Rajiv Singh vs The Shipping Corporation Of India ...
2022 Latest Caselaw 4857 Bom

                                                                                       1. ial 1411.22.doc


                     Urmila Ingale      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
         Digitally signed
         by URMILA
URMILA
                                             INTERIM APPLICATION (L) NO. 1411 OF 2022
         PRAMOD
         INGALE
PRAMOD   Date:
INGALE   2022.05.06

                                                               IN
         17:34:48
         +0530




                                                 WRIT PETITION NO. 1153 OF 2010


                                     Rajiv Singh                                 .. Petitioner
                                           Vs.
                                     The Shipping Corporation of India Ltd.       .. Respondents

                                     Mr. Nitesh V. Bhutekar a/w Ms. Ayodhya Patki, Ms.
                                     Gargi Warunjikar, Mr. Aniket Nangare, for Applicant/
                                     original petitioner.
                                     Mr. Vijay Purohit a/w Mr. Pratik Jhaveri, Mr. Virendra
                                     Vikram, Mr. Samkit Jain i/b P and A Law Offices,
                                     Mumbai,     for Respondents


                                                           CORAM: DIPANKAR DATTA, CJ &
                                                                  V. G. BISHT, J.

                                                           DATE:        MAY 5, 2022

                                     P.C.:

Hearing concluded; judgment is reserved.

(V. G. BISHT, J.) (CHIEF JUSTICE)