Taparia Tools Ltd. Nashik vs The Union Of India Thr The ...
2022 Latest Caselaw 2871 Bom

                  Digitally signed
                  by CHITRA
                  SANJAY
     CHITRA       SONAWANE
     SANJAY       Date:
     SONAWANE     2022.03.25
                  16:30:11
                  +0530                                1                     WPL-4513-2021.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION (ST)NO.4513 OF 2022

Taparia Tools Ltd.                                     ....     Petitioner.
              Vs.
Union of India & Ors.                                  ....   Respondents.
                                             -------
Ms Farzeen Khambatta for petitioner.
                              ---------

                                             CORAM : K.R. SHRIRAM &
                                                     N.R.BORKAR, JJ.

                                             DATE          : 23rd MARCH, 2022.

P.C.:

1. Not on board. Upon mentioning taken on board.

2. Since we have heard similar petitions in which Judgment is reserved,

stand over to 11.04.2022.

3. In the meanwhile, until the next date, no further steps to be taken on

the impugned notice dated 30.06.2021.

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

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