Technocraft Industries (India) ... vs The Union Of India And 2 Ors
2022 Latest Caselaw 12257 Bom

                                                                                 13-WP-3202-2022.doc


        rrpillai
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                              WRIT PETITION NO. 3202 OF 2022
                            Technocraft Industries (India) Ltd.               ... Petitioner
                                   vs.
                            The Union of India and Ors.                       ... Respondents

                            Mr Prakash Shah i/b. PDS Legal for the Petitioner.
                            Ms S. V. Bharucha with Mr Ashutosh Mishra and Mr Vikas Salgia
                            i/b. A.A.Ansari for the Respondents.

                                                               CORAM : NITIN JAMDAR AND
                                                                        GAURI GODSE, JJ.

DATE : 28 NOVEMBER 2022 P.C.:

The matter is circulated on praceipe which states that the issue involved in this petition is covered by the Order and Judgment dated 2 March 2021 of this court in the case of Portescap India Private Limited vs. Union of India 1.

2. Learned counsel for the Respondent seeks time to examine if the decision is covered. If the issue is covered as urged, statement be made. If it is not so covered, then reply affidavit to be filed before the next date. Stand over to 12 December 2022.

Digitally signed by (GAURI GODSE, J.) (NITIN JAMDAR, J.) RAJESHWARI RAJESHWARI RAMESH RAMESH PILLAI 1 Writ Petition No. 2532 of 2019 PILLAI Date:

2022.11.30 18:04:42 +0530 1/1