Veena Rajesh Doshi vs Union Of India And Ors
2024 Latest Caselaw 25190 Bom

Bombay High Court

Veena Rajesh Doshi vs Union Of India And Ors on 2 September, 2024

Author: K.R. Shriram

Bench: K.R. Shriram

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO.10345 OF 2023

Valmerk Rubber Industries                          ....Petitioner
         V/s.
The Union of India                                 ...Respondent


                                       WITH
                            WRIT PETITION NO.60 OF 2024

Veena Rajesh Doshi                                 ....Petitioner
         V/s.
The Union of India & Ors.                          ...Respondents


                                     WITH
                         WRIT PETITION NO.10078 OF 2023

Jindal Drugs Private Limited                       ....Petitioner
         V/s.
The Union of India & Ors.                          ...Respondents


                                     WITH
                         WRIT PETITION NO.12687 OF 2023

Surekha Knit Fab                                   ....Petitioner
         V/s.
The Union of India & Ors.                          ...Respondents
                                 ----
Mr. Prakash Shah a/w Mr. Naveen Bindal a/w Mr. Jas Sanghavi and Mr. S.
S. Nargolkar i/by PDS Legal for petitioner in WP/10345/23, WP/60/24
and WP/10078/23.




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Mr. Gautam Chugh a/w Mr. Prakash Shah a/w Ms. Jas Sanghavi and Mr. S.
S. Nargolkar i/by Mr. Viraaj Bhate for petitioner in WP/12687/23.
Mr. Karan Adik a/w Ms. Mamta Omle for respondent nos.2                         and 3      in
WP/12687/23.
Mr. M. P. Sharma a/w Mr. Saket Ketkar for respondent no.60/24.
Mr. Advait Sethna a/w Ms. Niyanta Trivedi, Ms. Poushali Roychaudhary for
respondent in WP/10345/23 and WP/10078/23.
                                  ----

                                        CORAM : K.R. SHRIRAM &
                                                JITENDRA JAIN, JJ.

DATE : 2nd SEPTEMBER 2024 P.C. :

1 We are informed that in some of the petitions, certain

amendments have been carried out.

2 Counsel appearing for respondents states that on or before 13 th

September 2024, they shall file additional reply and serve a copy thereof

upon petitioners.

3 Counsels also agree that these matters are required to be

disposed finally at the admission stage looking at the issue involved.

4 Therefore, all petitions be listed, High on Board, on 4 th

October2024 for final hearing.

5 Parties may file chronology as well as synopsis of submissions

and also highlight propositions they wish to advance by giving reference to

judgments.

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6              Interim order, if any, to continue until hearing and disposal of

these petitions.




    (JITENDRA JAIN, J.)                                  (K.R. SHRIRAM, J.)