F. C. I. Scheduled Tribe Staff And ... vs The Union Of India, Ministry Of ...
2019 Latest Caselaw 24 Bom

wp6085.14.odt                                                                                 1/1



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR.

                       CIVIL APPLICATION (W) No.1705 OF 2018
                                        IN
                           WRIT PETITION No.6085 OF 2014

(Food Corporation of India, Scheduled Tribe Staff and Officers Welfare Association, Nagpur
  through its Zonal Secretary Vs. The Union of India, Ministry of Consumer Affairs, New
                                    Delhi and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                               Shri S.P. Bhandarkar, Advocate for the Petitioner.
                               Shri S.A. Chaudhari, Advocate for Respondent No.1.
                               Shri S.R. Deshpande, Advocate for the Respondent Nos.2 to 5.

                               CORAM : S.B. SHUKRE & S.M. MODAK, JJ.

DATE : 9th JANUARY, 2019.

Heard.

In view of the judgment of the Hon'ble Apex Court in Civil Appeal No.10396/2018 rendered in the case of Gajanan Marotrao Nimje and others vs. The Reserve Bank of India and others, on 11th October, 2018, nothing survives in this application and it is disposed of accordingly.

WRIT PETITION No.6085 OF 2014.

Stand over to 23.1.2019.

                                            JUDGE                                 JUDGE
DWW