraint, by way of interim order, we direct the parties to maintain status-quo as of today till next date. Post the petition for consideration on 13th October, 2021. ( N. R. BORKAR, J.) (PRASANNA B. VARALE, J.) 2/2