Procam Mediatel Llp vs Union Of India And Anr
2022 Latest Caselaw 9494 Bom

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         MEERA
MEERA    MAHESH
MAHESH   JADHAV
JADHAV   Date:
         2022.09.20
         13:17:17           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         +0530
                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                   WRIT PETITION NO.2850 OF 2022

            Procam Mediatel LLP.                            ....Petitioner
                 V/s.
            Union of India & Anr                            ...Respondents

                                               ----

Mr. Aditya Ajgaonkar a/w Ms Shipraa Tanna i/b Ms Sharon Patole for Petitioner.

Mr. Jitendra Mishra a/w Mr. Dhananjay B. Deshmukh for Respondents.

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CORAM : K.R. SHRIRAM & A.S. DOCTOR, JJ DATED : 19th SEPTEMBER 2022

P.C. :

1 Having considered the affidavit in reply filed on behalf of

respondents, and considering the judgments relied upon in the affidavit in

reply, counsel appearing for petitioner, as an officer of this court and in

fairness states that the stand of respondents cannot be faulted. Counsel

leaves it to the court to pass appropriate orders.

2 Petition dismissed. No order as to costs.

(A. S. DOCTOR, J.) (K.R. SHRIRAM, J.)

Meera Jadhav