Bombay High Court
Mail Order Solutions India Pvt. Ltd vs The Union Of India And 3 Others on 26 February, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
(12 to 21)-WPL-2937-21.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Balaji G.
Panchal WRIT PETITION (L) NO.2937 OF 2021
Digitally signed by
Balaji G. Panchal
WITH
Date: 2021.02.27
09:59:36 +0530
WRIT PETITION (L) NO.2940 OF 2021
WITH
WRIT PETITION (L) NO.2943 OF 2021
WITH
WRIT PETITION (L) NO.2944 OF 2021
WITH
WRIT PETITION (L) NO.2945 OF 2021
WITH
WRIT PETITION (L) NO.2948 OF 2021
WITH
WRIT PETITION (L) NO.2953 OF 2021
WITH
WRIT PETITION (L) NO.2957 OF 2021
WITH
WRIT PETITION (L) NO.2958 OF 2021
WITH
WRIT PETITION (L) NO.2959 OF 2021
M/s. Mail Order Solutions India Pvt. Ltd. ..Petitioner
Versus
Union of India & Ors. ..Respondents
Mr. Ishaan Patkar a/w Ms. Riya Jain, Mr. Yash Dhond and Ms. Jindagi
Shah, Advocates for the Petitioner.
Mr. Pradeep S. Jetly, Senior Advocate a/w Mr. J. B. Mishra and Mr. Ram
Ochani, for the Respondents.
CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : 26th FEBRUARY, 2021 P.C. Heard Mr. Ishaan Patkar, learned counsel for the petitioner.
BGP. 1 of 2 (12 to 21)-WPL-2937-21.doc.
2. Issue notice.
3. Mr. J. B. Mishra along with Mr. Ram Ochani, learned counsel assisting Mr. Pradeep S. Jetly waive notice for all the respondents.
4. Respondents to file reply affidavit by the next date.
5. Petitioner may file rejoinder affidavit thereafter.
6. Stand over to 19.04.2021.
MILIND N. JADHAV, J UJJAL BHUYAN, J BGP. 2 of 2