Bombay High Court
Jehangir Adi Wadia And 3 Ors vs State Of Maharashtra And 4 Ors. And The ... on 3 October, 2018
Author: A.K. Menon
Bench: A.K. Menon
hcs
45.chsw106.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.106 OF 2018
IN
WRIT PETITION NO.1015 OF 2014
Jehangir Adi Wadia & Ors. .. Applicants.
Vs.
State of Maharashtra & Ors. .. Respondents.
Mr.Maneesh Trivedi i/b Vigil Juris for the Applicants.
Mr.Himanshu Takke AGP for the State.
CORAM : A.K. MENON, J.
DATED : 3RD OCTOBER, 2018. P.C. :
1. Learned AGP appearing on behalf of the respondents, states that he has instructions to state that the proposed respondent is aware of the status quo order and will abide by the same.
2. In the circumstances, no purpose will be served by entertaining the chamber summons. In view of the statement, chamber summons is disposed.
(A.K. MENON,J.) Digitally signed by Hemant Hemant Chandersen Chandersen Shiv Shiv Date:
2018.10.05 10:38:06 +0530 1/1