Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 22 July, 2019
Bench: S.C. Dharmadhikari, Sandeep Kashinath Shinde
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.
Page 1/2 ::: Uploaded on - 22/07/2019 ::: Downloaded on - 23/07/2019 02:56:15 :::WITH WRIT PETITION NO. 3528 OF 2018 M/s. Gandhar Oil Refinery India Ltd. ....Petitioner V/S The State Of Maharashtra, Through The Chief ....Respondent Secretary And Ors.
CORAM : S.C. DHARMADHIKARI & SANDEEP KASHINATH SHINDE, JJ DATE : 22nd July, 2019 P.C. :
Due to paucity of time the matter is adjourned for Admission. Ad-interim relief if any to continue till then. Stand over to 25/11/2019.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 22/07/2019 ::: Downloaded on - 23/07/2019 02:56:15 :::