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Bombay High Court

Siddhant Batra vs The Director, Indian Institute Of ... on 19 November, 2020

Bench: S. S. Shinde, Madhav J. Jamdar

             Digitally signed
Laxmikant    by Laxmikant G.
G.           Chandan                                                           (11) wpl-6536.20.odt
             Date: 2020.11.19
Chandan      19:46:34 +0530




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL APPELLATE JURISDICTION

                                WRIT PETITION LODGING NO.6536 OF 2020

            Siddhant Batra                                     : Petitioner.
                  Versus
            The Director
            Indian Institute of Technology (IIT)
            Bombay and ors.                                    : Respondents.

Mr. Nikhil Sakhardande, Senior Advocate, a/w Mr. Pralhad Paranjape, Mr. Kunal Kanungo, Mr. Manish Kelkar and Mr. Rahul Punjabi i/by Mr. S Venkaateshwar for the Petitioner.

Mr. Arsh Misra i/by M V Kini & Co. for Respondent Nos.1 to 3.

                                      CORAM :      S. S. SHINDE,
                                                   MADHAV J. JAMDAR, JJ
                                                   (VACATION COURT)
                                      DATE    :    19th NOVEMBER 2020

            P.C.

            1            Mr. Nikhil Sakhardande, the learned counsel appearing for the

Petitioner submits that the Petitioner is satisfied in case the Respondents treat this Petition as a representation of the Petitioner, and takes a final decision on it before 21/11/2020.

2 The learned counsel appearing for the Respondents on instructions submits that the Respondents would consider this Petition as a representation of the Petitioner and will take a final decision on it before 21/11/2020. Statement accepted.

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                                                               (11) wpl-6536.20.odt




3           We direct the Respondents to treat this Petition as a representation

of the Petitioner and take a final decision on the same as expeditiously as possible however on or before 21/11/2020.

4 List the Petition before Regular Court as per assignment on 23/11/2020. In case, the Regular Court as per assignment is not available, liberty to move is granted after giving notice to the Respondents. 5 This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.

[MADHAV J. JAMDAR, J]                                    [S. S. SHINDE , J]




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