KAIKHOSROU (CHICK) KAVASJI FRAMJI AND ANOTHER Vs. UNION OF INDIA AND ANOTHER
LAWS(SC)-2019-3-108
SUPREME COURT OF INDIA
Decided on March 15,2019

Kaikhosrou (Chick) Kavasji Framji And Another Appellant
VERSUS
UNION OF INDIA AND ANOTHER Respondents

JUDGEMENT

ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed against the final judgment and order dated 17.06.2009 passed by the High Court of Bombay at Mumbai Writ Petition No.4386 of 2001 whereby the Division Bench of the High Court dismissed the said writ petition filed by appellants herein.
(2.) Though the controversy involved in this appeal is short, in order to appreciate as to how it arose, it is necessary to set out its background facts in detail infra. The facts are stated from the SLP paper books and the List of Dates furnished by the parties.
(3.) The appellants herein are the writ petitioners and the respondents herein are the respondents in the writ petition out of which this appeal arises.;


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