Kec International Limited vs Union Of India Through Secretary, ...
2022 Latest Caselaw 12697 Bom

                                                                         17-WP-11310-2014.doc


            rrpillai
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                                      WRIT PETITION NO. 11310 OF 2014

                        KEC International Limited                      ... Petitioner
                                vs.
                        Union of India through                         ... Respondents
                        Secretary, Ministry of
                        Commerce and Others

                        Mr. Durgaprasad Poojari i/b. Mr. Mihir P. Deshmukh for the
                        Petitioner.
                        Mr. P. S. Jetly, Senior Advocate a/w. Ms. Neeta V. Masurkar for the
                        Respondents.
                                                    CORAM : NITIN JAMDAR AND
                                                                 GAURI GODSE, JJ.

DATE : 6 DECEMBER 2022 P.C.:

By order dated 22 February 2016 Petition was adjourned sine die in the light of the proceeding pending in the Honourable Supreme Court.

2. Learned counsel for the parties states that they will place the position as regards proceeding in the Honourable Supreme Court before the next date and if the issue is concluded copy of the judgment will be circulated in advance.

3. Stand over to 23 January 2023.

           Digitally
           signed by
           RAJESHWARI    (GAURI GODSE, J.)                           (NITIN JAMDAR, J.)
RAJESHWARI RAMESH
RAMESH     PILLAI
PILLAI     Date:
           2022.12.08
           12:30:28                                                                       1/1
           +0530