Bombay High Court
Laxman B Panmand And Anr vs Nuclear Power Corporation Of India Ltd. ... on 23 February, 2023
Author: Sandeep V. Marne
Bench: S.V. Gangapurwala, Sandeep V. Marne
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47-WP-11333-2022.doc
rrpillai IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11333 OF 2022
Laxman B. Panmand and Anr. ... Petitioners
vs.
Nuclear Power Corporation of India Ltd ... Respondent
through the Company Secretary and Ors.
Mr. Ramesh Ramamurthy a/w. Mr. Saikumar Ramamurthy,
Ms.Kavita Anchan, Ms. Seema Sorte and Mr. Akhilesh
Deshmukh for the Petitioner
Mr. Bhavesh Wadhwani a/w. Mr. Aavish Shetty i/b. M/s. M.V.
Kini & Co. for the Respondent.
CORAM : S.V. GANGAPURWALA, ACJ. &
SANDEEP V. MARNE, J.
DATED : 23 FEBRUARY, 2023 P.C. :-
1. Learned Advocate for Respondent seeks leave to file affidavit. The same shall be filed with the Registry.
2. Learned Advocate for respondent seeks time on the ground that the learned Advocate for the Respondent is not feeling well and as such has left the Court.
3. At the request of the Respondent, stand over to 21 March Digitally signed by RAJESHWARI 2023. RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:
2023.02.24 14:37:11 +0530 (SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)