Bombay High Court
Ag Enviro Infraprojects Pvt. Ltd vs State Of Maha. Thru The Ministry Of Urban ... on 15 January, 2019
Bench: Ranjit More, Bharati Harish Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 13820 OF 2018
Ag Enviro Infraprojects Pvt. Ltd. ....Petitioner
V/S
State Of Maha. Thru The Ministry Of Urban ....Respondent
Development Dept. Thru Gp And Ors Dr.Milind Sathe,Sr.Adv. a/w. Mr.Saket Mone, Vishesh Kalra, Subit Chakrabarti and Ms. Neha Joshi i/by M/s.Vidhii Partners for Petitioner.
Smt.A.A.Purav -AGP for the State. Mr.G.S.Godbole i/by.Rohit Pramod Sakhadeo for R.Nos. 2 & 3 CORAM : RANJIT MORE. & SMT. BHARATI HARISH DANGRE, JJ DATE : 15th January, 2019 P.C. :
Heard. Arguments are concluded. Order is reserved.
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