Bombay High Court
Flemingo Travel Retail Limited And Anr vs Union Of India And 4 Ors on 20 June, 2019
Bench: Akil Kureshi, S.J. Kathawalla
1. os wp 1511-1535-19.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION NO. 1511 OF 2019
WITH
WRIT PETITION NO. 1535 OF 2019
Flemingo Travel Retail Limited & Anr. .. Petitioners
Versus
Union of India & Ors. .. Respondents
...................
N. Venkatraman, Sr. Advocate a/w. Prakash Shah, Ashish Kamat,
Abhay Jadeja, Varun Satiya and Akhil Suresh i/by M/s. Crawford
Bayley & Co for the Petitioners
Mr. Pradeep S. Jetly a/w Mr. Jitenddra B. Mishra for Respondent
Nos. 1 and 3
V. A. Sonpal, Special Counsel a/w Jyoti Chavan, AGP for the
State in WP 1511 of 2019
V.A. Sonpal, Special Counsel a/w Himanshu Takke, AGP for the
State in WP 1535/19
Mr. Vinaykumar Jain a/w Sriram Sridharan for Respondent No. 5
...................
CORAM : AKIL KURESHI &
S.J. KATHAWALLA, JJ.
DATE : JUNE 20, 2019.
P.C.:
1. Learned counsel for the petitioners showed urgency in these petitions. In fact, he pressed for interim relief in Writ Petition No. 1511 of 2019. However, looking to the issues involved and the time required to be invested in dealing with 1 of 2 ::: Uploaded on - 24/06/2019 ::: Downloaded on - 14/07/2019 10:43:28 :::
1. os wp 1511-1535-19.doc them at interim stage, we instead prefer to hear the petition finally at this stage.
2. Let the petitions be kept for further hearing on 4th July, 2019 at 3.00 p.m. Subject to availability of time, we may attempt to hear the petitions finally on that day.
3. The respondents shall file reply in advance. Both sides agreed to ration the time of their arguments. It would be open for them to tender in advance concise contentions accompanied by copies of authorities they rely upon.
4. Interim relief granted earlier to continue till then. [ S.J. KATHAWALLA, J. ] [ AKIL KURESHI, J ] 2 of 2 ::: Uploaded on - 24/06/2019 ::: Downloaded on - 14/07/2019 10:43:28 :::