Bombay High Court
Umicore Autocat India Private Limited A vs Union Of India, Through Its Secretary To ... on 10 August, 2022
Author: K. R. Shriram
Bench: K. R. Shriram
Digitally signed by
LAXMIKANT LAXMIKANT
GOPAL GOPAL CHANDAN
CHANDAN Date: 2022.08.11
15:04:04 +0530
(408) wpl-4263.22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION LODING NO.4263 OF 2022
Umicore Autocat India Private limited
(After amalgamation of M/s. Umicore
Anandeya India Private Limited)
Through its Director
Mrs. Pooja Shukla : Petitioner.
Versus
Union of India and ors. : Respondents.
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Ms. Deepali Kamble for Petitioner.
Mr. Jitendra B Mishra a/w Mr. Dhananjay B Deshmukh for Respondent Nos. 1
to 4.
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CORAM : K. R. SHRIRAM &
A.S. DOCTOR, JJ.
DATED : 10th AUGUST 2022 P.C. 1 As a last chance, at the request of Ms.Deepali Kamble. stand over to 17th August 2022.
[A.S. DOCTOR, J] [K. R. SHRIRAM, J]
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