Citation : 2022 Latest Caselaw 11098 Bom
Judgement Date : 19 October, 2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
CIVIL REVISION APPLICATION NO. 264 OF 2021
Food Corporation Of India ....APPLICANT
V/S
Lachax Commercial And Company, Partnership
....RESPONDENT
Firm
WITH CIVIL REVISION APPLICATION NO. 11 OF 2022
Lateshkumar And Company ....APPLICANT V/S Food Corporation Of India ....RESPONDENT
WITH CIVIL REVISION APPLICATION NO. 40 OF 2022
Kartik Enterprises ....APPLICANT V/S Food Corporation Of India ....RESPONDENT
WITH CIVIL REVISION APPLICATION NO. 12 OF 2022
Lachax Commercial Company ....APPLICANT V/S Food Corporation Of India ....RESPONDENT
WITH CIVIL REVISION APPLICATION NO. 265 OF 2021
Food Coporation Of India A Government Of
Page 1/2
India Undertaking V/S Latesh Kumar And Company ....RESPONDENT
WITH CIVIL REVISION APPLICATION NO. 266 OF 2021
Food Corporation Of India A Government Of ....APPLICANT India Undertaking V/S Kartik Enterprises ....RESPONDENT
WITH INTERIM APPLICATION NO. 2112 OF 2022 In Civil Revision Application 264 OF 2021
Food Corporation Of India ....PETITIONER V/S Lachax Commercial And Company, Partnership ....RESPONDENT Firm
Mr. Hafeezur Rahman for Appellant Ms. Heena Shaikh i/b. Mr. Santosh Singh for Respondents
CORAM : HON'BLE SMT. JUSTICE ANUJA PRABHUDESSAI J DATE : 19th October, 2022 P.C. :
Arguments are concluded. Judgment/ order is reserved.
( FOR REGISTRAR JUDICIAL - I )
....APPLICANT
Page 2/2
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