Bombay High Court
Bilcare Limited And Anr. vs Union Of India And 2 Ors. on 12 August, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally
signed by
3-WP-37-2023.doc
RUPALI
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
2025.08.14
16:16:57
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 37 OF 2023
Bilcare Limited & Anr. ...Petitioners
Versus
The Union of India & 2 Ors. ...Respondents
Mr. Vikram Nankani, Senior Advocate i/b Kanga & Company, for the
Petitioners.
Mr. Ashish Mehta i/b Ethos Legal Alliance, for the Respondent No.1.
Mr. H.S.Venegavkar, for the Respondent No. 2.
CORAM : REVATI MOHITE DERE &
DR. NEELA GOKHALE, JJ.
DATE : 12th AUGUST, 2025 P.C. :
1. Stand over to 8th September, 2025. To be placed under the caption 'For Direction'.
2. Interim relief, if any, granted earlier, to continue till the next date.
DR. NEELA GOKHALE, J. REVATI MOHITE DERE, J.
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