Bombay High Court
Ulka Seafoods Pvt Ltd Throu. Director ... vs The State Of Maharashtra Throu. Govt ... on 23 July, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
NISHA Digitally signed by NISHA
SANDEEP CHITNIS
SANDEEP Date: 2025.07.24 16:10:09
CHITNIS +0530
10-wp.9844.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9844 OF 2025
Ulka Seafoods Pvt. Ltd.
Through its director
Raju Gorakh Rohakale ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Ms. Samiksha J. Patil a/w Mr. Vijay Shinde i/b Shinde & Co., for the
Petitioner.
Ms. Tanu N. Bhatia, A.G.P for the Respondent Nos.1 to 3-State.
None for the Respondent Nos.4 to 8.
CORAM : REVATI MOHITE DERE &
DR. NEELA GOKHALE, JJ.
DATE : 23rd JULY 2025 P.C. :
1. At the outset, learned counsel for the petitioner seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out within one week from today and amended copy be served on the other side.
2. Heard learned counsel for the petitioner.N. S. Chitnis 1/2 ::: Uploaded on - 24/07/2025 ::: Downloaded on - 02/08/2025 07:50:06 :::
10-wp.9844.2025.doc
3. Issue notice to the respondents, returnable on 26th August 2025. Learned A.G.P. waives notice on behalf of respondent Nos.1 to 3-State and seeks time to take instructions. Hamdast permitted.
4. In addition to Court notice, learned counsel for the petitioner to serve the respondent Nos.4 to 8, by private notice and file affidavit of service before the next date.
5. Learned Counsel for the petitioner to supply spare copies in the Registry, within one week from today, so as to enable the Registry to issue notices to the said respondents.
6. Affidavit-in-replies, if any, to be filed in the Registry, before the next date and advance copy to be served on the other side. DR. NEELA GOKHALE, J. REVATI MOHITE DERE, J. N. S. Chitnis 2/2 ::: Uploaded on - 24/07/2025 ::: Downloaded on - 02/08/2025 07:50:06 :::