Bombay High Court
The Cricket Club Of India Ltd vs Akash Timblo on 9 March, 2020
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 82-wp-2488-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2488 OF 2020
The Cricket Club of India Ltd. ... Petitioner
Vs.
Akash Timblo ... Respondent
Mr.P.K. Dhakephalkar a/w. Mr.Sumanth Anchan, Mr.Naresh Patnani and
Mr.Hetal Master i/b. M/s. Ashwin Ankhad & Associates for Petitioner.
Mr.Erach Kotwal a/w. Ms.Gaurangi Pujara, Mr.O. Mohanda and Mr.J.P. Kapadia
i/b. Little and Company for Respondent.
CORAM : A.S. GADKARI, J.
DATE : 9th March 2020. P.C. :
1] Heard learned counsel for the respective parties.
2] Admit.
3] Interim relief in terms of prayer Clause (c).
4] Advocate Mr.Kotwal waives notice on behalf of the respondent.
5] Hearing expedited.
[A.S. GADKARI, J.]
Digitally signed
by Omkar S.
Omkar S. Kumbhakarn
Kumbhakarn Date:
2020.03.12
11:52:10 +0530
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