Friends Syndicate Clearing Pvt. ... vs The Union Of India And Anr
2022 Latest Caselaw 1011 Bom

ppn                                    1              8.wpl-657.22.doc


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

                     WRIT PETITION (L) NO.657 OF 2022

Friends Syndicate Clearing Pvt. Ltd.                 .. Petitioner
      Versus
The Union of India & Anr.                            .. Respondents

            ---
Mr.Arun Jain a/w Ms.Priyanka Jain a/w Mr.Kartik Vig for the petitioner.
Mr.Jitendra B. Mishra for the respondents.
            ---

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

                              DATE     : 27th January 2022
                                   (through Video Conferencing)

P.C.:-
.               As and by way of last indulgence,       the respondents are

granted two weeks' time to file affidavit-in-reply and shall serve a copy thereof upon the petitioner's advocate simultaneously. It is made clear that no further extension of time would be granted. Rejoinder, if any, shall be filed within one week thereafter.

2. Parties have already filed compilation of documents and the copies of judgments which they propose to rely upon in support of their rival contentions raised in the petition.

3. Place the matter High on Board for 'Admission' on 21 st February 2022.

                S.M. MODAK, J.                 R.D. DHANUKA, J.