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Bombay High Court

Jayant Kumar Ghosh Outdoor Catering ... vs Indian Railways Catering And Tourism ... on 23 June, 2023

Author: Nitin Jamdar

Bench: Nitin Jamdar

                                  1                      4. WP 4639.22.doc

JPP


   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
        CIVIL APPELLATE JURISDICTION

           WRIT PETITION NO. 4639 OF 2022

R. and K. Associates                            ... Petitioner
      V/s.
Indian Railways Catering and
Tourism Corporation Ltd. and Ors.               ... Respondents

                        with
           WRIT PETITION NO. 9962 OF 2022
                        with
        INTERIM APPLICATION NO. 20078 OF 2022

Dinesh Singh Tomar Catering Services            ... Petitioner
      V/s.
Indian Railways Catering and
Tourism Corporation Ltd. and Ors.               ... Respondents

                           with
               WRIT PETITION NO. 6846 OF 2023

Jayant Kumar Ghosh Outdoor
Catering Pvt. Ltd. through its Manager          ... Petitioner
      V/s.
Indian Railways Catering and
Tourism Corporation Ltd. and Ors.               ... Respondents

Mr. Induprakash Tripathi i/b. C.K. Tripathi for the Petitioner in all
Petitions.
Mr. Rajesh Gupta i/b. Jasbir Singh Saluja for the Respondent -
Railway in WP 9962/22, IA 20078/22 and WP 6846/23
Ms. Ujwala Karpe i/b. Consulta Juris for the Respondent No.1


   ::: Uploaded on - 26/06/2023               ::: Downloaded on - 27/06/2023 01:50:03 :::
                                        2                     4. WP 4639.22.doc

Mr. Anil C. Singh, ASG with Mr. D.P. Singh, Mr. Mandar Limaye,
Mr. Chaitanya Chavan for Respondent Nos. 2 to 4
Mr. Kartik Garg for Respondent No.5

                                    CORAM : NITIN JAMDAR , ACJ &
                                           ARIF S. DOCTOR, J.

DATE : 23 JUNE 2023 P.C. :-

The Petition is circulated at the instance of Respondent Nos. 2 to 4. The learned Counsel for the Petitioner states that he was not aware and seeks time.

2. Stand over to 6 July 2023.

3. The learned Counsel for the Petitioner assures that on the next date no adjournment will be sought.

ARIF S. DOCTOR, J. ACTING CHIEF JUSTICE ::: Uploaded on - 26/06/2023 ::: Downloaded on - 27/06/2023 01:50:03 :::