Bombay High Court
Goma Engineering Private Limited And ... vs The State Of Maharashtra Through ... on 14 January, 2020
Bench: Nitin Jamdar, Makarand Subhash Karnik
skn 1 49-30807.19-wpst.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 30807 OF 2019
Goma Engineering Private Limited
and another. ... Petitioners.
V/s.
The State of Maharashtra and others. ... Respondents.
Mr.Hrushi Narvekar with Hetal Thakore and Jyoti Ghag i/b.
Duo Associates for the Petitioners.
Ms.Neha Bhide, AGP for Respondent Nos.1 to 4.
Digitally
signed by
Sanjay K.
CORAM : NITIN JAMDAR AND
Sanjay K.
Nanoskar
Nanoskar
Date: M.S. KARNIK, JJ.
2020.01.20 15:47:46 +0530 DATE : 14 January 2020. P.C. :
This petition is placed before us as the regular Bench taking up the matter has passed the order "Not before this Bench". On 16 December 2019, we had issued notice to the Respondents. The learned AGP appears for Respondent Nos.1 to 4. It appears that the court notice has not been served on Respondent No.5- Maharashtra Industrial Development Corporation (MIDC).
skn 2 49-30807.19-wpst.doc
2. Learned AGP seeks time to take instructions as to whether the communications referred to in the petition addressed to MIDC have been challenged by the MIDC or any of the lessees have filed any proceedings. Stand over to 3 February 2020.
3. As far as apprehension of the Petitioners that coercive steps will be taken against the Petitioners, we note that the communications have been issued to MIDC and no specific communication has been issued by the MIDC to the Petitioners as of today and, thus the apprehension appears to be unwarranted.
(M.S. KARNIK, J.) (NITIN JAMDAR, J.)