Bombay High Court
M/S. Deepak Fertilisers & ... vs The State Of Maharshtra And Ors on 7 December, 2018
Bench: B.P. Dharmadhikari, Sarang Vijaykumar Kotwal
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 9382 OF 2017
M/s. Vvf (india) Limited And Ors. ....Petitioner
V/S
The State Of Maharashtra, Through The Chief ....Respondent
Secretary And Ors.
WITH WRIT PETITION NO. 9381 OF 2017 M/s. Deepak Fertilisers & Petrochemicals ....Petitioner Corporation Limited V/S The State Of Maharshtra And Ors. ....Respondent WITH WRIT PETITION NO. 11529 OF 2017 M/s. Deepak Nitrite Limited, Through Its ....Petitioner Authorized Signatory V/S The State Of Maharashtra , Through The Chief ....Respondent Secretary And Ors.
WITH WRIT PETITION NO. 12191 OF 2017 M/s. Taloja Manufactures Association Through ....Petitioner Jt. Secretary And Ors.
V/S The State Of Maharashtra Through The Chief ....Respondent Secretary And Ors.
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E.a.sasi For Petitioner Adv. Pranav Thakur i/b Little & Co. for R.No. 5 (MIDC) in WP 9381/2017, 12191/2017and 11529/2017 Adv. Prashant Chawan a/w Ms. C. Kandare i/b M/s Navdeep Vora & Asso. for R.No. 5 (MIDC) in WP 9382/2017. Shri B.V.Samant, AGP for state CORAM : B.P. DHARMADHIKARI & SARANG VIJAYKUMAR KOTWAL, JJ DATE : 7th December, 2018 P.C. :
At the request of learned advocate for the petitioners Stand over to as per CMIS date. Ad-interim relief granted earlier to continue till then.
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