Bombay High Court
Raviraj Foils Limited vs The Union Of India And Anr on 6 January, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
Trupti 1 907-wpl-32167-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 32167 OF 2022
Raviraj Foils Limited ... Petitioner
versus
The Union of India and Another ... Respondents
......
Mr.Yakshay Chheda for the Petitioner.
Mr.J.B.Mishra with Mr.Rui Rodrigues, Mr.Ashutosh Mishra
for Respondent No.1.
Ms.Shehnaz V. Bharucha with Ms.Leena Patil, Mr.Vikas Salgia i/b.
Mr.A.A.Ansari for Respondent No.2.
......
CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 6 JANUARY 2023 P.C.:
Heard the learned Counsel for the parties.
2. After hearing the matter for some time, considering the nature of the controversy and the reliefs sought for by the Petitioner, we find that appropriate course of action would be to place this petition before Respondent No.1 as a representation made by the Petitioner, more particularly, since what the Petitioner seeks has been recommended by the Designated Authority. Respondent No.1 will ::: Uploaded on - 12/01/2023 ::: Downloaded on - 27/05/2023 23:15:25 ::: Trupti 2 907-wpl-32167-2022.doc consider giving audience to the representative of the Petitioner to understand the grievance and will consider whether the earlier decision needs to be retained, recalled or changed. Request of the Petitioner that Respondent No.1 should consider the same early is reasonable.
3. Respondent No.1, subject to earlier time bound commitments and other pressing public duties, will consider taking a decision within a period of eight weeks from today.
4. The writ petition is accordingly disposed of.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.)
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