Bombay High Court
Echjay Industries Pvt. Ltd. And 7 Ors vs Rajendra And 2 Ors on 6 September, 2018
Author: M. S. Karnik
Bench: B. R. Gavai, M. S. Karnik
(904)-WP-122-09 & 2309-10.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.122 OF 2009
Echjay Industries Pvt. Ltd. and others ..Petitioners
Versus
Mr. Rajendra and others ..Respondents
ALONGWITH
WRIT PETITION NO.2309 OF 2010
Echjay Overseas Trades Pvt. Ltd.
and others ..Petitioners
Versus
Mr. Rajendra and others ..Respondents
Mr. Percy Pardiwalla, Senior Counsel a/w Mr. Bhavin Shah I/by
M/s. Federal & Rashmikant, Advocate for the Petitioners in both
the Petitions.
Mr. P. C. Chhotaray, Advocate for the Respondents.
CORAM : B. R. GAVAI &
M. S. KARNIK, JJ.
DATE : 6th SEPTEMBER, 2018 P.C. 1] Learned senior counsel for the Petitioners presses the Notice of Motion. However, the learned counsel for the Respondent
- Revenue states that he does not have a copy of Notice of Motion, therefore is not in a position to assist the Court.
BGP. 1 of 2 (904)-WP-122-09 & 2309-10.doc.
2] Learned senior counsel appearing on behalf of the Petitioners furnished a copy of Notice of Motion to the learned counsel for the Respondent - Revenue in our presence. 3] We therefore grant three weeks time to the learned counsel for the Respondent - Revenue to file its reply. Stand over to 28th September 2018.
Balaji Govindrao Panchal Digitally signed by Balaji Govindrao Panchal Date: 2018.09.10 11:02:50 +0530 [M. S. KARNIK, J.] [B. R. GAVAI, J.] BGP. 2 of 2