Bombay High Court
Sahara India Commercial Corporation ... vs Sahara India Kamgar Sanghatana on 20 February, 2023
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
PRAJAKTA
SAGAR
VARTAK
Digitally signed by
PRAJAKTA SAGAR
VARTAK
10-wp [email protected]
Date: 2023.02.20
16:29:29 +0530
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 3565 OF 2019
Ajit Hiraman Manohar ..Petitioner
Vs.
Sahara India Corporation Ltd. & Ors. ...Respondents
WRIT PETITION NO. 3384 OF 2019
WITH
NOTICE OF MOTION (L.) NO.111 OF 2019
Sahara India Commercial Corporation Ltd. & Anr. ..Petitioners
Vs.
Sahara India Kamgar Sanghatana ...Respondent
WITH
NOTICE OF MOTION (L.) NO.112 OF 2019
IN
WRIT PETITION NO. 1022 OF 2022
Sahara India Financial Corporation Ltd. & Ors. ..Petitioners
Vs.
Sahara India Kamgar Sanghatana & Anr. ...Respondents
WITH
WRIT PETITION NO. 2691 OF 2018
Sahara India Kamgar Sanghatana ..Petitioner
Vs.
Sahara India Corporation Ltd. & Ors. ...Respondents
__________
Mr. Arshad Shaikh, Senior Advocate i/b. Mr. Prashant Goyal for
Petitioners in WP No.2691/18 & WP No.3565/19 and for Respondents
in WP No.3384/19 & WP No.1022/22.
Mr. Mahesh Shukla with Mr. Niraj Prajapati for Petitioner in WP Nos.
3384/19 & 1022/22 and for Respondents in WP Nos.3565/19 &
2691/18.
__________
CORAM : G.S. KULKARNI, J.
Page 1 of 2
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20 February, 2023 10-wp [email protected] DATE : FEBRUARY 20, 2023 P.C.:
After the proceedings were heard for some time, learned counsel for the parties state that they intend to make an endeavour to settle the disputes. At their request, stand over to 27 February, 2023. To be listed under the caption "for Settlement".
[G.S. KULKARNI, J.] Page 2 of 2
------------------------- 20 February, 2023