Bombay High Court
M/S. Fly Ash Movers (India) Pvt. Ltd. ... vs Ntpc Ltd. Through The Dy. Gen. ... on 4 January, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.13759.18.21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13759 OF 2018
M/s. Fly Arsh Movers (India) Pvt. Ltd. ...Petitioner
Versus
NTPC Limited & Anr. ...Respondents
Mr. Dinesh Kumar Jain I/b Mr. Pravesh Anand Gupta for the Petitioner
Mr. M. A. Choudhari for the Respondent No. 1
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
th FRIDAY, 4 JANUARY 2019 P.C. :
1 Heard learned counsel for petitioner. Perused order passed by this Court on 10th December 2018.
2 Respondent No. 1 has, thereafter, not cared to file any reply. Learned counsel for respondent No.1 is seeking time of one week to file the reply. Request is being opposes by the petitioner.
3 However, in the interest of justice, we grant time of one week as prayed for.SQ Pathan 1/2 ::: Uploaded on - 05/01/2019 ::: Downloaded on - 10/01/2019 05:35:25 :::
wp.13759.18.21.doc 4 List for further consideration on 20th January 2019. Till then, status-quo as on today.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
SQ Pathan 2/2 ::: Uploaded on - 05/01/2019 ::: Downloaded on - 10/01/2019 05:35:25 :::