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Sanika Commodities (India) vs Union Of India And 3 Ors
2022 Latest Caselaw 2591 Bom

Citation : 2022 Latest Caselaw 2591 Bom
Judgement Date : 15 March, 2022

Bombay High Court
Sanika Commodities (India) vs Union Of India And 3 Ors on 15 March, 2022
Bench: K.R. Sriram, N. R. Borkar
          Digitally signed
          by GAURI
GAURI     AMIT
AMIT      GAEKWAD                                         1/1                        2.WPL-5484-2022.doc
GAEKWAD   Date:
          2022.03.16
          10:46:05 +0530

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                         WRIT PETITION (L) NO.5484 OF 2022
                                                      WITH
                                         WRIT PETITION (L) NO.5534 OF 2022
                Sanika Commodities (India) Private Limited            ....Petitioner
                             V/s.
                Union of India & Ors.                                 ....Respondents
                                                     ----
                Ms. Neha Anchlia for petitioner in both petitions.
                                                     ----
                                                        CORAM : K.R. SHRIRAM &
                                                                   N.R. BORKAR, JJ.

DATED : 15th MARCH 2022

P.C.:

WRIT PETITION (L) NO.5484 OF 2022 WITH WRIT PETITION (L) NO.5534 OF 2022

1 Not on board. Upon mentioning taken on board.

2 Similar petitions have been heard and judgment is reserved.

Therefore, these two petitions to be listed on 11th April 2022.

3 Until the next date, no further steps to be taken on the

impugned notice dated 11th June 2021.

(N.R. BORKAR, J.) (K.R. SHRIRAM, J.)

Gauri Gaekwad

 
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