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Bombay High Court

Dugad Extrusion Private Ltd., Nagpur, ... vs Maharashtra Industrial Development ... on 16 June, 2021

Author: Anil S. Kilor

Bench: S.B. Shukre, Anil S. Kilor

                                                                                          1                                            W.P.No.1965.2021

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 1965 OF 2021

      Dugad Extrusion Private Ltd., through its Director, Prasanna Prakash Dugad,
                                         ..VS..
    The Maharashtra Industrial Development Corporation through its Chief Executive
                               Officer, Mumbai and Anr.,
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                               Shri Rohit Joshi, Advocate for petitioner.
                                               Shri J. B. Kasat, Advocate for respondent No.2(Caveator)


                                                            CORAM : SUNIL B. SHUKRE AND
                                                                    ANIL S. KILOR, JJ.

DATED : 16.06.2021 Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

2. Heard Shri Rohit Joshi, learned counsel for the petitioner and Shri J. B. Kasat, learned counsel for the respondent No.2 - caveator, who appears by waiving notice for him.

3. Shri Kasat, learned counsel submits that two week's time be granted to him and grant of prayer of interim relief be not considered for the present on the ground that the plot which is the subject matter of this petition has been allotted to another person, name of whom would be informed by him to the learned counsel ::: Uploaded on - 16/06/2021 ::: Downloaded on - 16/06/2021 23:55:21 ::: 2 W.P.No.1965.2021 for the petitioner in order to enable him to add him as a party respondent.

4. Leave to amend the petition by adding necessary parties is granted to the petitioner.

Stand over after two weeks.

                                        JUDGE                JUDGE




Kirtak




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