Bombay High Court
Central Board Of Trustees, New Delhi ... vs M/S Universal Medikit Pvt. Ltd., Nagpur ... on 10 March, 2021
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 100321wp5205.17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
WRIT PETITION NO. 5205 OF 2017
CENTRAL BOARD OF TRUSTEES AND ANOTHER
VERSUS
M/s UNIVERSAL MEDIKIT PVT. LTD.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Ms. U. R. Tanna, Advocate for the petitioners.
CORAM : V. M. DESHPANDE, J.
DATE : MARCH 10, 2021.
1. Learned counsel for the petitioners Dr. R.S. Sundaram has filed pursis dated 23.02.2021 intimating therein that the petitioners have taken away the brief from him in view of fresh empanelment. It is, therefore, submitted through the pursis that he be discharged.
2. Mr. H. N. Verma, learned counsel submits that he has been instructed by the petitioners to appear on their behalf and he will be filing his Vakalatnama within a period of two weeks.
3. His statement is accepted.
4. Since, there is change of panel Advocates of the petitioners and now Mr. H.N. Verma, Advocate will be appearing for the petitioners, Dr. R.S. Sundaram, Advocate stands discharged from the proceedings.
5. Registry is directed not to reflect the name of Dr. R.S.Sundaram, Advocate in the cause list.
JUDGE
Diwale
Digitally signed
Parag by Parag Diwale
Date:
Diwale 2021.03.10
17:48:36 +0530