Bombay High Court
Technico Agri Sciences Ltd. ( Formerly ... vs Micro, Small And Medium Enterprises ... on 4 October, 2018
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed by Nisha Sandeep
Nisha Sandeep Chitnis Chitnis
Date: 2018.10.06 11:15:55 +0530
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nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.10862 OF 2018
Technico Agri Sciences Limited
(formerly known as Chambal Agritech Ltd.) ...Petitioner
Versus
Micro, Small and Medium Enterprises
Facilitation Council, Konkan Region, Thane and Anr. ...Respondents
Mr.Cyrus Bharucha a/w Mr.Tushar Kakalia, Mr.Nikhil Mutha i/b Nanu
Hormasjee and Co., for the Petitioner.
Mr.Ashish Verma i/b Mr.Vipin Sharma, for the Respondent No.2.
CORAM : REVATI MOHITE DERE, J.
DATE : 4th OCTOBER, 2018
P.C. :
1. At the outset, learned counsel for the Petitioner seeks leave to amend to implead the Authority, as party Respondent No.3. Leave granted. Amendment to be carried out within one week from today and amended copy be served on the learned counsel for the Respondent no.2.
2. Learned Counsel for the Respondent No.2 states that he will 2/2 5-wp.10862.2018.doc file his reply in the Registry, within one week from today. Learned Counsel has served a copy of the reply on the learned counsel for the Petitioner, today in the Court.
3. Stand over to 19th October, 2018.
(REVATI MOHITE DERE, J.)