Bombay High Court
Alankit Limited And 4 Ors vs State Of Maharashtra And 2 Ors on 8 December, 2021
Author: Abhay Ahuja
Bench: A.A.Sayed, Abhay Ahuja
m1-22333.21-wpl.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by
BASAVRAJ
BASAVRAJ GURAPPA
GURAPPA PATIL
PATIL Date:
2021.12.10 WRIT PETITION (L) NO.22333 OF 2021
17:19:51
+0530
M/s. Alankit Limited & Ors. ..... Petitioners
Vs.
State of Maharashtra & Ors. ..... Respondents
Ms. Binjal Samani I/b. Vidhi Partners for the Petitioners
Mr. Girish Godbole a/w. Ms. Pooja Yadav I/b. Mr. S. K.
Sonawane for the Respondent Municipal Corporation
Mr. Sukanta Karmakar, AGP for the State
CORAM: A.A.SAYED &
ABHAY AHUJA, JJ.
DATED : DECEMBER 8, 2021
P.C.
Mentioned. Not on board.
2 By consent, in the order dated 1st December 2021, in paragraph 5(i) the words "only qua" be substituted by the words "passed by".
3 The order dated 1st December 2021 be corrected accordingly.
(ABHAY AHUJA, J.) (A.A.SAYED, J.) Basavraj G. Patil 1/1