Bombay High Court
Daman Hospitality Pvt. Ltd. And Anr vs U. T. Administration Of Damn And Diu Thru ... on 4 January, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
11-ASWP-317-2019.DOC
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 317 of 2019
Daman Hospitality Pvt Ltd & Anr ...Petitioners
Versus
U T Administration of Daman and Diu ...Respondents
Through the Department of Tourism & Ors
Mr Nikhil Sakhardande, Senior Advocate, i/b AZB & Partners,
for the Petitioners.
Mr SS Deshmukh, for the Respondents.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 4th January 2022 PC:-
1. We are informed that there is an illness or health issue in the Digitally signed by SONALI family of the Advocate of the Respondents.
SONALI MILIND MILIND PATIL PATIL Date:
2022.01.05 11:52:39
2. We grant the Respondents time until 21st January 2022 to file +0530 an Affidavit in Reply. A Rejoinder is permitted by 28th January 2022.
3. We list the Petition for final disposal on 11th February 2022, subject to overnight part heard.
Page 1 of 24th January 2022 11-ASWP-317-2019.DOC
4. All concerned will act on production of a digitally signed copy of this order.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 4th January 2022