Indira Gandhi Mahila Sahakari ... vs The Union Of India And Ors
2022 Latest Caselaw 5259 Bom

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            CHITRA
CHITRA      SANJAY
SANJAY      SONAWANE
SONAWANE    Date:
            2022.06.09
            19:04:33
                                           1                       238-5905-2010.doc
            +0530




                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                          WRIT PETITION NO.5905 OF 2010


 Indira Gandhi Mahila Sahakari
 Soot Girani Ltd.                          ...      Petitioner.
               Vs.

 The Union of India & Ors.                 ...      Respondents.

                                   ---------
 Mr. Shriram Shridharan i/b PDS Legal for petitioner.
 Mr. Jitendra B. Mishra a/w Dhananjay B. Deshmukh for respondent.
                               ---------

                                   CORAM : K.R. SHRIRAM &
                                           PRITHVIRAJ K.CHAVAN, JJ.

                                   DATE        : 9th JUNE, 2022.

 P.C.:

1. Petitioner is absent.

2. Stand over to 10th June, 2022 for dismissal.

3. Mr. Mishra also states that the issue is also covered by the judgment

of this Court.

(PRITHVIRAJ K.CHAVAN, J.) (K.R.SHRIRAM,J.)

Chitra Sonawane 2 238-5905-2010.doc

Chitra Sonawane