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M/S. Gupta Freight Carrier Thr. ... vs The Executive Director, West ...
2022 Latest Caselaw 4668 Bom

Citation : 2022 Latest Caselaw 4668 Bom
Judgement Date : 2 May, 2022

Bombay High Court
M/S. Gupta Freight Carrier Thr. ... vs The Executive Director, West ... on 2 May, 2022
Bench: S.B. Shukre, Mukulika Shrikant Jawalkar
                                                                                                                                                              7 wp 2055-2021.odt
                                                                                                        1

                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR

                                                     CIVIL APPLICATION (CAW) NO.923 OF 2022 IN
                                                           WRIT PETITION NO. 2055 OF 2021

                                     M/s Gupta Freight Carrier through Prop. Shri Vishal Pannalal Gupta
                                                                 ...Versus...
                                          The Executive Director, West Zone, Mumbai and another
             - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----------------- - - -
            Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
            appearances, Court's orders or directions
                                   and Registrar's orders
            - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ------------------- -
                                                        Shri S.M. Vaishnav, Advocate for petitioner
                                                        Shri S.R. Deshpande, Advocate for respondents

                                                        CORAM : SUNIL B. SHUKRE & SMT. M.S. JAWALKAR, JJ.

DATE : 02/05/2022

Upon pronouncement of judgment in question, this Court had directed that the judgment in question shall operate after a period of four weeks.

2. Now, at the request of learned Counsel for the petitioner, we direct that this judgment shall operate after a period of further two weeks from the expiry of the period of four weeks stated in the operative portion of the judgment pronounced on 05/04/2022 and this extension of time is being granted by way of last chance.

                                                                                     (JUDGE)                                                         (JUDGE)


Signed By:JAYASHREE SHARAD
SHINGNE
                          Jayashree..

Signing Date:02.05.2022 19:34

 
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