Vidushi Technical And Commercial ... vs Union Of India
2022 Latest Caselaw 12919 Bom

                                                            9-wp-36883-2022.doc


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

                       WRIT PETITION (L)NO.36883 OF 2022

Vidushi Technical & Commercial
Services Pvt. Ltd.,                                    ..       Petitioner.
      v/s.
Union of India                                         ..       Respondent.


Ms. Fatima Barodawalla i/b. Mr. Gaurav Pandey, for the Petitioner.
None for the Respondent.

                                    CORAM: S.V. GANGAPURWALA, ACJ &
                                            S.G.CHAPALGAONKAR,J.

DATED : 12th DECEMBER, 2022.

P.C:-

The learned Counsel for the Petitioner seeks time to place on record copy of judgment of National Green Tribunal as referred to in the impugned order of office memorandum dated 7th July, 2021.

2 Stand over to 12th January, 2023.

(S.G.CHAPALGAONKAR,J.)                              (S.V.GANGAPURWALA,ACJ.)




S.R.JOSHI                                                                           1 of 1