Bombay High Court
M/S. Killedar Construction Co.And 6 Ors vs State Of Maharashtra And 2 Ors on 4 February, 2020
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
Seema 22. WP 626 of 2016.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 626 OF 2016
WITH
WRIT PETITION NO. 625 OF 2016
M/s. Killedar Constructions Co. & 4 Ors. ...Petitioners
Versus
State of Maharashtra & 2 Ors. ...Respondents
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Mr. Deepak Shukla a/w Ms. Jainy Rughani i/b. M/s. Vinod
Mistry & Co. - Advocate for the petitioner.
Mr. Himanshu Takke - AGP for the respondent no. 1 & 2 in WP
626 of 2016.
Mr. Amit Shashtri - AGP for the respondent in WP 625 of 2016.
Mr. Parth Zaveri a/w Mr. Mohd.Taha i/b. Judicare Law
Associates for respondent no. 3.
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CORAM : K. K. TATED &
SARANG V. KOTWAL, JJ.
DATE : 4th FEBRUARY, 2020. P.C. :
1. Heard the learned counsel for the parties.
2. The learned Advocate Mr. Deepkal Shukla for the petitioner submits that he misplaced set of case papers. So he requires sometime to reconstruct the same. Therefore, on his request, Stand over to 9th March, 2020.
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