Bombay High Court
M/S. Ispat Infrastructure (India) Ltd. ... vs The State Of Maharashtra And Ors on 12 February, 2021
Author: Milind N. Jadhav
Bench: Ujjal Bhuyan, Milind N. Jadhav
4. civil wp 1984-20.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1984 OF 2020
Ispat Infrastructure (India ) Ltd .. Petitioner
Versus
State of Maharashtra & Ors. .. Respondents
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Mr. Rahul Thakar i/by C.B. Thakar for the Petitioner
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CORAM : UJJAL BHUYAN &
MILIND N. JADHAV, JJ.
DATE : FEBRUARY 12, 2021.
P.C.:
Heard Mr. Thakar learned counsel for the petitioner.
2. Issue notice.
3. It is submitted that identical petitions are pending before the Full Bench being Writ Petition (st.) No. 13754 of 2018 and Writ Petition No. 2883 of 2019 (O.S.), among others.
4. Learned counsel for the petitioner has drawn our attention to order dated 15.12.2020 passed in Writ Petition (L) No. 4857 of 2020, M/s. New Era Enterprises Vs. State of 1 of 2
4. civil wp 1984-20.doc Maharashtra wherein this Court had passed an interim direction that no coercive steps should be taken on the basis of the impugned order.
5. Following the above order, we also direct in the present case that no coercive steps shall be taken against the petitioner on the basis of the impugned order.
6. Since there is none to represent the respondents, petitioner to serve the respondents afresh and file affidavit of service.
7. Stand over to 9th March, 2021. To be listed along with Writ Petition (L) No. 4857 of 2020 [ MILIND N. JADHAV, J. ] [ UJJAL BHUYAN, J. ] Digitally signed Ravindra by Ravindra M. M. Amberkar Date: 2021.02.15 Amberkar 12:31:10 +0530 2 of 2