Bombay High Court
Dheeresh Jain vs The Board Of Directors Of Npcil And 6 Ors on 24 June, 2021
Author: Riyaz I. Chagla
Bench: K.K.Tated, Riyaz I. Chagla
4 WP 3075-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3075/2019
Dheeresh Jain .. Petitioner
vs.
The Board of Directors of NPCL & Ors. .. Respondents
.....
Ms Seema Sarnaik & Ms Sangeeta Salvi for the Petitioner.
Mr. Arsh Misra i/b M. V. Kini & Co. for Respondent No. 1 to
6.
.....
CORAM: K.K.TATED, &
RIYAZ I. CHAGLA, JJ.
DATED : JUNE 24, 2021 P.C. . Heard.
2. The learned counsel for the Petitioner submits that as per earlier order passed by this Court they have carried out amendment. She submits that inadvertently, it remained to serve a hard copy of the petition on the other side. She submits that the Petitioner undertakes to serve a hard copy of the amended petition on the other side on or before 05/07/2021. The statement is accepted.
3. If amended copy of the petition is served on the Respondents within the time, liberty granted to the Respondents to fle their affdavit in reply on or before 27/07/2021 with copy to other side.
4. Matter to appear on board on 30/07/2021.
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