Bombay High Court
Byramjee Jeejeebhoy Pvt. Ltd. And 3 Ors vs Union Of India Through Under Secretary 2 ... on 7 February, 2019
Bench: A.A. Sayed, A.S. Gadkari
k 1/1 3 wp 526.15 os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.526 OF 2015
...
Byramjee Jeejeebhoy Pvt. Ltd. & Ors. ....Petitioners
V/S
Union of India & Ors. ....Respondents
...
Mr. Dileep Satale i/b Ms. Divya Jain for the Petitioners.
Ms. Jyotsna N. Pandhi for Respondent No.1/UOI.
Ms. Meena H. Doshi for Respondent Nos.2 and 3/Textile Corporation.
...
CORAM : A.A. SAYED &
A.S. GADKARI, JJ.
DATE : 7 FEBRUARY 2019
ORDER:
1 Learned Counsel for the Petitioners points out that the Petitioners have preferred an Application before the Apex Court to transfer the present Writ Petition No.526 of 2015 to the Supreme Court.
2 The Petition is adjourned sine die with liberty to the parties to move the Petition after the decision of the Supreme Court.
(A.S. GADKARI, J.) (A.A. SAYED, J.) katkam 1/1 ::: Uploaded on - 08/02/2019 ::: Downloaded on - 09/02/2019 00:41:40 :::