Bombay High Court
Raviraj Foils Limited vs The Union Of India And Anr on 6 December, 2022
Author: Gauri Godse
Bench: Nitin Jamdar, Gauri Godse
1 901-WP-4637-2022.doc
rrpillai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 4637 OF 2022
Hindalco Industries Limited ... Petitioner
vs.
The Union of India through ... Respondents
the Secretary and Another
WITH
WRIT PETITION (L) NO. 31828 OF 2022
Jindal (India) Limited ... Petitioner
vs.
The Union of India and Another ... Respondents
WITH
WRIT PETITION (L) NO. 32167 OF 2022
Raviraj Foils Limited ... Petitioner
vs.
The Union of India and Another ... Respondents
Mr. Zal Andhyarujina, Senior Advocate a/w. Mr. Yakshay Chheda
for the Petition in WP/4637/2022.
Mr. Yakshay Chheda for the Petitioner in WPL/31828/2022 and
WPL/32167/2022.
Mr. Rui Rodrigues a/w. Mr. Ashutosh Mishra for Respondent No. 1
in all the Petitions.
Ms. S.V. Bharucha a/w. Mr. Mohamadali Chunawala i/b. Mr.
Digitally
signed by
A.A.Ansari for Respondent No. 2 in WP/4637/2022.
RAJESHWARI
RAJESHWARI RAMESH
RAMESH PILLAI
PILLAI Date:
2022.12.09
10:23:57
+0530
2 901-WP-4637-2022.doc
Ms. S.V.Bharucha a/w. Ms. Leena Patil and Mr. Vikas Salgia i/b.
Mr. A.A.Ansari for Respondent No. 2 in WPL31828/2022 and
WPL/32167/2022.
CORAM : NITIN JAMDAR AND
GAURI GODSE, JJ.
DATE : 6 DECEMBER 2022 P.C.:
The matter has been adjourned thrice for the learned counsel for Respondent No. 1 to take instructions in the light of the decisions cited by the learned counsel for the Petitioner so as to make a statement whether the case of the Petitioner is covered by the decisions rendered or the Petition is being contested. Till date, no clear stand is placed before us. Therefore we proceed on the basis that the Petition is being contested by the Respondents.
2. Reply, if any, to be filed by 12 December 2022.
3. Accordingly place the Petition on board on 13 December 2022.
(GAURI GODSE, J.) (NITIN JAMDAR, J.)