Bombay High Court
Mukta Arts Ltd vs Abdul Hamid Patel And Ors on 24 June, 2022
Author: N.R. Borkar
Bench: Nitin Jamdar, N.R. Borkar
10-RPWL-40-2012.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
REVIEW PETITION (L) NO. 40 OF 2012
IN
WRIT PETITION NO. 1826 OF 2003
WITH
NOTICE OF MOTION NO. 212 OF 2012
NOTICE OF MOTION NO. 210 OF 2014
Mukta Arts Ltd. ... Petitioner
Versus
Abdul Hamid Patel and others ... Respondents
.........
Mr. Kamlesh Kharade instructed by India Law Alliance for the Petitioner.
Mr. Abhay Patiki, Addl. GP for the Respondent-State.
Mr. N.R. Bubna for Respondent No.6.
.........
CORAM : NITIN JAMDAR AND
N.R. BORKAR, JJ.
DATED : 24 JUNE 2022
P.C. :-
On 25 July 2018, hearing of this Review was adjourned sine die, awaiting decision of the larger Bench of the Apex Court. The learned Counsel for the Review Petitioner states that the decision has been rendered by the Supreme Court and seeks time to place the same on record. At his request, stand over to 22 July 2022.
( N.R. BORKAR, J. ) ( NITIN JAMDAR, J. ) Digitally signed by KANCHAN KANCHAN PRASHANT DHURI PRASHANT Date:
DHURI 2022.06.29
Kanchan P Dhuri 1 / 1
14:32:30
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