Messrs. Sage Cosmetic Llp vs Union Of India Thr Regional Director And ...
2026 Latest Caselaw 5152 Bom

Bombay High Court

Messrs. Sage Cosmetic Llp vs Union Of India Thr Regional Director And ... on 15 May, 2026

            Digitally signed
        by MULEY
2026:BHC-AS:22569-DB
 MULEY  SHUBHAM
        PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.15
            21:59:50
            +0530                                             1                 23-WPST-14737-2026.doc


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION
                                            WRIT PETITION (ST) NO. 14737 OF 2026

                     Sage Cosmetic LLP                                      ...Petitioner
                           Versus
                     Union of India Thr Regional Director & Ors.             ...Respondents
                                                      -----------------
                     Adv. Kalyani Wagle i/by T. N. Tripathi & Co. for the Petitioner.
                     Adv. Nukshinaro Pongen (through VC) for Respondent No.3.
                     Adv. Tanvir Kazi a/w Saurabh G. for Respondent No.5.
                     Adv. P. V. Nelson Rajan, AGP for State.
                                                      -----------------

                                                                  CORAM :   ADVAIT M. SETHNA AND
                                                                            SANDESH D. PATIL, JJ.

DATED : 15 MAY, 2026 (VACATION COURT) P.C.:-

1. Heard learned counsel for the parties for some time. The learned

counsel for the Petitioner would submit that the urgency in the present

proceedings is the challenge to the impugned notice dated 6 May 2026

whereby Respondent No.3 put a debit freeze on the Petitioner's account due

to which the Petitioner is unable to pay the salary to the workers and pay

the electricity bill and other essential services.

2. In the course of hearing today, the learned counsel for Respondent

No.3 i.e. Axis Bank, who appears through video conferencing has submitted

on instructions that the lien on the account of the Petitioner has been

removed with effect from yesterday i.e. 14 May 2026. Such statement on

instructions is accepted.

2 23-WPST-14737-2026.doc

3. Considering the above, learned counsel for the Petitioner on

instructions seeks leave to withdraw the Petition. The Petition stands

disposed of as withdrawn.

4. All concerned to act on an authenticated copy of this order.

[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.]