Vj Jindal Cocoa Private Limited vs Union Of India Through The ...
2023 Latest Caselaw 2254 Bom

                                                                              Board Sr.No.:-1

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

        WRIT PETITION LODGING NO. 4051 OF 2023

 Vj Jindal Cocoa Private Limited                      ....PETITIONER
             V/S
 Union Of India Through The Ministry Of             ....RESPONDENT

Finance

Ms Gulnar Mistry a/w Mr Saket Mone, Me Shrey Shah, Ms Aksha Hudda, Ms Srushti Thorat, Mr Devansh Shah i/b Hudda and Associates for Petitioner Mr Mohamedali Chunawala a/w Mr Ashok Verma i/b A A Ansari for UoI / Respondent no-1 Mr Asish Kamat, Sr Adv a/w Mr Akshay Puranik, Mr Vivek Shetty, Mr Amey Mirajkar, Mr Parimal Kashyap i/b AZB & Partners for Res no-2 Ms Sabiha Ansari a/w Ms Aisha Shaikh & Ms Areeba Shaikh for Res no-3 Ms Roshni Malik i/b Ami Jaiswal for Res no-4 Mr Ravi Kadam, Sr Adv a/w Mr Gaurav Mehta, Mr C D Mehta, Mr Aamir Ali Shaikh i/b Dhruve Liladhar & Co for Res no-6

CORAM : HON'BLE SHRI JUSTICE G.S. PATEL & HON'BLE JUSTICE DR. NEELA KEDAR GOKHALE, JJ DATE : 8th March, 2023

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P.C. :

Arguments are concluded.

S.O to 10-03-2023 for Judgment/ order.

Ad-interim / interim relief, if any, to continue till then.

( ASSOCIATE )

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