Bombay High Court
Jayant Kumar Ghosh Outdoor Catering ... vs Indian Railways Catering And Tourism ... on 17 July, 2023
Board Sr.No.:-18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 4639 OF 2022
R. And K. Associates ....PETITIONER
V/S
Indian Railways Catering And Tourism ....RESPONDENT
Corporation Limited And Ors WITH WRIT PETITION NO. 9962 OF 2022 Dinesh Singh Tomar Catering Services ....PETITIONER V/S Indian Railways Catering And Tourism ....RESPONDENT Corporation Ltd. And Ors WITH WRIT PETITION NO. 6846 OF 2023 Jayant Kumar Ghosh Outdoor Catering Pvt. Ltd.....PETITIONER Thr Its Manager V/S Indian Railways Catering And Tourism ....RESPONDENT Corporation And Ors Mr. Indraprakash Tripathi i/by C. K. Tripathi for the Petitioners. Mr. Amit Sale i/by Consulta Juris for Respondent No.1. Mr. Mandar Limaye a/w Mr. D. P. Singh for Respondent Nos.2 to 4. Mr. Subodh Desai a/w Mr. Kartik Garg for Respondent No.5.
Page 1/2 ::: Uploaded on - 17/07/2023 ::: Downloaded on - 18/07/2023 13:51:05 :::CORAM : HON'BLE THE ACTING CHIEF JUSTICE & HON'BLE JUSTICE SHRI ARIF S. DOCTOR, JJ DATE : 17th July, 2023 P.C. :
Due to paucity of time the matter is adjourned to 31/07/2023 In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 17/07/2023 ::: Downloaded on - 18/07/2023 13:51:05 :::