Bombay High Court
Hindustan Construction Company Ltd And ... vs The Union Of India And Anr on 31 October, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
S.R.JOSHI wp-1839-2018-group
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1839 OF 2018
WITH
WRIT PETITION NO. 1855 OF 2018
WITH
WRIT PETITION NO. 1853 OF 2018
Hindustan Construction Company Ltd.,
& Another .. Petitioners.
v/s.
The Union of India & Others .. Respondents.
Mr. Kaustav Talukdar with Mr. Vikash Kumar i/b. Lex Legal & Partners,
for the Petitioners in all the Petitions.
Mr. Dushyant Kumar, for Respondent No.2 in all the Petitions.
Mr. Sham Walve with Mr. Ram Ochani, for Respondent No.3 in all the
Petitions.
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATE : 31st OCTOBER, 2018. P.C:-
Mr. Talukdar, learned Counsel in support of the Petitions, on instructions, seeks to withdraw these Petitions with liberty to take such proceedings, as otherwise, are available to the Petitioners, under the law. Liberty as sought for, granted.
2 Accordingly, all the Petitions are disposed of as withdrawn with the aforesaid liberty.
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