Auduth Timbo And 3 Ors vs Union Of India And 2 Ors
2022 Latest Caselaw 10390 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                WRIT PETITION NO. 3157 OF 2006

 Auduth Timbo And 3 Ors.                           ....PETITIONER
            V/S
 Union Of India And 2 Ors.                       ....RESPONDENT

WITH WRIT PETITION NO. 744 OF 2005

First Global Stockbroking P. Ltd. And Ors. ....PETITIONER V/S R. M. Ramchandani ....RESPONDENT

WITH WRIT PETITION NO. 2298 OF 2005

Raman Maroo And 2 Ors. ....PETITIONER V/S Union Of India And Anr. ....RESPONDENT

Mr Shiraz Rustomji, Senior Advocate a/w Mr Vishal S Khanavkar, Mr Kedar B Dighe and Ms Shreya Parikh for Petitioners in WP No. 744 of 2005. Mr Nishant Thakkar a/w Mr Rajesh Poojary i/b Mulla and Mulla and CBC for Petitioners in WP No.3157 of 2006. Mr Prakash shah a/w Mr Jas Sanghavi and Mr Yash Prakash i/b PDS Legal for Petitioners in WP No. 2298 of 2005. Mr Sameer Pandit a/w Ms Krina Gandhi and Mr Anmol Menon i/b Wadia Ghandy & Co for Respondent No 5 in WP No. 744 of 2005.

Mr Parag A Vyas a/w Ms Karuna Yadav for Respondents.

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CORAM : HON'BLE SHRI JUSTICE K.R. SHRIRAM & HON'BLE JUSTICE SHRI A. S. DOCTOR, JJ DATE : 7th October, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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