Bombay High Court
Reliance Industries Limited And Anr vs Union Of India And 2 Ors on 5 March, 2019
Bench: B. R. Gavai, N. J. Jamadar
42-WP2637-14.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2637 OF 2014
Reliance Industries Ltd & anr. ....Petitioners
Versus
Union of India & ors. ...Respondents
Mr. Janak Dwarkadas, Senior Advocate, a/w Mr. Rohan Rajadhyaksha, I/b M/s. A. S. Dayal & Asso., for the Petitioner.
Mr. Parag A. Vyas, for Respondent nos.1 and 2. Mr. Nirav Parmar, I/b M/s.K. Ashar & Co., for Respondent no.3.
CORAM: B. R. GAVAI & N. J. JAMADAR, JJ DATED: 5th March, 2019 PC:-
1. Mr. Dwarkadas, the learned Senior Counsel for the Petitioner on instructions seeks liberty to withdraw the petition.
2. The petition is disposed of as withdrawn.
[N. J. JAMADAR, J.] [B. R. GAVAI, J.] 1/1 ::: Uploaded on - 08/03/2019 ::: Downloaded on - 13/03/2019 17:47:56 :::