Ingram Micro India Pvt Ltd vs The Union Of India And 2 Ors
2022 Latest Caselaw 1370 Bom

                              Osk                                                           33-Wp-475-2020.odt



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                 ORDINARY ORIGINAL CIVIL JURISDICTION

                                                      WRIT PETITION NO. 475 OF 2020

                              Ingram Micro India Pvt. Ltd.                        ... Petitioner
                                    Versus
                              The Union Of India & Ors.                           ... Respondents


                                                                ******
                              Mr.Sriram Sridharan a/w. Ms.Tridipa Banerjee for Petitioner.
                              Mr.Jitendra B. Mishra for Respondents.
                                                                ******
                                                                      CORAM : R. D. DHANUKA &
                                                                              S. M. MODAK, JJ.

DATE : 8th FEBRUARY 2022.

(Through Video Conference)

P.C. :-

1. Mr.Mishra, learned counsel for Respondent No.1, on instructions,

states that, he would also appear for Respondent Nos.2 and 3. He seeks two

weeks time to file Affidavit-in-Reply along with compilation of relevant

provisions and copies of judgments in support of his contention. Time is

granted as prayed. Affidavit-in-Reply along with compilation be served upon

the Petitioner's counsel simultaneously.

2. Place this Writ Petition on board for 'Admission' on 28 th February

2022.

Digitally signed

OMKAR by OMKAR SHIVAHAR KUMBHAKARN [S. M. MODAK, J.] [R. D. DHANUKA, J.]

SHIVAHAR KUMBHAKARN Date:

2022.02.09 17:39:50 +0530