Agricas Llp vs Union Of India Through The ...
2021 Latest Caselaw 1804 Bom

Priya Soparkar                   1          43 wpst 521-21 and 44 wpst 525-21-as

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                  WRIT PETITION (ST.) NO.521 OF 2021

Kishorchandra Kalyanji Agri LLP                     ... Petitioner
      V/s.
Union of India and ors.                             ... Respondents

                                 AND
                  WRIT PETITION (ST.) NO.525 OF 2021

Agricas LLP                                         ... Petitioner
      V/s.
Union of India and ors.                             ... Respondents
                                     ---
Mr.Anupam Dighe alongwith Dr.Sujay Kantawala and Ms.Chandni
Tanna i/by M/s India Law Alliance, 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.:-

It is submitted that judgment and order dated 15 th October, 2020 passed by this court in Writ Petition (L) No.3502 of 2020 has been stayed by the Supreme Court.

2. In that view, adjourned sine die.

3. Since we have adjourned the matters, status-quo as on today shall be maintained by the parties.

4. Liberty to mention.

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