Bombay High Court
Volvo Group India Pvt. Ltd. (Formerly ... vs The Union Of India And 3 Ors on 3 December, 2021
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
11.wp.2837-21
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by
PRADNYA
PRADNYA MAKARAND
MAKARAND BHOGALE
BHOGALE Date:
WRIT PETITION NO.2837 OF 2021
2021.12.03
19:57:43
+0530
Volvo Group India Pvt. Ltd.
(Formerly known as
Volvo Buses India Pvt. Ltd.) ..Petitioner
vs.
The Union of India and ors. ..Respondents
------------
Mr. Sriram Sridharan for petitioner.
None for respondents.
------------
CORAM : DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: DECEMBER 3, 2021 P.C. :
1. Rejection of a refund claim was unsuccessfully challenged by the petitioner in revision. Aggrieved by the revisional order, this writ petition has been instituted.
2. None appears for the respondents despite service.
Affidavit of service tendered by Mr. Sriram Sridharan, learned advocate for the petitioner shall be retained with the record.
3. List this writ petition once again on December 17, 2021.
4. A notice shall be served by the petitioner on the respondents informing them the next date of hearing with 1
11.wp.2837-21 an intimation that if the respondents choose not to be represented on the returnable date, the Court may proceed to consider prayer clause (c) in their absence.
(M. S. KARNIK, J.) (CHIEF JUSTICE) 2