Bombay High Court
M/S A. H. Wheeler And Company Ltd. Thr. ... vs Union Of India, Thr. Secretary, ... on 5 September, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
69-B wp 4557-23.odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL WRIT PETITION NO. 4557 OF 2023
M/s. A.H. Wheeler and Company Ltd. -Vs-State of Maharashtra and ors.
-------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
------ --------------------------------------------------------------------------------------------------------
Ms. Ayushi Dangre, counsel for the petitioner.
Mr.Saurabh Chaudhari counsel for respondents.
CORAM :A.S.CHANDURKAR &
MRS.VRUSHALI V. JOSHI, JJ.
DATED :05.09.2023.
1. This writ petition is wrongly tagged with the present group of matters, the same is directed to be de- tagged.
2. Learned counsel appearing for the respondents seeks time to file affidavit-in-reply within two weeks.
3. Stand over two weeks.
4. The ad-interim relief granted earlier to continue until further orders.
JUDGE JUDGE Signed by: Kavita P Tayade Designation: PA To Honourable Judge Kavita Date: 05/09/2023 19:09:12