Bombay High Court
Ecgc Limited vs Suresh Mathew Thomas And Anr on 11 March, 2024
Author: Sharmila U. Deshmukh
Bench: Sharmila U. Deshmukh
sa_mandawgad 1cra599-23+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.599 OF 2023
WITH
INTERIM APPLICATION 14396 OF 2023
WITH
INTERIM APPLICATION NO.15931 OF 2023
ECGC Limited ... Applicant.
Versus
Suresh Mathew Thomas and Anr. ... Respondents.
WITH
CIVIL REVISION APPLICATION NO.600 OF 2023
WITH
INTERIM APPLICATION 14520 OF 2023
WITH
INTERIM APPLICATION NO.15791 OF 2023
ECGC Limited ... Applicant.
Versus
Suresh Mathew Thomas and Anr. ... Respondents.
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Mr. R. Venkataramani, Attorney General for India, Mr. Anandh
Venkataramani, Mr. Rohaan Cama, a/w Mr.Naval Sharma, Mr.Saket
Satapathy, Mr. Nabeel Malik, Mr. Adithya Athreya and Ms.Adyasha
Das, for the Petitioner-Applicant.
Mr. R.A.Dada, Senior Advocate, a/w Mr. Simil Purohit, Mr. D.S.
Mhaispurkar, Mr. Zubair Dada, Mr. Faran Khan, Mr. Vishal Maheshwari,
Mr.H.K. Sudhakara, for the Respondents.
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CORAM : SHARMILA U. DESHMUKH, J.
DATE : MARCH 11, 2024
P. C.:
1. Part heard. Stand over to 18th March, 2024 at 3.30 pm.
2. Interim relief granted earlier, if any, to continue till the next date.
( Sharmila U. Deshmukh, J.) Signed by: Sanjay A. Mandawgad 1/1 Designation: PA To Honourable Judge Date: 11/03/2024 18:33:08