Bombay High Court
Swiss Singapore India Pvt. Ltd. And Anr vs Union Of India And Ors on 13 July, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
10IA1470_2021.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1470 OF 2021
WITH
INTERIM APPLICATION NO. 1468 of 2021
IN
WRIT PETITION NO. 7641 OF 2019
Swiss Singapore India Pvt. Ltd. & Anr. .. Applicants/Petitioners
vs.
The Union of India & Ors. .. Respondents
Mr. Jitendra Motwani with Ms. Virangana Wadhawan i/b. Economic
Laws Practice for the petitioner.
Mr. Pradeep S. Jetly a/w. Mr. Jitendra B. Mishra for the respondents.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
Date :- July 13, 2021.
PC :
1. Learned counsel for the applicants seeks leave to withdraw both these Interim Applications with liberty to file fresh application as and when occasion so arises. Accordingly, the Interim Applications are allowed to be withdrawn with liberty as prayed for.
2. In the meanwhile, the appellate authority shall proceed to adjudicate the petitioners pending Appeal. The petitioners shall participate in the appeal without prejudice to its rights and contentions in the pending petition.
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10IA1470_2021.doc
3. All contentions of the parties in the pending appeal are expressly kept open.
4. Stand over for four weeks (August 10, 2021).
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