Raj Grow Inpex Llp vs Union Of India Through The ...
2021 Latest Caselaw 1802 Bom

Priya Soparkar                              1                      36 wpl 24-21-os

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION

                   WRIT PETITION (L.) NO.24 OF 2021
M/s Raj Grow Impex LLP                      ... Petitioner
     V/s.
Union of India and ors.                     ... Respondents
                                 ---
Ms.Juhi Valia i/by M/s Jaykar & Partners, Advocates for the
Petitioner.
Mr.Pradeep S. Jetly, Senior Advocate alongwith Mr.J.B.Mishra,
Advocates for the Respondents.
                           ---
             CORAM : UJJAL BHUYAN &
                      MILIND N. JADHAV, JJ.

DATE : JANUARY 27, 2021.

P.C.:-

Heard Ms.Juhi Valia, learned counsel for the petitioner; and Mr.Jetly, learned senior counsel for the respondents.

2. We have perused our order dated 5th January, 2021.

3. Learned counsel for the petitioner submits that against the judgment and order dated 15th October, 2020 passed in Writ Petition (L) No.3502 of 2020 and against orders passed in other connected cases, respondents have filed special leave to appeal petitions before the Supreme Court. On 20 th January, 2021 Supreme Court has issued notice and stayed operation of the judgment and order dated 15th October, 2020.

4. In that view of the matter, this matter is adjourned sine die.

5. Liberty to mention.

(MILIND N. JADHAV, J.) (UJJAL BHUYAN, J.) ....