Bombay High Court
Shradha Binani vs Ministry Of Corporate Affairs And 2 Ors on 8 December, 2021
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
908-OSWP-2264-2021.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2264 OF 2021
Shradha Binani ...Petitioner
Versus
Ministry Of Corporate Affairs & Ors ...Respondents
Mr Harish Salve, Senior Advocate , with Janak Dwarkadas, Senior
Advocate, Nirman Sharma, Shriraj Dhruv & Mitesh Naik , i/b
Dhru & Co, for the Petitioner.
Mr Anil Singh, ASG, with Aditya thakkar, DP Singh, Pranav
Thakur & Pradeep Yadav, for Respondents Nos. 1 and 2.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 8th December 2021
PC:-
SHEPHALI
SANJAY 1. Parties are agreed that the matter would be heard finally at the MORMARE Digitally signed by stage of admission on 10th January 2022 from 2.30 pm. onwards. SHEPHALI SANJAY MORMARE Date: 2021.12.08 15:20:12 +0530
2. An Affidavit in Reply is to be filed and served by 4th January 2022. Additional Affidavit of the Petitioner is taken on record. No Rejoinder without leave of this Court.
3. All contentions are kept open.
Page 1 of 28th December 2021 908-OSWP-2264-2021.DOC
4. All concerned will act on production of a digitally signed copy of this order.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 8th December 2021