Bombay High Court
Ani Technologies Private Limited vs Union Of India on 10 September, 2025
Author: M.S. Sonak
Bench: M.S. Sonak
6-OSWPL-18561-2025.DOCX
Digitally signed
by PALLAVI
MAHENDRA
Pallavi
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2025.09.11
10:58:34
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.18561 OF 2025
ANI Technologies Private Limited ... Petitioners
Versus
Union of India and Anr. ... Respondents
______________________________________________________
Mr. Tushar Jarwal, Rahul Sateeja and Daliya Singh i/b. DMD
Advocates, for Petitioners.
Ms. Thruti D. Vyas a/w Niyati Mankad, for Respondents.
______________________________________________________
CORAM : M.S. Sonak &
Advait M. Sethna, JJ.
DATED : 10 September 2025 P.C.:-
1. Despite our order of 6 August 2025, no reply is filed on behalf of the Respondents. Ms. Vyas, learned counsel seeks extension of one week to file the reply. Accordingly, reply should now be filed and served by 19 September 2025.
Rejoinder, if any, to be filed and served by 1 October 2025.
2. List the matter on 10 October 2025. Interim order, if any, granted earlier to continue till the next date.
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