Bombay High Court
Shree Nagani Silk Mills Pvt Ltd vs I.D. Textile Industries Ltd. And Ors on 15 February, 2021
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 221-wp767.05gp.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.767 OF 2005
Nagani Silk Mills Pvt. Ltd. ....Petitioner.
Vs.
I.D. Textile Industries Ltd. & Ors. ....Respondents.
WITH
CRIMINAL WRIT PETITION NO.768 OF 2005
WITH
CRIMINAL WRIT PETITION NO.769 OF 2005
WITH
CRIMINAL WRIT PETITION NO.770 OF 2005
WITH
CRIMINAL WRIT PETITION NO.776 OF 2005
WITH
CRIMINAL WRIT PETITION NO.777 OF 2005
WITH
CRIMINAL WRIT PETITION NO.779 OF 2005
Shree Nagani Silk Mills Pvt. Ltd. ....Petitioner.
Vs.
I.D. Textile Industries Ltd. & Ors. ....Respondents.
Mr. Rohan Kaiche i/by Anilkumar Patil for the Petitioner.
Mr. Amit Palkar, APP for the Respondent-State.
CORAM : A. S. GADKARI, J.
DATE : 15th FEBRUARY, 2021. P.C.:-
It is submitted that, Advocate on record for the Petitioner is not keeping well and is unable to attend the Court today.
In view thereof, place the present Writ Petitions on final hearing board from the week commencing from 8th March, 2021.
(A.S. GADKARI, J.) Digitally signed by Sanjiv S. Sanjiv S. Mashalkar Mashalkar Date: 2021.02.17 1/1 14:37:54 +0530