Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 23 January, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
1-wp-4315-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4315 OF 2025
Deepak Fertilizers and Petrochemicals
Corporation Ltd. ....Petitioner
Versus
Panvel Municipal Corporation and Ors. ....Respondents
WITH
INTERIM APPLICATION NO. 13730 OF 2025
IN
WRIT PETITION NO. 4315 OF 2025
WITH
WRIT PETITION NO. 6718 OF 2024
WITH
WRIT PETITION NO. 4489 OF 2025
WITH
INTERIM APPLICATION NO. 10982 OF 2025
IN
WRIT PETITION NO. 4489 OF 2025
WITH
WRIT PETITION NO. 7948 OF 2025
WITH
WRIT PETITION NO. 9381 OF 2017
WITH
WRIT PETITION NO. 11581 OF 2018
WITH
WRIT PETITION NO. 9382 OF 2017
WITH
CIVIL APPLICATION NO. 1660 OF 2019
IN
WRIT PETITION NO. 9382 OF 2017
WITH
WRIT PETITION (ST) NO. 17569 OF 2023
WITH
WRIT PETITION NO. 11529 OF 2017
WITH
WRIT PETITION NO. 6719 OF 2024
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WITH
WRIT PETITION NO. 12191 OF 2017
WITH
WRIT PETITION NO. 4316 OF 2024
----
Mr.Girish Godbole, Senior Advocate a/w. Ms.Shruti Tulpule, Ms. Aditi
Prabhu and Mr. Kaushal Parsekar i/b. Desai Desai Carrimjee and Mulla for
the Petitioner in WP/4489/2025.
Mr. Anil V. Anturkar, Senior Advocate a/w. Mr. Atharva Date, Advocate
Peshwan Jehangir, Ms. Niyati Kalra and Ms.Ishrita Bagchi i/b. Khaitan and
Co. for the Petitioner in WP/4315/2025.
Mr.E.A.Sasi a/w Ms. B.R. Mangale, Mr. Bijoy and Mr. Arnav Rane for the
Petitioners in WP/6718/2024, WP/9382/2017, WP(ST)/17569/2023,
WP/11529/2017, WP/6719/2024, WP/7948/2025, WP/9381/2017,
WP/9382/2017, WP/6719/2024, WP/12191/2017 and WP/4316/2024.
Mr.Ashutosh A. Kumbhakoni, Senior Advocate i/b. Mr. Akshay P. Shinde
for the Panvel Municipal Corporation in WP/4315/2025, WP/4489/2025
and WP/7948/2025 and for Respondent Nos.7 and 8 i/by Mr. A.S. Rao in
WP/6719/2024 and for Respondent Nos.7 & 8 i/by Mr. Jagdish G.
Aradwad (Reddy) in WP(ST)/17569/2023.
Mr.Prashant Chavan, Senior Advocate a/w. Ms. Poonam Sheth, Ms. Komal
Jadhav i/by Navdeep Vora & Associates, for Respondent No.5 in
WP/9382/2017, WP/7948/2025 & WP/9381/2017.
Ms.Shraddha Dube Patil i/by Jay & Co., for Respondent No.2/MIDC in
WP/4315/2025.
Ms. Shyamali Gadre a/w. Mr. Ashwin Kulkarni and Ms. Mrunal Tavade i/b.
Little and Co. for the Respondent/MIDC in WP/11529/2017,
WP/6719/2024, WP/6718/2024, WP/9381/2017, WP/4489/2025,
WP/4316/2024 and WP/12191/2017.
Ms.Gauri Velankar i/b. Mr. Sarang S. Aradhye for Respondent Nos.7 and 8
in WP/9381/2017.
.
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Mr. P.P. Kakade, Addl. GP for the Respondent/State in WP/4315/2025 &
WP/11581/2018.
Mr. Y.D. Patil, AGP for the Respondent/State in WP/6718/2024 &
WP/9382/2017.
Ms.Nisha Mehra, AGP for the Respondent/State in WP/4489/2025,
WP(St)/17569/2023 & WP/4316/2024.
Ms. Priyanka Chavan, AGP for the Respondent/State in WP/7948/2025,
WP/11529/2017 & WP/12191/2017.
Ms.P.N. Diwan, AGP for the Respondent/State in WP/9381/2017 &
WP/6719/2024.
...
CORAM : RAVINDRA V. GHUGE &
ABHAY J. MANTRI, JJ.
DATE : JANUARY 23, 2026 P.C:
1. The learned Senior Advocates appearing on behalf of the parties indicate that these matters have been wrongly listed under the caption 'Supreme Court Expedited Matters'. According to them, none of these matters have been expedited by the Hon'ble Supreme Court.
2. The learned Senior Advocate, Mr. Anturkar, seeks time to take instructions as regards depositing of assessed tax, in this Court. For the said purpose, we are listing these Petitions, in the urgent supplementary board, on 02.02.2026 for passing orders on the deposit of money and ad-
interim protection.
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3. The Interim Applications have been filed by a couple of parties before us seeking amendment to the Writ Petitions.
4. The learned Senior Advocate, Mr.Kumbhakoni, submits, on instructions, that the Corporation is opposing the amendment and desires to file an affidavit in reply to the Interim Applications.
6. Let such reply be filed, on or before 06.02.2026.
7. The date for hearing on the Interim Applications, by consent of the parties, would be decided on 02.02.2026.
8. Interim order granted earlier, if any, to continue till the next date.
(ABHAY J.MANTRI, J.) (RAVINDRA V. GHUGE, J.)
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