Jindal Drugs Pvt. Ltd vs The Union Of India Thr The ...
2022 Latest Caselaw 1330 Bom

Citation : 2022 Latest Caselaw 1330 Bom
Judgement Date : 8 February, 2022

Bombay High Court

Jindal Drugs Pvt. Ltd vs The Union Of India Thr The ... on 8 February, 2022

Bench: R.D. Dhanuka, S. M. Modak

                              Osk                                                           29-Wp-1171-2022.odt



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                      CIVIL APPELLATE JURISDICTION

                                                     WRIT PETITION NO. 1171 OF 2022

                              Jindal Drugs Pvt. Ltd.                              ... Petitioner
                                    Versus
                              The Union Of India & Ors.                           ... Respondents


                                                                ******
                              Mr.Prakash Shah a/w. Jas Sanghavi i/b.PDS Legal for Petitioner.
                              Mrs.Maya Mujumdar for Respondents.
                                                                ******

                                                                      CORAM : R. D. DHANUKA &
                                                                              S. M. MODAK, JJ.

                                                                      DATE      : 8th FEBRUARY 2022.
                                                                      (Through Video Conference)


                              P.C. :-

1. Mrs.Mujumdar, learned counsel for Respondents seeks time to take instructions and also to make appropriate statement, as to, whether the Judgment of this Court delivered on 18 th January 2022 passed in Writ Petition No. 7898 of 2021 filed by M/s.Isha Exim Vs. Union of India & Others applies to the facts of this case or not and if applies, whether the goods in question can be released provisionally on the same terms and conditions, which were applied in the Judgment dated 18 th January 2022 while passing the Order of provisional release.

2. Place the matter on board for 'Directions' on 11th February 2022.



           Digitally signed
                                        [S. M. MODAK, J.]                         [R. D. DHANUKA, J.]
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:

           2022.02.10
           14:51:32 +0530