Bombay High Court
Jabs International Pvt. Ltd vs Union Of India And 6 Ors on 4 February, 2021
Bench: A. A. Sayed, Madhav Jamdar
1/2 25to39 (Original).doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO. 3429 OF 2019 AND WRIT PETITION (L) No. 7519 OF 2020 AND WRIT PETITION (L) No. 7521 OF 2020 AND WRIT PETITION (L) No. 7629 OF 2020 AND WRIT PETITION (L) No. 231 OF 2020 AND WRIT PETITION (L) No. 4331 OF 2020 AND WRIT PETITION (L) No. 3494 OF 2020 AND INTERIM APPLICATION NO. 4355 OF 2020 WITH INTERIM APPLICATION NO. 4048 OF 2020 IN WRIT PETITION (L) NO. 663 OF 2020 AND WRIT PETITION (L) NO. 9263 OF 2020 AND INTERIM APPLICATION NO. 4019 OF 2020 IN WRIT PETITION (L) NO. 4018 OF 2020 AND WRIT PETITION (L) NO. 3709 OF 2020 AND WRIT PETITION NO. 302 OF 2021 AND WRIT PETITION (L) NO. 7035 OF 2020 AND WRIT PETITION NO. 200 OF 2021 AND WRIT PETITION (L) NO. 818 of 2021 AKN 1/2 ::: Uploaded on - 06/02/2021 ::: Downloaded on - 06/02/2021 20:40:59 ::: 2/2 25to39 (Original).doc CORAM : A. A. SAYED & MADHAV JAMDAR, JJ DATED : 4th FEBRUARY, 2021 P.C.:
Due to paucity of time, stand over to 25th February, 2021.
2. Ad-interim relief, if any, to be continued till the next date.
(MADHAV JAMDAR, J.) (A. A. SAYED, J.) AKN 2/2 ::: Uploaded on - 06/02/2021 ::: Downloaded on - 06/02/2021 20:40:59 :::