D. Nitin And Co vs Union Of India And 2 Ors
2022 Latest Caselaw 2777 Bom

                                                  1/1                          pro-wpl-8689-22.doc
 PURTI
 PRASAD
 PARAB
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PURTI PRASAD
PARAB                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.03.24
17:21:18 +0530                ORDINARY ORIGINAL CIVIL JURISDICTION

                                 WRIT PETITION (L) NO. 8689 OF 2022

           M/s D. Nitin & Co., through its partner
           Damjibhai Muljibhai Kakadia                          ....Petitioner
                V/s.
           Union of India & Ors.                                ...Respondents

                                                  ----

Mr. Jash Dalia for Petitioner

----

CORAM : K.R. SHRIRAM & N.R. BORKAR, JJ DATED : 22nd MARCH 2022

P.C. :

1 Not on board. Upon mentioning taken on board.

2 Similar petitions have been heard and judgment is reserved.

Therefore, stand over to 11th April 2022.

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

notice dated 30th June 2021.

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

Purti Parab