Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 4 March, 2020
Bench: K.K.Tated, Sarang V. Kotwal
18 wp 9382-2017=.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9382 OF 2017
M/s. VVF (India) Limited & Ors. ... Petitioners
V/s.
The State of Maharashtra and Ors. ... Respondents
WITH WRIT PETITION NO. 9381 OF 2017 WITH WRIT PETITION NO. 11529 OF 2017 WITH WRIT PETITION NO. 12191 OF 2017 WITH WRIT PETITION NO. 3528 OF 2018 WITH WRIT PETITION NO. 9381 OF 2017 WITH WRIT PETITION NO. 11581 OF 2018 (NOT ON BOARD) WITH WRIT PETITION NO. 21716 OF 2018 (NOT ON BOARD) Mr. E.A. Sasi for the Petitioners. Mrs. P. J. Gavhane, AGP for the Respondent Nos. 1 to 4 & 6 in WP/9382/2017.
Mr. S.S. Panchapor, AGP for Respondent/State in WP/9381/2017.
Mr. A.I. Patel, Addl. G.P. for Respondent/State in WP/12191/2017.
Mrs. S.S. Bhende for the Respondent/State in WP/3528/2018.
Mr. Prashant Chawan a/w Mr. Navdeep Vora, Ms. Chaitali Kandare, Ms. Shivanee Shah i/b Navdeep Vora & Asso. For Respondent No. 5 in WP/9382/2017. Mr. Pradnyesh Lokegaonkar a/w Tanvi Doshi i/b Little & Co. for Respondent No. 5 in WP/9381/2017, WP/11529/2017, WP/12191/2017.
Sneha Chavan 1/2 ::: Uploaded on - 06/03/2020 ::: Downloaded on - 06/03/2020 21:37:41 :::18 wp 9382-2017=.odt CORAM: K.K.TATED, & SARANG V. KOTWAL JJ.
DATE : 4th MARCH 2020 P.C. 1 Not on board. At the request of learned counsel for the Petitioner, Writ Petition No. 11581 of 2018 and Writ Petition No. 21716 of 2018 are taken on board. 2 Heard learned Counsel for the parties. 2 The learned AGP appearing on behalf of State submits that they required some time to fle their reply with copy to other side.
3 Considering the fact that all the matters are of 2017 and 2018, the following order is passed:
a) State to fle their AfdavitiiniReply, if any, on or before 27.03.2020 with copy to other side as a last chance.
b) Rejoinder, if any, to be fled on or before 17.04.2020 with copy to other side.
c) Matter to appear on board on 30.04.2020.
d) The statement made by the learned counsel for the Respondent No.7 Panvel Municipal Corporation and which is recorded by this Court in Order dated 03.05.2018 to continue till next date, except in writ petition nos. 11581/2018 and 21716/2018.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Sneha Chavan 2/2 ::: Uploaded on - 06/03/2020 ::: Downloaded on - 06/03/2020 21:37:41 :::