Bombay High Court
Cma - Cgm Agencies (India) Pvt. Ltd. ... vs The Union Of India, Ministry Of Finance, ... on 31 March, 2023
Author: S.G. Dige
Bench: Nitin Jamdar, S.G. Dige
1 5. WP 468.21.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 468 OF 2021
CMA - CGM Agencies (India) Pvt. Ltd.
(Formerly known as APL (India) Pvt. Ltd. ... Petitioner
V/s.
The Union of India & Anr. ... Respondents
Mr. Arun Jain with Ms. Dhruvi Shah i/b. Lumiere Law Shah for the
Petitioner
Mr. Ram Ochani for Respondents
CORAM : NITIN JAMDAR &
S.G. DIGE, JJ.
DATE : 31 MARCH 2023 P.C. :-
The learned Counsel for the Petitioner states that pursuant to the earlier order, an additional affidavit is filed. The learned Counsel for the Respondents seeks time to examine whether a reply is necessary.
2. Stand over to 24 April 2023 under the caption "For Directions".
S.G. DIGE, J. NITIN JAMDAR, J.
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