Kartik Enterprises vs Food Corporation Of India
2022 Latest Caselaw 11099 Bom

 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

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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

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