Tata Motors Ltd And Anr vs The Bhrihan Mujmbai Electric ...
2022 Latest Caselaw 5253 Bom

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

       WRIT PETITION LODGING NO. 15548 OF 2022

 Tata Motors Ltd And Anr                              ....PETITIONER
             V/S
 The Bhrihan Mujmbai Electric Supply And            ....RESPONDENT

Transport Undertaking (best)

Dr.Abhishek Singhvi â€" Senior Advocate, Mr.Ashish Kamat â€"

Counsel, Mr.Amit Bhandari â€" Counsel a/w Mr.Ajay Vazirani,Mr. Shiraj Salekar, Ms.Aditi Bhatt, Ms.Anuja Abhyankar, Ms. Ruchi, Ms. Stacie Rodrigues and Mr.Sarthak Gaur i/b. Lexicon Law Partners for Petitioners.

Mr.Venkatesh Dhond â€" Senior Counsel a/w Mr. Nirav Shah, Mr. Anjan Dasgupta, Mr. Jash Shah i/b. DSK Legal for Respondent No.1.

Mr.Somasekhar Sundaresan a/w Mr.Anshul Anjarlekar, Mr. Harjot Singh i/b. Raval â€" Shah & Co. for Respondent No.2.

CORAM : HON'BLE SHRI JUSTICE S.V.

GANGAPURWALA & HON'BLE SHRI JUSTICE MADHAV J.

                               JAMDAR, JJ
        DATE :                 9th June, 2022




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  P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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