Sociedade Timblo Irmaos Limitada, Thr. ... vs State Of Goa Thr. Chief Secretary And 3 ... on 10 November, 2025

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Bombay High Court

Sociedade Timblo Irmaos Limitada, Thr. ... vs State Of Goa Thr. Chief Secretary And 3 ... on 10 November, 2025

Bench: Sarang V. Kotwal

                                       WP 604 of 2023

     Esha

               IN THE HIGH COURT OF BOMBAY AT GOA
                              WRIT PETITION NO.604 OF 2023

SOCIEDADE TIMBLO IRMAOS LIMITADA,
THR. ITS DIRECTOR SANJAY T.F.C.
ALBERTO AND ANR                                                            ... PETITIONERS
  Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 3 ORS                                                                  ... RESPONDENTS

Mr. Hanumant D. Naik, Advocate for the Petitioners.

Mr. Deep Shirodkar, Additional Government Advocate for
Respondent Nos. 1 and 2.

Mr. Om D'Costa, Advocate for Respondent No. 4.


                              CORAM:- SARANG V. KOTWAL &
                                      ASHISH S. CHAVAN, JJ.

DATED :- 10th November, 2025 P.C:

Learned Additional Government Advocate for Respondent Nos. 1 and 2 seeks time to file an affidavit in reply.

2. Permission is granted. Such a reply shall be filed within two weeks from today with copy to the other side. After the said period of two weeks for filing the reply is over and if the affidavit in reply is filed, the learned Counsel for the Petitioners is at liberty to file a rejoinder within two weeks thereafter.

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3. Stand over to 15.01.2026.

ASHISH S. CHAVAN, J. SARANG V. KOTWAL, J.

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