Bombay High Court
Shri Siddhi Kumar Infrastructure Pvt ... vs The Union Of India, Ministry Of Finance ... on 19 January, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
Priya Soparkar 1 26 wpl 3556-20-os
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Balaji G. ORDINARY ORIGINAL CIVIL JURISDICTION
Panchal
Digitally signed by WRIT PETITION (L.) NO.3556 OF 2020
Balaji G. Panchal
Date: 2021.01.20
11:35:53 +0530
M/s Shri SiddhiKumar
Infrastructure Private Limited ... Petitioner
V/s.
Union of India and ors. ... Respondents
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Mr.Shreyas Srivastava i/by Mr.Saurabh R. Mashelkar, Advocates for
the Petitioner.
Mr.Sham Walve with Mr.Ram Ochani, Advocates for the
Respondents.
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CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : JANUARY 19, 2021.
P.C.:-
Heard learned counsel for the parties.
2. Mr.Sham Walve, learned counsel for the respondents submits that reply affidavit prepared on behalf of the respondents has not been accepted by the registry on the ground that it is beyond the time limit fixed by the court. If the reply affidavit is filed within two days, registry to accept the same.
3. Petitioner may file rejoinder affidavit thereafter.
4. Stand over to 11th February, 2021.
5. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(MILIND N. JADHAV, J.) (UJJAL BHUYAN, J.) ....