Citation : 2022 Latest Caselaw 2721 Bom
Judgement Date : 21 March, 2022
-1- 3.WP.7531.2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAW) NO.2013 OF 2021
IN
WRIT PETITION NO.7531 OF 2019
M/s Columbia Hospital and Research Centre Private Limited Vs. M/s Maharashtra Industries & Ors.
**************************************************************************************************************
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
**************************************************************************************************************
Shri J.T. Gilda, Senior Advocate a/b Shri A.B. Patil, Advocate for the Petitioner.
Shri R.M. Sharma, Advocate for Respondent No.1.
CORAM : MANISH PITALE, J.
DATED : 21st MARCH, 2022.
This is an application for early hearing moved on behalf of the original plaintiff.
2. It is brought to the notice of this Court that petition was finally heard, but judgment could not be delivered for some compelling reasons.
3. There is no specific objection raised on behalf of the petitioner to the prayer made in the present application.
4. Hence, the application is allowed and the petition is directed to be listed for final hearing on 21st April, 2022.
JUDGE
Vijay
Signed By:VIJAY KUMAR Personal Assistant Signing Date:22.03.2022 11:45
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!