Jar Productions Pvt. Ltd vs The Union Of India And 3 Ors
2022 Latest Caselaw 1122 Bom

                                                                11-wp1143-21.doc

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


                       WRIT PETITION NO.1143 OF 2021


      JAR Productions Pvt. Ltd.                               ...Petitioner
                V/s.
      The Union Of India & Ors.                               ...Respondents


      Mr.Prasad Paranjape with Mr.Mihir Mehta and Mr.Mohit Raval i/b
      M/s.Lumiere Law Partners for the Petitioner.
      Mr.Pradeep S. Jetly, Senior Counsel with Mr.Dhananjay B.
      Deshmukh for the Respondents.

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

DATE : 31ST JANUARY, 2022.

(THROUGH VIDEO CONFERENCE) P.C. :-

1. The respondents are at liberty to file affidavit in reply

within two weeks from today with a copy to be served upon the

petitioner's advocate simultaneously. Re-joinder, if any, shall be filed

within one week thereafter. The petitioner would be at liberty to file

brief written proposition of law along with compilation of judgments

which they propose to rely upon in support of their rival contentions

with copies thereof to be served on other side in advance.

2. Stand over to 7th March, 2022.

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

                         Digitally signed by   1/1
           VASANT        VASANT ANANDRAO
           ANANDRAO      IDHOL
                         Date: 2022.02.01
           IDHOL         14:45:54 +0530