Bombay High Court
Adobe Systems India Private Limited vs Union Of India Thr The Secretary And Ors on 4 February, 2026
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2026:BHC-AS:5882-DB 1.WP.19083.2024.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.19083 OF 2024
Adobe Systems India Private Limited Petitioner
versus
Union of India and others Respondents
_______
Mr.Nikhil Gupta with Mr.Rohit Abhishek, Mr.Kartik Vig for Petitioner.
Mr.Kedar Dighe, Additional Govt.Pleader with Ms.Vrushali Raje, AGP for
Respondent no.2.
Mr.Ram Ochari with Mr.Shrikar Deshpande for Respondent no.3.
_______
CORAM: G. S. KULKARNI &
AARTI SATHE, JJ.
DATE: 4th February 2026
P.C.
1. Learned counsel for the Petitioner, on instructions, seeks leave to withdraw the petition with liberty to file an appeal.
2. Allowed to be withdrawn with liberty as prayed for. Disposed of. No costs.
3. In the event an appeal is filed within a period of three weeks from today, let the same be decided on its merits without objection being taken in regard to limitation, as the Petitioner was pursuing this petition bona fide and hence benefit of Section 14 of the Limitation Act may be granted to the Petitioner.
MANISH Digitally signed by MANISH SURESHRAO (AARTI SATHE, J.) (G. S. KULKARNI, J.) SURESHRAO THATTE THATTE Date: 2026.02.05 10:36:43 +0530 M.S.Thatte ::: Uploaded on - 05/02/2026 ::: Downloaded on - 05/02/2026 20:42:41 :::