Bombay High Court
Godrej Tyson Foods Ltd vs Maharashtra Industrial Development ... on 5 November, 2019
Author: R. I. Chagla
Bench: S.C. Dharmadhikari, R. I. Chagla
913-WPST-25866-2019.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST.) NO.25866 OF 2019
Godrej Tyson Foods Ltd. ... Petitioner
Versus
Maharashtra Industrial Development ...Respondents
Corporation & Ors.
Mr. Kevick Setalwad, S.D. Shetty, Rakesh L Singh and ELS
Reyewers Kini, i/b M. V. Kini and Co. for the Petitioner.
Mr. Ramesh Dube Patil i/b Jay & Co. for the Respondent No.1.
CORAM: S.C. DHARMADHIKARI &
R. I. CHAGLA, JJ.
DATED: 5TH NOVEMBER 2019 PC:-
1. Heard Mr. Setalwad, learned Senior Advocate appearing on behalf of the Petitioner.
2. Leave to amend so as to implead the Maharashtra Pollution Control Board through its Regional Officer, Navi Mumbai as party Respondent No.4 to this Petition.
3. The amendment be carried out on or before 7th November, 2019.
4. We post this matter on 19th November, 2019. In the meanwhile, the Registry to issue notice to the added Respondent. The added Respondent can also be served by email in addition to usual mode.
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913-WPST-25866-2019.DOC
5. Liberty to serve Respondent No.4 privately is also granted. ( R. I. CHAGLA, J. ) (S.C. DHARMADHIKARI, J.) 2/2 ::: Uploaded on - 07/11/2019 ::: Downloaded on - 07/11/2019 20:48:44 :::