Bombay High Court
Samyak Janhit Seva Sanstha vs The Union Of India on 23 February, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
9 pill1333-23
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBIC INTEREST LITIGATION (L) NO.1333 OF 2023
Samyak Janhit Seva Sanstha ..... Petitioner
Vs.
The Union of India & Ors. ..... Respondents
Mr. K. R. Tiwari a/w Mr. Rakesh Singh, Mr. Kunal Tiwari, Mr.
Avnendra Jaddu for petitioner.
Mr. Vijay D. Patil for respondent no.6.
Mr. L. T. Satelkar, AGP for respondent nos.2 to 4 and 7.
Ms. Oorja Dhond i/by Mr. S. K. Sonawane for respondent no.5.
CORAM: S. V. GANGAPURWALA, ACJ &
SANDEEP V. MARNE, J.
DATED : FEBRUARY 23, 2023 P.C.
1. Mr. Satelkar, the learned AGP appears for respondent nos.2 to 4 and 7. Ms. Dhond, the learned advocates appears for respondent no.5. Mr. Patil, learned advocate appears for respondent no.6.
2. Issue notice to respondent no.1, returnable on 11th April, 2023.
3. The respondents may take instructions before the next date and file affidavits.
4. The petitioner may file affidavit with the Registry.
(SANDEEP V. MARNE, J) (ACTING CHIEF JUSTICE)
Digitally
signed by
PRAVIN
PRAVIN DASHARATH
DASHARATH PANDIT
PANDIT Date:
2023.02.24
11:16:06
+0530
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