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Zenith Metaplast Pvt. Ltd. vs State Of Maharashtra on 24 August, 2021

Bench: Chief Justice, Surya Kant

     SLP(C)No.1113/13                                  1

     ITEM NO.1                  Court 1 (Video Conferencing)                SECTION IX

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).1113/2013

     (Arising out of impugned final judgment and order dated 12-12-2012
     in WP No.7245/2006 passed by the High Court of Judicature at
     Bombay)

     ZENITH METAPLAST PVT. LTD.                                            Petitioner(s)
                                                     VERSUS

     STATE OF MAHARASHTRA & ORS.                                           Respondent(s)

     IA No.97851/2021 - CLARIFICATION/DIRECTION

     Date : 24-08-2021 This matter was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)                 Ms. Bina Madhavan, Adv.
                                       For M/S. Lawyer S Knit & Co, AOR

     For Respondent(s)                 Mr.   Rahul Chitnis, Adv.
                                       Mr.   Sachin Patil, AOR
                                       Mr.   Aaditya A. Pande, Adv.
                                       Mr.   Geo Joseph, Adv.

                                       Mr.   G.Pal, Adv.
                                       Mr.   Soumik Ghosal, AOR
                                       Ms.   Shyamali Gadre, Adv.
                                       Mr.   Gaurav Singh, Adv.

                                       Mr. Snehal Kakrania, Adv.
                                       Mr. Sanjeev K.Kapoor, Adv.
                                       For M/S. Khaitan & Co., AOR

                                       Mr. Aniruddha P. Mayee, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Signature Not Verified The Court is convened through Video Conferencing.

Reason:

This is an application filed on behalf of the applicant/petitioner praying therein to dispose of Special Leave SLP(C)No.1113/13 2 Petition (C)No.1113 of 2013 in light of communication dated 24.06.2021 sent by the respondent - Maharashtra Industrial Development Corporation to the applicant-petitioner.

Clause 24 of the Communication dated 24.06.2021 stated, “You should withdraw all Court cases before issuance of allotment letter, and submit the certified copy of withdrawal court cases” Having heard learned counsel for the applicant/petitioner and carefully perusing the material placed on record, we dispose of SLP(C)No.1113 of 2013 in light of communication dated 24.06.2021 sent by the respondent - Maharashtra Industrial Development Corporation to the applicant/petitioner herein.

In view of disposal of the special leave petition, status quo granted by this Court vide order dated 24.01.2013 stands vacated.

As a sequel to disposal of the special leave petition, I.A.No.97851/2021 also stands disposed of.

(SATISH KUMAR YADAV)                                                     (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                                      COURT MASTER (NSH)