Bombay High Court
M/S. Southern Cotspinners Coimbatore ... vs The Union Of India Through Govt. Pleader ... on 20 February, 2019
Bench: A.A. Sayed, Riyaz Iqbal Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 12142 OF 2016
M/s. Southern Cotspinners Coimbatore (p) Ltd. ....Petitioner
And Anr
V/S
The Union Of India Through Govt. Pleader And ....Respondent
Ors CORAM : A.A. SAYED & RIYAZ IQBAL CHAGLA, JJ DATE : 20th February, 2019 P.C. :
Due to paucity of time the matter is adjourned to 22.03.2019. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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