Bombay High Court
Bayer Crop Science Limited And Anr vs The State Of Maharashtra, Through The ... on 18 January, 2021
Author: M.S. Karnik
Bench: M.S.Karnik
31. IA 3823-2020.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3823 OF 2020
IN
WRIT PETITION NO. 13655 OF 2018
BAYER CROP SCIENCE LIMITED & ANR. ..APPLICANTS
IN THE MATTER BETWEEN
BAYER CROP SCIENCE LIMITED & ANR. ..PETITIONERS
VS.
STATE OF MAHARASHTRA & ORS. ..RESPONDENTS
---------------------
Mr. Vineet Naik, Senior Advocate a/w. Mr. Saket More i/b. Vidhi
Partners for applicants/petitioners.
Mr. P.P. Pujari, AGP for State.
---------------------
CORAM : M.S.KARNIK, J.
DATE : JANUARY 18, 2021.
P.C.:-
Heard learned Senior Advocate Shri Naik appearing on behalf of the applicants/petitioners. Amongst the several contentions raised by Shri Naik in his challenge to the impugned order, Shri Naik, submitted that the impugned demand at page 66 is raised without even issuing a show cause notice or hearing the applicants/petitioners who are now the owners of the property in question.
2. Learned AGP to seek instructions and fle a response before the next date.
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31. IA 3823-2020.doc
3. Stand over to 3/2/2021.
4. Interim order already in operation vide order dated 21 st December, 2020 to continue till further orders. Digitally signed by Diksha
5. This order will be digitally signed by the Personal Assistant Diksha Rane Rane Date:
2021.01.18 14:37:44 +0530 of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
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