Bombay High Court
Monit Trading Private Limited vs The Union Of India And 4 Ors on 6 January, 2022
Author: S. M. Modak
Bench: R. D. Dhanuka, S. M. Modak
Chittewan 34-Wp-3024-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3024 OF 2021
M/s Monit Trading Pvt. Ltd. ... Petitioner
Versus
The Union of India
And Others ... Respondents
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Mr. Rahul C. Thakkar i/b Mr. C.B. Thakkar for the Petitioner.
Ms. P.H. Kantharia, Government Pleader a/w Ms. Jyoti Chavan, AGP for the
State-Respondent.
******
CORAM : R. D. DHANUKA &
S. M. MODAK, JJ.
DATE : 6th JANUARY 2022.
(Through Video Conference)
P.C. :-
. Learned Counsel appearing for the Petitioner invited our attention to
various correspondence annexed to the petition and would submit that the application filed by the Petitioner for revocation of cancellation of order dated 20 January 2021 before Respondent No.3 is still pending. The statement is accepted.
2 Respondent No.3 is directed to decide the said application after granting personal hearing to the Petitioner within two weeks from the date of granting personal hearing to the Petitioner.
3 The Petitioner is diretced to remain present before Respondent No.3 on
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Chittewan 34-Wp-3024-2021.odt
12 January 2022 at 11.00 a.m. The Petitioner is at liberty to file written arguments and produce documents, if any, in support of its submission. If the date assigned is not convenient to Respondent No.3, the next assigned date shall be communicated to the Petitioner with 48 hours advance notice before the date of hearing. The order that would be passed by Respondent No.3 shall be communicated to the Petitioner within one week from the date of passing of the order.
4 If the Petitioner is aggrieved by the order that would be passed by Respondent No.3, the Petitioner would be at liberty to file appropriate proceedings. It is made clear that this court has not expressed any view on merits of the matter.
5 The contentions of both parties on merit are kept open. The petition is disposed of in the above terms.
6 No order as to costs.
7 Ms. Jyoti Chavan, learned AGP agrees to communicate the present order to Respondent No.3 for information and compliance.
8 The Parties to act on an authenticated copy of this order.
RAJESH VASANT Digitally signed by RAJESH VASANT CHITTEWAN Date: 2022.01.07 [S. M. MODAK, J.] [R. D. DHANUKA, J.] CHITTEWAN 19:22:14 +0530 2/2