Bombay High Court
Century Rayon And Anr vs The State Of Maharashtra And Ors on 13 February, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
9-ASIA-30027-2022+.DOC
Shivgan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
SHAMBHAVI
SHAMBHAVI NILESH CIVIL APPELLATE JURISDICTION
NILESH SHIVGAN
SHIVGAN Date:
2023.02.15
11:48:07 INTERIM APPLICATION NO. 30027 OF 2022
+0530
IN
WRIT PETITION NO. 1261 OF 2002
Century Rayon ...Applicant
In the matter between
Century Rayon ...Petitioner
Versus
The State of Maharashtra & Ors ...Respondents
WITH
CIVIL APPLICATION NO. 1943 OF 2019
IN
WRIT PETITION NO. 1261 OF 2002
Century Rayon & Anr ...Applicants
In the matter between
Century Rayon & Anr ...Petitioners
Versus
The State of Maharashtra & Ors ...Respondents
Mr Vaibhav Joglekar, with Dhruva Gandhi, Sunil Tilokchandani,
Himalaya Chaudhari i/b M/s Manilal Kher Ambalal & Co, for
the Applicants/Petitioners in IA/30027/2022 & CA/1943/2019
in WP/1261/2002.
Mr NC Walimbe, AGP, for Respondent No.1-State.
Mr Prabha Badadare, for Respondent No.2.
CORAM G.S. Patel &
Dr Neela Gokhale, JJ.
DATED: 13th February 2023
Page 1 of 2
13th February 2023
9-ASIA-30027-2022+.DOC
PC:-
1. Leave to amend to correct the prayers in the Interim Application in terms of draft amendments tendered, taken on record and marked 'X' for identification. Amendment to be carried out by 16th February 2023 without need of re-verification. A copy of the amended Petition will be served on the 1st and the 2nd Respondent.
2. We are informed that the stay application filed by the State Government in its appeal against the final judgment and decree in favour of the Petitioner is scheduled for hearing on 17th February 2023.
3. Before us, both sides agree that all filings in that application for stay are complete. We request the learned Judge of the District Court, Thane to dispose of that Stay Application at the earliest.
4. List this Interim Application on 2nd March 2023.
5. There were in all five suits by five different entities but before us there is only one. All five suits were decreed. In all five suits, there are appeals and pending stay applications. We are, however, concerned with only the Interim Application filed by the State Government in the Appeal from the decree in the Century Rayon suit. It is that Interim Application that is to be heard expeditiously.
(Dr Neela Gokhale, J) (G. S. Patel, J)
Page 2 of 2
13th February 2023