Waman Laxman Vaidya And Anr vs Richardson And ...
2022 Latest Caselaw 10889 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              BENCH AT NAGPUR
      APPELLATE SIDE CIVIL JURISDICTION

                 WRIT PETITION NO. 256 OF 2005

 Waman Laxman Vaidya And Anr.                            ....PETITIONER
            V/S
 Richardson And Cruddas(1972)ltd.,ngp.                 ....RESPONDENT

P.V. GHARE FOR PETITIONER IN WP/256/05. R.R. DEO H/F A. NAIK FOR PETITIONER IN WP/3700/07. ROHIT P. MASURKAR H/F SHANTANU DESHPANDE FOR RESPONDENT NO.1 AND FOR RESPONDENT NO.2 IN WP/5372/12 & WP/3700/07.

NEERJA CHOUBEY FOR RESPONDENT NO.2 AND FOR RESPONDENT NO.1 IN WP/5372/12 & WP/3700/07.

CORAM : HON'BLE SHRI JUSTICE A.S. CHANDURKAR & HON'BLE SHRI JUSTICE M. W.

                               CHANDWANI, JJ
        DATE :                 17th October, 2022
 P.C. :

Heard Mr. P.V. Ghare, Adv. for Petitioner in WP/256/05 and Mr. Rohan R. Deo h/f A.A. Naik, Adv. for Petitioner in WP/3700/07. Mr.R.P. Masurkar h/f Shantanu Deshpande, Adv. respondent No.1 in WP/256/05 and for Respondent No.2 in WP/5372/12 & WP/3700/07. CLOSED FOR JUDGMENT ALONGWITH WP/5372/12 & WP/3700/07..

( FOR REGISTRAR JUDICIAL )

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