Bombay High Court
L And T Hydrocarbon Engineering Ltd. And ... vs The Union Of India Through The ... on 9 November, 2022
Author: K. R. Shriram
Bench: K. R. Shriram
Digitally
signed by
GAURI GAURI AMIT
GAEKWAD
AMIT Date: 1/1 404-WP-9404-2019.doc
GAEKWAD 2022.11.11
10:52:31
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9404 OF 2019
L and T Hydrocarbon Engineering Ltd. & Anr. .....Petitioners
Vs.
The Union of India and Ors. .....Respondents
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Mr. V. Sridharan, Senior Counsel a/w. Mr. Sriram Sridharan, Mr. Sachin
Mishra and Mr. Somesh Jain for petitioners.
Mr. Pradeep S. Jetly, Senior Advocate a/w. Mr. J.B. Mishra for respondent
nos.1,3 to 7.
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CORAM : K. R. SHRIRAM &
A. S. DOCTOR, JJ.
DATED : 9th NOVEMBER 2022 P.C. :
1 Mr. Sridharan states that the cause title in the petition will require amendment in view of an order dated 28 th January 2022 passed by the National Company Law Tribunal regarding amalgamation of petitioner with another entity. Mr. Sridharan tenders draft amendment, which is taken on record and marked "X" for identification.
2 Leave to amend, as per the draft tendered, is granted.
Amendment to be carried out and copy of the amended petition to be served within one week from today. 3 Stand over to 21st November 2022. (A. S. DOCTOR, J.) (K. R. SHRIRAM, J.) Gauri Gaekwad