Bombay High Court
Ecgc Limited vs Suresh Mathew Thomas And Anr on 18 March, 2024
Author: Sharmila U. Deshmukh
Bench: Sharmila U. Deshmukh
2-CRA-599-2023.doc
Harish
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.599 OF 2023
WITH
INTERIM APPLICATION 14396 OF 2023
WITH
INTERIM APPLICATION NO.15931 OF 2023
IN
CIVIL REVISION APPLICATION NO.599 OF 2023
Ecgc Limited ...Applicants
Versus
Suresh Mathew Thomas And Anr ...Respondents
WITH
CIVIL REVISION APPLICATION NO.600 OF 2023
WITH
INTERIM APPLICATION 14520 OF 2023
WITH
INTERIM APPLICATION NO.15791 OF 2023
IN
CIVIL REVISION APPLICATION NO.600 OF 2023
Ecgc Limited ...Applicant
Versus
Suresh Mathew Thomas And Anr ...Respondents
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Mr. R. Venkataramani, Attorney General for India, Mr. Anandh
Venkataramani & Mr. Rohan Kama a/w Mr. Naval Sharma, Mr. Saket
Satapathy, Mr. Nabeel Malik, Mrr. Adithya Athreya and Ms. Adyasha Das
i/b Tuli & Co. for the Applicant.
Mr. Rafiq Dada, Sr. Advocate, a/w Mr Simil Purohit, Adv. Zubair Dada,
Adv. Faran Khan, Adv. Vishal Roman i/b Mr. H. K. Sudhakara i/b Mr. D. S.
Mhaispurkar for the Respondents.
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2-CRA-599-2023.doc
Coram : Sharmila U. Deshmukh, J.
Date : March 18, 2024 P. C. :
1. Part heard. Stand over to 20th March, 2024 at 3.30 pm.
2. Interim relief granted earlier if any, to continue till the next date.
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