Bombay High Court
Skol Breweries Limited vs Union Of India And Ors on 23 June, 2023
Author: K.R. Shriram
Bench: K.R. Shriram
2023:BHC-OS:5543-DB 1/1 201-WP-1349-2004.doc
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
PURTI
PURTI PRASAD
PRASAD PARAB
ORDINARY ORIGINAL CIVIL JURISDICTION
PARAB Date:
2023.06.27
11:13:20
+0530
WRIT PETITION NO. 1349 OF 2004
Skol Breweries Limited ....Petitioner
V/s.
Union of India and Ors. ...Respondents
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None for Petitioner.
Mr. Suresh Kumar for Respondents.
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CORAM : K.R. SHRIRAM &
FIRDOSH P. POONIWALLA, JJ.
DATED : 23rd JUNE 2023 P.C. :
1. On 16th June 2023 the following order came to be passed :
None for Petitioner.
2 On 13th June, 2022, the Court had directed reconstruction of the Record and Proceedings. We found only one set of the Petition. Petitioner if it wishes to prosecute, should supply second set to the Registry before the next date.
3 Stand over to 23rd June, 2023 'for dismissal' on which date, if Petitioner is absent or the second set is not provided, Petition will be dismissed.
The petition is listed today under the caption of "dismissal".
2. Even today nobody is present and the second set has also not provided.
3. Petition dismissed.
(FIRDOSH P. POONIWALLA, J.) (K.R. SHRIRAM, J.) Purti Parab ::: Uploaded on - 27/06/2023 ::: Downloaded on - 27/06/2023 22:19:03 :::