Bombay High Court
Sapan Shrivastava And Anr vs Jmc Projects (India) Limited@Jmc And ... on 24 October, 2018
Author: M.S. Karnik
Bench: B.R. Gavai, M.S. Karnik
1 56.pilst.19644.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION (ST.) NO. 19644 OF 2018
Sapan Shrivastava & Anr. ... Petitioners
Vs.
JMC Projects (India) Limited @ JMC .. Respondent
Mr.Sapan Shrivastava-petitioner present in-person.
Mr.A.I. Patel, Additional G.P. for respondent Nos.2, 3, 5 and 6.
Mr.Kaustav Talukdar a/w. Mr.Vikash Kumar and Mr.Ruturaj Bankar I/b
Lex Legal and Partners for respondent No.1.
CORAM : B.R. GAVAI &
M.S. KARNIK, JJ.
DATE : 24TH OCTOBER 2018 P.C.
Registry to verify whether the petitioner appearing in-person has taken necessary permission from the registry.
Registry to place the matter before the Court only upon confirming and verifying that the permission to appear in-person is being granted to parties.
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