Bombay High Court
Central Board Of Trustees, New Delhi ... vs Ahirkar Tea And Dairy Products Pvt. ... on 9 February, 2021
Author: V. M. Deshpande
Bench: V.M. Deshpande
1 090221wp4942.17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
WRIT PETITION NO. 4942 OF 2017
CENTRAL BOARD OF TRUSTEES, N.DELHI AND ANOTHER
VERSUS
AHIRKAR TEA AND DAIRY PRODUCTS PVT. LTD., THRU. ITS. DIRECTOR, NAGPUR
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Ms. U. R. Tanna, Advocate for the Petitioners
Mr. S. N. Dandekar, Advocate for the respondent.
CORAM : V. M. DESHPANDE, J.
DATE : FEBRUARY 09, 2021.
1. Ms. Tanna, learned counsel for the petitioner tenders a Pursis, which is taken on record and marked as "Exhibit-X" for the purposes of identification. By this pursis, the counsel for the petitioners has intimated that now he is not the panel counsel of the petitioners and therefore, he be discharged.
2. In view of the pursis, the counsel for the petitioners Dr. R.S. Sundaram and Ms. U.R. Tanna, Advocates are discharged.
3. Issue notice to the petitioner for engagement of another counsel, returnable after six weeks.
JUDGE
Diwale
Digitally signed
Parag by Parag
Diwale
Diwale Date:
2021.02.09
17:14:53 +0530