Bombay High Court
Lodha Developers Limited vs State Of Maharashtra And 3 Ors on 5 March, 2020
Author: N. J. Jamadar
Bench: N. J. Jamadar
24-wp-1308-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1308 OF 2018
Lodha Developers Limited ...Petitioner
vs.
State of Maharashtra and Ors. ...Respondents
Mr. Ankit Pathak i/b. Vashi and Vashi, for the Petitioner Mr. Kiran Bhagalia a/w. M. Shaikh, for Respondent No. 4.
CORAM : N. J. JAMADAR DATE : MARCH 05, 2020 P.C.:
. Heard learned counsel for the parties.
2. The learned counsel for the Petitioner submits that there is change in the corporate name of the Petitioner. The Petitioner is at liberty to amend the Petition so as to incorporate the correct/ changed corporate name of the Petitioner, within a period of one week. The pleadings are complete.
3. The Petition be listed for hearing on 1st April, 2020.
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