Bombay High Court
Apar Industries Ltd vs The Union Of India And Ors on 21 November, 2019
Bench: M.S. Sanklecha, Nitin Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 4979 OF 2019
Cummins Technologies India Private Limited ....Petitioner
V/S
Union Of India Through The Joint Secretary ....Respondent
(revenue) And Ors.
WITH WRIT PETITION NO. 8388 OF 2019 Finolex Industries Ltd. ....Petitioner V/S The Union Of India Through The Revenue ....Respondent Secty. And Ors.
WITH WRIT PETITION NO. 986 OF 2019 Siemens Ltd. ....Petitioner V/S Union Of India Through The Jt. Secretary ....Respondent (revenue) And Ors.
WITH WRIT PETITION NO. 8334 OF 2019 Cummins India Limited ....Petitioner V/S Union Of India Through The Joint Secretary ....Respondent (revenue) And Ors.
WITH Page 1/2 ::: Uploaded on - 22/11/2019 ::: Downloaded on - 23/11/2019 00:03:38 ::: WRIT PETITION NO. 9640 OF 2019 Sandvik Asia Pvt. Ltd. ....Petitioner V/S The Union Of India Thru The Revenue ....Respondent Secretary, Dept. Of Revenue , Ministry Of Finance And Ors WITH WRIT PETITION NO. 11539 OF 2019 Apar Industries Ltd. ....Petitioner V/S The Union Of India And Ors ....Respondent To be kept a/w (O.S.) W.P. Nos. 262/2019 & 1479/2019 CORAM : M.S. SANKLECHA & NITIN JAMDAR, JJ DATE : 21st November, 2019 P.C. :
Due to paucity of time the matter is adjourned to 15/01/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 22/11/2019 ::: Downloaded on - 23/11/2019 00:03:38 :::