Citation : 2023 Latest Caselaw 2589 Bom
Judgement Date : 16 March, 2023
13-ASWP-1379-2020.DOC
Amol
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1379 OF 2020
Shirdi Country-Inns Pvt Ltd & Ors ...Petitioners
Versus
Union of India Through Joint Secretary Ministry ...Respondents
of Law & Justice & Ors
Mr Zal Andhyarujina, Senior Advocate, with Ishani Khanwilkar,
Tasneem Zariwala, Rushab Chopra i/b Vidhii Partnes, for the
Petitioners.
Mr Prathamesh Kamat, with Nakul Jain i/b Noor I Bakali, for the
Respondent No. 3.
Mr Mohamedali M Chunawala, with Anil Yadav, i/b AA Ansari, for
Respondent No. 1-UOI.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 16th March 2023
AMOL
PREMNATH
JADHAV
PC:-
Digitally signed by
AMOL
PREMNATH
JADHAV
Date: 2023.03.17
10:32:26 +0530
1. We have heard both sides. Mr Kamat for the contesting Respondent Union Bank of India seeks a short accommodation to place the relevant authorities and a short supplementary written submission. We grant that request. The matter is already part heard.
16th March 2023 13-ASWP-1379-2020.DOC
2. List the matter for orders on 31st March 2023. Although it will be listed for orders, we are making it clear that we will conclude the hearing on that date and then proceed to deliver judgment.
3. Previous orders, if any, to continue until the next date.
(Neela Gokhale, J) (G. S. Patel, J)
16th March 2023
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