Bombay High Court
Uber India Technology Private Limited ... vs State Of Maharashtra And 3 Ors on 31 January, 2020
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION No. 2325 OF 2017
Ali Raza Husain Ali Mathani & Ors. ..Petitioners
Versus
Commissioner of Transport,
Maharashtra State & Ors. ..Respondents
WITH
WRIT PETITION No. 1329 OF 2017
WITH
WRIT PETITION No. 1730 OF 2016
WITH
WRIT PETITION No. 1883 OF 2017
__________
Mr. Vishal S. Shriyan, for Petitioner in W.P. No.1883/2017.
Mr. Kevic Setalvad, Senior Advocate a/w. Anupam Surve i/b.
Dariel Arif, for the petitioners in WP/2325/2017.
Mr. Zerick Dastur a/w. Smriti Singh a/w Kunal Kothary, i/b.
Zerick Dastur& ANB Legal, for the Petitioner in
WP/1730/2016.
Mr. G.W. Mattos, AGP, for Respondent Nos.1 to 4.
Mr. Jeehan Mehta a/w. Mr. Gurpreet Singh, Ms. Kajal
Hindalekar i/b. Lex Firmus for Respondent No.5in
WP/2325/2017.
__________
CORAM : K. K. TATED &
SARANG V. KOTWAL, JJ.
DATED : 31st JANUARY, 2020. PC :
1. At the request of learned Senior counsel appearing on behalf of the petitioners, matters are taken up out of turn.
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2. Heard the learned counsel for the parties.
3. By consent of both the parties, matters to appear on board on 09/03/2020.
4. Ad-interim protection granted by this court by order dated 30/06/2017 to continue till next date.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.)
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