Bombay High Court
Vithalrao Shinde Sahakari Sakhar ... vs Union Of India And Ors on 22 April, 2019
Bench: A.A. Sayed, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 5420 OF 2015
Vithalrao Shinde Sahakari Sakhar Karkhana Ltd. ....Petitioner
V/S
Union Of India And Ors. ....Respondent
WITH WRIT PETITION NO. 5421 OF 2015 Vitthal Corporation Ltd. ....Petitioner V/S Union Of India And Ors. ....Respondent WITH WRIT PETITION NO. 5377 OF 2015 Baramati Agro Limited ....Petitioner V/S Union Of India And Ors. ....Respondent WITH WRIT PETITION NO. 5419 OF 2015 Shree Pandurang Sahakari Sakhar Karkhana Ltd. ....Petitioner V/S Union Of India And Ors. ....Respondent CORAM : A.A. SAYED & R. I. CHAGLA, JJ Page 1/2 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:51:00 ::: DATE : 22nd April, 2019 P.C. :
Due to paucity of time the matter is adjourned to 24/06/2019. 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.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 22/04/2019 ::: Downloaded on - 23/04/2019 03:51:00 :::