M/S Indoworth India Ltd., Through ... vs Union Of India, Through The ...
2023 Latest Caselaw 7544 Bom

                                               1                                WP1299-12.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                               WRIT PETITION NO. 1299/2012
             (M/S INDOWORTH INDIA LTD. VERSUS UNION OF INDIA & OTHERS)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                    Court's or Judge's order
and Registrar's orders.
        Shri A.S. Shukla with Shri S.G. Shukla, counsel for the petitioner.
        Shri N.S. Deshpande, Deputy Solicitor General of India for the respondents.

         CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : JULY 27, 2023.

It is submitted by the learned counsel for the petitioner that in view of the judgment of the Hon'ble Supreme Court in Union of India & Others Versus Arvind Cotspin [2022 SCC OnLine SC 1794], the petitioner is entitled for the relief as prayed for.

2. Learned Deputy Solicitor General of India seeks time to verify the same and make a statement in that regard.

3. Stand over 04.08.2023.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

APTE