Reliance Transport And Travel ... vs The Union Of India Throuth The ...
2022 Latest Caselaw 2123 Bom

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                                                                                  7-wpl-6097.20.doc

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           DHARMENDER
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BIPIN
DHARMENDER PRITHIANI             ORDINARY ORIGINAL CIVIL JURISDICTION
PRITHIANI  Date:
           2022.03.02
           11:31:19 +0530

                                      WRIT PETITION (L) NO. 6097 OF 2020

                      Reliance Transport and Travel Pvt. Ltd.                ... Petitioner
                            Versus
                      The Union of India and Anr.                            ... Respondents

                                                    ******
                      Mr. Arvind Datar, Senior Advocate a/w Mr. Prakash Shah, Mr. Jas
                      Sanghavi i/by M/s. PDS Legal for the Petitioner.
                      Mr. Siddharth S. Chandrashekhar for the Respondents.
                                                    ******
                                                         CORAM: R. D. DHANUKA AND
                                                                S. M. MODAK, JJ.

                                                         DATE     : 1st MARCH, 2022

                      P.C. :-

                      .        Closed for orders. Respondents are directed not to proceed with

the impugned show cause notice, till the judgment is pronounced. The date of the pronouncement of judgment would be declared later.

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