Sansar Texturisers Private Limited vs Union Of India
2024 Latest Caselaw 1829 Bom

Bombay High Court

Sansar Texturisers Private Limited vs Union Of India on 22 January, 2024

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

  2024:BHC-AS:3240-DB
                                                                                        4.WP345_2024.DOC


         Vidya Amin

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                              WRIT PETITION NO. 345 OF 2024

                           Sansar Texturisers Pvt. Ltd.                             ... Petitioner

                                             Versus
                           Union of India                                           ...Respondents

                           Mr. Naresh Jain a/w. Ms. Ujjwala Chaturvedi i/b. Ms. Neha Anchlia for
                           the petitioner.
                           Mr. Saket R. Ketkar i/b. Mr. Karan Adik for the respondent.
                                                 _______________________
                                             CORAM:          G. S. KULKARNI &
                                                             FIRDOSH P. POONIWALLA, JJ.

                                             DATED:          22 January, 2024
                                                  _______________________
                           P.C.

1. Mr. Jain has fairly pointed out that this petition would stand covered by

our judgment delivered today in Writ Petition No. 343 of 2024.

2. This petition is accordingly rejected following the reasons as contained

in our judgment in Writ Petition No. 343 of 2024.

(FIRDOSH P. POONIWALLA, J.) (G. S. KULKARNI , J.)

Signed by: Vidya S. Amin 22 January, 2024 Designation: PS To Honourable Judge Date: 23/01/2024 12:38:40