Citation : 2022 Latest Caselaw 6011 Bom
Judgement Date : 28 June, 2022
18-WP-442-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 442 OF 2022
WITH
WRIT PETITION NO. 468 OF 2022
WITH
WRIT PETITION NO. 544 OF 2022
Symphony ... Petitioner
Versus
Union of India and Ors. ... Respondents
WITH
WRIT PETITION NO. 490 OF 2022
Symphony Private Company ... Petitioner
Versus
Union of India and Ors. ... Respondents
******
Mr. Naresh Jain i/b Ms. Neha Anchlia, for the Petitioners.
Mr. Suresh Kumar, for the Respondents.
******
CORAM: DHIRAJ SINGH THAKUR &
ABHAY AHUJA, JJ.
DATE : 28th JUNE 2022
P.C. :-
1. Learned Counsel for the parties agree that similar issues
are also raised in Writ Petitions No. 3057 of 2019, 3297/2019
and 3206/2019, which were listed today and have already been
admitted and posted for final hearing on 22nd August, 2022.
Nikita Gadgil 1/2 18-WP-442-2022.doc
2. Heard. Admitted. List alongwith Writ Petition Nos. 3057 of
2019, 3297 of 2019 and 3206 of 2019, in the week commencing
from 22nd August, 2022.
3. Counsel for the parties agree that pleadings are complete.
They are however at liberty to file a compilation of judgments on
which they wish to place reliance.
4. Ad-interim relief granted earlier shall continue to operate
till the next date.
(ABHAY AHUJA, J.) (DHIRAJ SINGH THAKUR,J.) Digitally signed by NIKITA NIKITA YOGESH YOGESH GADGIL Date:
GADGIL 2022.06.29
17:28:40
+0530
Nikita Gadgil 2/2
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