M/S. Suhani Exim Llp And Ors vs Union Of India And Ors
2022 Latest Caselaw 62 Bom

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                                                                                    39-wp-8477.21.doc

           Digitally signed
           by BIPIN
           DHARMENDER
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BIPIN      PRITHIANI
DHARMENDER
PRITHIANI  Date:                        CIVIL APPELLATE JURISDICTION
           2022.01.03
           17:16:33
           +0530
                                          WRIT PETITION NO. 8477 OF 2021

                       M/s. Suhani Exim LLP and Ors.                           ... Petitioners
                             Versus
                       Union of India and Ors.                                 ... Respondents

                                                        ******
                       Mr. Brijesh Pathak for the Petitioners.
                       Mr. J. B. Mishra for the Respondents.
                                                        ******
                                                            CORAM: R. D. DHANUKA AND
                                                                   S. M. MODAK, JJ.

                                                            DATE     : 3rd JANUARY, 2022.
                       P.C. :-

                       .         As and by way of last indulgence, the respondents are granted

two weeks' time to file affidavit-in-reply and copies of the judgments in support of their contentions to oppose this writ petition. A copy of reply shall be served upon the petitioners' advocate simultaneously. Rejoinder, if any shall be filed within one week thereafter with a copy to be served upon the respondents' advocate simultaneously. The petitioners are also permitted to file compilation of the judgments, if any the petitioners seeks to rely upon in support of their contentions.

2. Stand over to 7th February, 2022.

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