Bombay High Court
Hanumant Yellappa Bajal vs Union Of India And Ors on 3 February, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
24. ia 1-19.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
WRIT PETITION NO. 3416 OF 2009
Hanumant Yellappa Bajal ..Applicant
IN THE MATTER BETWEEN
Union of India & ors. ..Petitioners
vs.
Hanumant Yellappa Bajal ..Respondent
...........
Mr. Vaibhav Parshurami i/b. Ms. Kanchan Pawar for applicant/org.
Respondent.
Ms. Anjali Neel Helekar a/w. Mr. Suresh Kumar for Respondents
in IA/1/2019 (Original Petitioners.)
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 3 FEBRUARY 2020
P.C.:-
Considering pendency of the much older cases with identical pressing causes, it is not possible to take up the Petition on priority for "final hearing" at present. Therefore, we defer the hearing of the Civil Application to 10 June 2020.
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2. Learned counsel for the Applicant states that the Applicant's request for provisional pension without prejudice proceeding on the basis of the voluntary retirement be considered. If such an application is made, the Respondents will consider the same as per law, and we have not commented on the merits of this application.
(M.S.KARNIK, J.) (NITIN JAMDAR, J.) Digitally signed by Diksha Diksha Rane Date:
Rane 2020.02.05
18:56:06
+0530
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