Bombay High Court
Mayel Steel Pvt. Ltd., Through ... vs Union Of India, Through Department Of ... on 27 April, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
2023:BHC-OS:3589
Trupti 1 15-wpl-36594-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 36594 OF 2022
Mayel Steels Pvt. Ltd. ... Petitioner
versus
Union of India & Ors. ... Respondents
WITH
INTERIM APPLICATION (L) NO. 10136 OF 2023
IN
WRIT PETITION (L) NO. 36594 OF 2022
Mayel Steels Pvt. Ltd. ... Applicant
In the matter between
Mayel Steels Pvt. Ltd. ... Petitioner
versus
Union of India & Ors. ... Respondents
......
Mr.Bharat Raichandani with Mr.Rishabh Jain i/b. UBR Legal
Advocates for the Petitioner/ Applicant.
Ms. Neeta Masurkar with Mr. Ram Ochani for Respondent Nos. 1
and 2.
Mr. Manish Upadhye, AGP for Respondent Nos. 3 and 4- State.
......
CORAM : NITIN JAMDAR &
ABHAY AHUJA, JJ.
DATE : 27 APRIL 2023 P.C. :-
It appears that reply affidavit is not filed on behalf of Respondent Nos. 1 and 2. To ensure that these Respondents shall ::: Uploaded on - 27/04/2023 ::: Downloaded on - 28/04/2023 16:42:33 ::: Trupti 2 15-wpl-36594-2022.doc file their reply, stand over to 4 May 2023, to be listed under the caption "For Directions".
2. As regards the interim application is concerned, the same is moved for amendment. Pursuant to the order dated 10 January 2023, amendment as sought which is based on the subsequent events is granted. Amendment to be carried out within two working days from today.
3. The interim application is allowed and accordingly disposed of.
ABHAY AHUJA, J. NITIN JAMDAR, J.
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