Bombay High Court
Ceat Limited vs Nehru Mitharam Rajbhar on 10 September, 2025
2025:BHC-OS:14903
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2521 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Ashok Chintaman Sakpal ....Respondent
WITH
WRIT PETITION NO.2571 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Ramdaras Lalchand Kumhar ....Respondent
WITH
WRIT PETITION NO.3518 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Jayawant Sitaram Parab ....Respondent
WITH
WRIT PETITION NO.4997 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Manoj Ravji Surve ....Respondent
WITH
WRIT PETITION NO.3478 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Balu Vishnu Shinde ....Respondent
WITH
WRIT PETITION NO.5022 OF 2024
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CEAT Ltd. & Ors. ....Petitioners
V/S
Nihal Vasant More ....Respondent
WITH
WRIT PETITION NO.3479 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Ramakant Govind Mangaonkar ....Respondent
WITH
WRIT PETITION NO.5020 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Rajendra Krishnaji Bhosale ....Respondent
WITH
WRIT PETITION NO.4751 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Rajesh Bhailal Thakur ....Respondent
WITH
WRIT PETITION NO.4862 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Richard D'souza ....Respondent
WITH
WRIT PETITION NO.2537 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Ramadular Subhakaran Singh ....Respondent
WITH
WRIT PETITION NO.192 OF 2025
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CEAT Ltd. & Ors. ....Petitioners
V/S
Vikas Vilas Kanchan ....Respondent
WITH
WRIT PETITION NO.3499 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Jagannath Jayaram Shetty ....Respondent
WITH
WRIT PETITION NO.3564 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Sachin Dhruvbal Parab ....Respondent
WITH
WRIT PETITION NO.1536 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Ajay Chandrakant Raul ....Respondent
WITH
WRIT PETITION NO.1550 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Nehru Mitharam Rajbhar ....Respondent
WITH
WRIT PETITION NO.2609 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Raj Kumar Kadam ....Respondent
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WITH
WRIT PETITION NO.3618 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Anand Shetty ....Respondent
WITH
WRIT PETITION NO.3436 OF 2024
CEAT Ltd. & Ors. ....Petitioners
V/S
Padmanabh Veerappa Salian ....Respondent
_________
Mr. Anand Pai with Mr. Netaji Gawade i/b M/s. Sanjay Udeshi
& Co. for the Petitioners.
Ms. Gayatri Singh, Senior Advocate with Ms. Hosanna
Fernandez i/b Ms. Shreya Mohapatra for Respondent.
Ms. Meena Maral, General Manager (Legal) of Petitioner-
Company present in Court.
__________
CORAM : SANDEEP V. MARNE, J.
DATE : 10 SEPTEMBER 2025.
P.C.:
1. After arguing the Petitions for sometime Mr. Pai, the
learned counsel appearing for the Petitioners, on instructions of
Ms. Meena Maral, General Manager (Legal), seeks leave of the
Court to withdraw the Petitions. He would however urge that the
question of law involved in the Petitions be left open to be
decided in appropriate case.
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2. The Writ Petitions are accordingly permitted to be
withdrawn and disposed of. Question of law involved in the
Petitions is however left open to be decided in appropriate case.
3. The Petitioners are permitted to withdraw the amount
deposited in this Court alongwith accrued interest. Petitioners
shall however pay to each of the Respondents the amounts due
under the impugned judgment and order within a period of four
weeks alongwith interest at the rate of 8% per annum from 23
August 2020. For facilitating the payment to the Respondents,
Respondents shall approach the Petitioners alongwith the
necessary details within a period of two weeks.
(SANDEEP V. MARNE, J.)
