Bombay High Court
Prabhakar Yashavant Mahajan vs The Secretary Ministry Of Corporate ... on 22 October, 2018
Author: N. W. Sambre
Bench: N. W. Sambre
3-pil-18-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO.382 OF 2018
IN
REVIEW PETITION (L) NO.01 OF 2018
IN
PUBLIC INTEREST LITIGATION NO.18 OF 2018
Prabhakar Yashavant Mahajan ...Petitioner
vs.
The Secretary, Ministry of Corporate Affairs ...Respondent
Mr. P.Y. Mahajan, for the Petitioner
Mr. Ashish Mehta a/w. Ms. Karishma Ahuja, Ms. Hema Chhabra,
for the Respondent.
CORAM : SHANTANU S. KEMKAR &
N. W. SAMBRE, JJ.
DATE : OCTOBER 22, 2018 P.C.:
. Heard the Petitioner in person and learned counsel for the Respondent-Union of India on the Notice of Motion No. 382 of 2018 seeking condonation of delay in filing the Review Petition. The delay is of 16 days. We find that the same has been satisfactorily explained. Accordingly, the delay in filing the Review Petition is condoned.
2. Notice of Motion No. 382 of 2018 stands disposed of.
3. Let this Review Petition be listed before appropriate Division Bench after four weeks.
(N.W. SAMBRE, J.) (SHANTANU S. KEMKAR, J.) Vishal Parekar 1/1 ::: Uploaded on - 22/10/2018 ::: Downloaded on - 27/10/2018 00:23:49 :::