Bombay High Court
Asahi India Glass Limited vs The State Of Maharashtra Through ... on 3 November, 2020
Author: Abhay Ahuja
Bench: Ujjal Bhuyan, Abhay Ahuja
(27, 28 & 31)-WPL-4556-20 & group.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Balaji
Digitally
signed by
Balaji G.
ORDINARY ORIGINAL CIVIL JURISDICTION
Panchal
G. Date:
Panchal 2020.11.04
11:50:08
+0530 WRIT PETITION (L) NO.4556 OF 2020
Asahi India Glass Limited ..Petitioner
Versus
The State of Maharashtra & Anr. ..Respondents
Mr. Sriram Sridharan, Advocate for the Petitioner.
Mr. V. A. Sonpal, Advocate for Respondent Nos.1 & 2.
Mr. Dushyant Kumar, AGP for State.
ALONGWITH
WRIT PETITION NO.2923 OF 2019
Asahi India Glass Limited ..Petitioner
Versus
The State of Maharashtra & Ors. ..Respondents
Mr. Sriram Sridharan, Advocate for the Petitioner.
Mr. V. A. Sonpal a/w Mr. Dushyant Kumar, Advocates for Respondent
Nos.1 & 2.
Mr. Mohamedali M. Chunawala, Advocate for Respondent No.3.
ALONGWITH
WRIT PETITION (L) NO.2534 OF 2020
Ultratech Cement Ltd. ..Petitioner
Versus
The State of Maharashtra & Ors. ..Respondents
ALONGWITH
WRIT PETITION NO.932 OF 2018
VVF India Limited ..Petitioner
Versus
The State of Maharashtra & Ors. ..Respondents
Mr. Sriram Sridharan, Advocate for the Petitioner.
Mr. Dushyant Kumar, AGP for State.
BGP. 1 of 2
(27, 28 & 31)-WPL-4556-20 & group.doc.
CORAM : UJJAL BHUYAN &
ABHAY AHUJA, JJ.
DATE : 3rd NOVEMBER, 2020 P.C.
1. Heard learned counsel for the parties.
2. Mr. Sriram Sridharan submits that issue raised in the above four Writ Petitions is identical to the one raised in Writ Petition (Stamp) No.93160 of 2020 which is pending before this Court with an interim order and therefore prays for a similar interim order.
3. On the other hand, Mr. V. A. Sonpal, learned counsel for the Respondents submits that granting of an interim order would amount to granting of final relief and therefore he submits that the Writ Petitions may be heard finally.
4. We find that Writ Petition (Stamp) No.93160 of 2020 is listed for further consideration on 01.12.2020.
5. In that view of the matter, above Writ Petitions be listed together with Writ Petition (Stamp) No.93160 of 2020 on 01.12.2020.
6. We make it clear that if the Writ Petitions cannot be heard on that day, prayer of the Petitioners for interim relief may be considered.
7. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
ABHAY AHUJA, J UJJAL BHUYAN, J BGP. 2 of 2