Jindal Drugs Private Limited vs The Union Of India Through The ...
2022 Latest Caselaw 8281 Bom

                                                                           35-OSWP-3400-2022.doc

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

                                    WRIT PETITION NO. 3400 of 2022

         Jindal Drugs Private Limited                             .....Petitioner

              V/s.
         The Union of India and Ors                               .....Respondents

         Mr. Prakash Shah, i/b PDS Legal, Advocate for Petitioner.
         Mr. Pradeep S. Jetty, Senior Advocate, a/w Mr Jitendra B. Mishra and Ms. Sangeeta
         Yadav, Advocate for Respondents.

                                         CORAM :   K.R.SHRIRAM &
                                                   GAURI GODSE, JJ.

                                         DATE :    23rd AUGUST, 2022.

         P.C.

1. Mr Shah, learned Advocate for Petitioner seeks leave to withdraw the Petition

with liberty to raise Petitioner's grievance before the Madras High Court that

pronounced the judgment on 30th June 2021, copy whereof is at "Exhibit -A".

2. Petition dismissed as withdrawn.

3. All rights and contentions of the parties are kept open.

         [GAURI GODSE, J.]                                        [K.R.SHRIRAM, J.]