Bombay High Court
L And T Hydrocarbon Engineering Ltd. And ... vs The Union Of India Through The ... on 21 June, 2024
Author: K. R. Shriram
Bench: K. R. Shriram
TAUSEEF Tauseef 904-WP.9404.2019.doc
LAIQUEE
FAROOQUI IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by CIVIL APPELLATE JURISDICTION
TAUSEEF LAIQUEE
FAROOQUI
Date: 2024.06.24
17:58:07 +0530 WRIT PETITION NO.9404 OF 2019
L & T Hydrocarbon Engineering Ltd. & Anr ...Petitioner
Versus
The Union of India,
Through the Secretary,
Ministry of Finance, Dept. of Revenue & Ors. ...Respondents
__________ Mr. V. Sridharan, Senior Advocate a/w. Mr. Sriram Sridharan, Mr. S. Dev and Mr. Saurabh Bhitse for Petitioner. Mr. Ram Ochani for Respondent Nos.1, 3 and 4. Ms. Amruta Kundap i/b Ms. Meeta Masurkar for Respondent-UoI.
__________
CORAM : K. R. SHRIRAM,
JITENDRA JAIN, J.J.
DATED : 21st JUNE 2024
P.C.
1. At the request of Mr. Ochani purely by way of indulgence and as last chance, stand over to 15th July 2024.
2. We granted this adjournment since Mr. Ochani states that he shall take instructions as to whether the matter can be resolved.
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