Bombay High Court
Arya Hybrid Seeds Ltd vs Controller & Director (Input And ... on 10 October, 2018
Author: M.S. Karnik
Bench: B.R.Gavai, M.S. Karnik
913. wp 11640-18.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11640 OF 2018
Kaveri Seed Company Limited .. Petitioner
Vs.
Controller & Director (Input and
Quality Control) & ors. .. Respondents
WITH
WRIT PETITION NO. 11028 OF 2018
WITH
WRIT PETITION NO. 11021 OF 2018
Ajeet Seeds Private Limited .. Petitioner
Vs.
Controller & Director (Input and
Quality Control) & ors. .. Respondents
WITH
WRIT PETITION NO. 11027 OF 2018
Arya Hybrid Seeds Limited .. Petitioner
Vs.
Controller & Director (Input and
Quality Control) & ors. .. Respondents
............
Mr. Iqbal Chagla, Senior Advocate a/w. Mr. Naval Agarwal, Mr.
Shailesh Paria, A.A. Mujawar I/by Economic Laws Practice for
the petitioner in all the petitions.
Mr. V.M. Mali, AGP for respondent - State in all the petitions.
............
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913. wp 11640-18.doc
CORAM : B.R.GAVAI &
M.S. KARNIK, JJ.
DATE : 10th OCTOBER, 2018 P.C. :
Leave to amend. Amendment to be carried out within a period of one week.
2. Affidavit-in-reply be filed within a period of two weeks from today.
3. Until further orders we direct no coercive steps be taken against the petitioners.
4. Stand over to 31/10/2018. (M.S. KARNIK, J.) ( B.R.GAVAI, J.) 2/2 ::: Uploaded on - 11/10/2018 ::: Downloaded on - 12/10/2018 01:18:33 :::