Bombay High Court
A.S.G. Computers Pvt. Ltd. Buldana, ... vs The State Of Maharashtra, Thr. ... on 4 September, 2018
Author: S.B. Shukre
Bench: S.B. Shukre
wp.4582.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.4582 of 2018
A.S.G. Computers Private Limited & others
vs.
The State of Maharashtra, through the Collector, Buldana & another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri Abhay Sambre, Advocate for the Petitioners.
Shri V.P. Maldhure, A.G.P. for Respondent Nos.1 & 2.
CORAM : S.B. SHUKRE, J.
DATE : 4th SEPTEMBER, 2018.
Heard.
Issue notice for final disposal at the admission stage to the respondents, returnable in four weeks.
The learned A.G.P. waives service of notice for the respondents.
Meanwhile, there shall be interim relief in terms of prayer clause (ii), until further orders.
JUDGE *sandesh ::: Uploaded on - 06/09/2018 ::: Downloaded on - 07/09/2018 01:17:12 :::