Bombay High Court
Oam Industries India Private Limited, ... vs Union Of India, Through Secretary, ... on 7 March, 2019
Author: Rohit B. Deo
Bench: P.N. Deshmukh, Rohit B. Deo
73wp1962.19.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.1962 OF 2019
(Oam Industries India Private Ltd. vs. Union of India and Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr.Sanjay Kantawala, Advocate with Mr.Akshay
Sudame, Advocate for petitioner.
Mr.Ulhas Aurangabadkar, ASGI for respondent no.1.
Mr.C.A.Lokhande, AGP for respondent nos. 2 and 3.
Mr.Ashwin Deshpande Advocate with Mr.Inder Tiwari,
Advocate for respondent no.4.
CORAM : P.N.DESHMUKH AND
ROHIT B. DEO, JJ.
DATE : 7.3.2019.
After hearing for sometime, as we found petitioner to be not competent to challenge the impugned order dt.10.1.2019, Mr.Sanjay Kantawala, learned Counsel for the petitioner, on instructions, seeks leave to withdraw the petition with liberty to file afresh. In the circumstances, leave, as prayed, is allowed. Petition stands disposed of as allowed to be withdrawn with liberty, as prayed for.
JUDGE JUDGE
jaiswal
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