Bombay High Court
New Era Enterprises vs The State Of Maharashtra And 2 Ors on 15 December, 2020
Author: Abhay Ahuja
Bench: Ujjal Bhuyan, Abhay Ahuja
31-wpl-4857-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L.)NO.4857 OF 2020
M/s. New Era Enterprises .. Petitioner.
v/s.
State of Maharashtra & Others .. Respondents.
Mr. Rahul C. Thakar i/b. C. B. Thakar & Co., for the Petitioner.
Ms. Jyoti Chavan, AGP for the Respondent-State.
CORAM: UJJAL BHUYAN &
ABHAY AHUJA, JJ.
DATE : 15th DECEMBER, 2020.
P.C:-
Heard learned Counsel for the parties.
2 On 29th October, 2020 we had issued notice on admission as well as on stay.
3 Respondents are yet to file their affidavit.
4 In the course of hearing today, it has been submitted by learned Counsel for the parties that the legal issue raised in this petition has been referred to the Full Bench of this Court. Decision of the Full Bench is awaited.
5 Petitions pending before the Full Bench are writ petition (st.) No. 13754 of 2018 and writ petition (OS) No. 2883 of 2018, amongst others.
6 We find that in an identical matter being WP-ASDB-LD-VC- 298 of 2020 (Mahyco Monsanto Biotech (I) Ltd., v/s. State of S.R.JOSHI 1 of 2 31-wpl-4857-2020 Maharashtra) this Court while directing that the case be listed alongwith the above two writ petitions, had passed an interim order on 20 th August, 2020 to the effect that no coercive steps should be taken against the petitioner on the basis of the order impugned.
7 Considering the above, we direct that no coercive steps shall be taken against the petitioner on the basis of the impugned order.
8 Stand over to 9th March, 2021.
9 This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned to act on a digitally signed copy of this order.
(ABHAY AHUJA,J.) (UJJAL BHUYAN,J.)
Digitally signed
Smita by Smita R.
Joshi
R. Date:
2020.12.17
Joshi 11:47:33 +0530
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