Bombay High Court
Ag Enviro Infraprojects Pvt. Ltd vs State Of Maha. Thru The Ministry Of Urban ... on 9 January, 2019
Bench: Ranjit More, Bharati Harish Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 13820 OF 2018
Ag Enviro Infraprojects Pvt. Ltd. ....Petitioner
V/S
State Of Maha. Thru The Ministry Of Urban ....Respondent
Development Dept. Thru Gp And Ors Dr.Milind Sathe, Senior Counsel a/w Mr.Saket Mone, Mr.Vishesh Kalra, Mr. S. Chakraborti & Ms Neha Joshi i/by.M/s.Vidhi Partners, for the Petitioner Smt.A.A.Purav, AGP, for the State Mr.G.S.Godbole a/w Mr. R. P. Sakhadeo, Advocate, for the R.Nos.2 & 3.
CORAM : RANJIT MORE. & SMT. BHARATI HARISH DANGRE, JJ DATE : 9th January, 2019 P.C. :
Heard. Stand over to 15/01/2019 at 03.00 p.m. Ld.Counsel for R.Nos.2 and 3 seek correction in appearance of order dated 17/12/2018. Appearance of the order dated 17/12/2018 is corrected as follows:-
\"Mr.Saket Mone i/by.M/s.Vidhi Partners, for the Petitioner. Mr.G.S.Godbole i/by.Mr.R.P.Sakhadeo, Advocate, for the R.Nos.2 & 3\".
Order accordingly corrected.
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