Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 7 July, 2022
Bench: R.D. Dhanuka, M. G. Sewlikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 9381 OF 2017
M/s. Deepak Fertilisers And Petrochemicals ....PETITIONER
Corporation Limited
V/S
The State Of Maharshtra And Ors. ....RESPONDENT
WITH 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. 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.
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.
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CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. G. SEWLIKAR, JJ DATE : 7th July, 2022 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 26/08/2022 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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