Bombay High Court
M/S. Suhani Exim Llp And Ors vs Union Of India And Ors on 3 January, 2022
Author: S. M. Modak
Bench: R. D. Dhanuka, S. M. Modak
bdp
1
39-wp-8477.21.doc
Digitally signed
by BIPIN
DHARMENDER
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BIPIN PRITHIANI
DHARMENDER
PRITHIANI Date: CIVIL APPELLATE JURISDICTION
2022.01.03
17:16:33
+0530
WRIT PETITION NO. 8477 OF 2021
M/s. Suhani Exim LLP and Ors. ... Petitioners
Versus
Union of India and Ors. ... Respondents
******
Mr. Brijesh Pathak for the Petitioners.
Mr. J. B. Mishra for the Respondents.
******
CORAM: R. D. DHANUKA AND
S. M. MODAK, JJ.
DATE : 3rd JANUARY, 2022.
P.C. :-
. As and by way of last indulgence, the respondents are granted
two weeks' time to file affidavit-in-reply and copies of the judgments in support of their contentions to oppose this writ petition. A copy of reply shall be served upon the petitioners' advocate simultaneously. Rejoinder, if any shall be filed within one week thereafter with a copy to be served upon the respondents' advocate simultaneously. The petitioners are also permitted to file compilation of the judgments, if any the petitioners seeks to rely upon in support of their contentions.
2. Stand over to 7th February, 2022.
[S. M. MODAK, J.] [R. D. DHANUKA, J.]