Bombay High Court
Nesco Limited vs State Of Maharashtra And 5 Others on 5 June, 2023
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
33-wp1018-17.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
VASANT Digitally signed by
VASANT ANANDRAO
ANANDRAO IDHOL
Date: 2023.06.07
WRIT PETITION NO.1018 OF 2017
IDHOL 14:53:51 +0530
NESCO Limited, A Public Limited Company ...Petitioner
V/s.
The State of Maharashtra & Ors. ...Respondents
Mr.Cherag Balsara with Mrs.Leena Shah i/b M/s.Shah & Furia
Association for Petitioner.
Ms.Jyoti Chavan, AGP for Respondent Nos.1 & 2.
Mr.Vijay D. Patil for Respondent No.4 - SRA.
CORAM : G.S. KULKARNI &
RAJESH .S. PATIL, JJ.
DATE : 5TH JUNE, 2023.
P.C. :-
1. At the request of the learned counsel for the Respondent No.4, stand over to 19th June, 2023. Interim order, if any, shall continue till the adjourned date.
RAJESH S. PATIL, J.) (G.S. KULKARNI, J.) 1/1 ::: Uploaded on - 07/06/2023 ::: Downloaded on - 08/06/2023 10:00:40 :::