M/. Nikon Copper And Conductors ... vs Union Of India, Thr. The ...
2021 Latest Caselaw 2618 Bom

Citation : 2021 Latest Caselaw 2618 Bom
Judgement Date : 9 February, 2021

Bombay High Court

M/. Nikon Copper And Conductors ... vs Union Of India, Thr. The ... on 9 February, 2021

Bench: Ujjal Bhuyan, Milind N. Jadhav

                                                                                 14. civil cp st 2466-21.doc

R.M. AMBERKAR
(Private Secretary)

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                              CONTEMPT PETITION (ST) NO. 2466 OF 2021
                                                IN
                                WRIT PETITION (ST) NO. 3834 OF 2020


                      Nikom Copper & Conductors Pvt Ltd                       .. Petitioner
                                     Versus
                      Union of India & Ors.                                   .. Respondents

                                                  ...................
                       Mr. Sushant Murthy a/w Mr. Aziz Khan, Mr. Anagh Pradhan, Mr.
                        Abraham Fernandes and Mr. Anand Iyer i/by Divya Shah
                        Associates for the Petitioner
                       Mr. Pradeep S. Jetly, Senior Counsel a/w Mr. J.B. Mishra for the
                        Respondents
                                                      ...................

                                              CORAM        : UJJAL BHUYAN &
                                                             MILIND N. JADHAV, JJ.

                                              DATE        :    FEBRUARY 09, 2021.


                      P.C.:

Heard Mr. Murthy, learned counsel for the petitioner.

2. This petition has been filed alleging willful and

deliberate violation of the judgment and order of this Court

dated 03.12.2020 passed in Writ Petition (st) No. 3834 of

2020 (M/s. Nikom Copper and Conductors Pvt Ltd Vs. Union

of India & Ors.).

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14. civil cp st 2466-21.doc

3. Mr. Jetly, learned senior counsel appearing for the

respondents has made a statement on instructions that the

judgment and order under consideration is being complied

with.

4. Mr. Jetly to inform the Court on the next date.

5. Stand over to 24th February, 2021.

[ MILIND N. JADHAV, J. ] [ UJJAL BHUYAN, J. ]

Digitally signed Ravindra by Ravindra M.

           Amberkar
M.         Date:
Amberkar   2021.02.10
           10:49:22 +0530




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