Bombay High Court
Advent India Pe Advisors Private ... vs The Union Of India Through Secretary And ... on 16 November, 2021
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
5.wp.2320-21.doc
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2320 OF 2021
Advent India PE Advisors Private Limited .. Petitioner
Vs.
The Union of India and anr. .. Respondents
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Mr. Prakash Shah i/b. Patankar and Associates for petitioner.
Mr. J.B. Mishra for respondent Nos.1 and 2.
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CORAM: DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE: NOVEMBER 16, 2021 P.C. :
1. None appears for the respondents despite service.
2. Mr. Mishra, learned advocate, who usually appears for the respondents, is present in Court. He has been requested to enter appearance on behalf of the respondents.
Respondents shall regularise the engagement of Mr. Mishra. We record that a copy of the writ petition have been served on Mr. Mishra in Court today.
3. To enable Mr. Mishra to obtain instructions, we adjourn the hearing of this writ petition till next Tuesday (November 23, 2021).
(M.S. KARNIK, J.) (CHIEF JUSTICE) Digitally signed by PRADNYA MAKARAND 1 PRADNYA MAKARAND BHOGALE BHOGALE Date:
2021.11.16 19:39:40 +0530