Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 6 February, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
901-WP-4315-2025 (SPK).odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.4315 OF 2025
Deepak Fertilisers &
Petrochemicals Corporation Ltd ....Petitioner
Versus
Panvel Municipal Corporation
through the Assistant
Commissioner & Ors. ....Respondents
WITH
INTERIM APPLICATION NO. 13730 OF 2025
IN
WRIT PETITION NO. 4315 OF 2025
WITH
WRIT PETITION NO. 6718 OF 2024
WITH
WRIT PETITION NO. 6719 OF 2024
WITH
WRIT PETITION NO. 12191 OF 2017
WITH
WRIT PETITION NO. 4489 OF 2025
WITH
INTERIM APPLICATION NO. 10982 OF 2025
IN
WRIT PETITION NO. 4489 OF 2025
WITH
WRIT PETITION NO. 7948 OF 2025
WITH
WRIT PETITION NO. 11581 OF 2018
WITH
WRIT PETITION NO. 4316 OF 2024
WITH
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WRIT PETITION NO. 9381 OF 2017
WITH
WRIT PETITION NO. 9382 OF 2017
WITH
INTERIM APPLICATION NO. 906 OF 2026
IN
WRIT PETITION NO. 9382 OF 2017
WITH
CIVIL APPLICATION NO. 1660 OF 2019
IN
WRIT PETITION NO. 9382 OF 2017
WITH
WRIT PETITION NO. 3528 OF 2018
WITH
WRIT PETITION (STAMP) NO. 17569 OF 2023
WITH
WRIT PETITION NO. 11529 OF 2017
----
Mr. Kaushal Parsekar i/b. Desai Desai Carrimjee and Mulla,
Advocate for the Petitioner in WP/4489/2025.
Mr. Vishwajeet Sawant, Senior Advocate, a/w Mr. Peshwan
Jehangir, Ms. Niyati Kalra and Ms. Ishrita Bagchi i/b. Khaitan and
Co., Advocate for the Petitioner in WP/4315/2025.
Mr. E.A. Sasi a/w Ms. B.R. Mangale, Mr. Bijoy and Mr. Arnav
Rane, Advocate for the Petitioners in WP/6718/2024,
WP/9382/2017, WP(ST)/17569/2023, WP/11529/2017,
WP/6719/2024, WP/7948/2025, WP/9381/2017, WP/9382/2017,
WP/6719/2024, WP/12191/2017, WP/4316/2024 and
WP/11581/2018.
Mr. Ashutosh A. Kumbhakoni, Senior Advocate i/b. Mr. Akshay P.
Shinde, Advocate for the Panvel Municipal Corporation in
WP/4315/2025, WP/4489/2025 and WP/7948/2025 and for
Respondent Nos.7 and 8 i/by Mr. A.S. Rao in WP/6719/2024 and for
Respondent Nos.7 & 8 i/by Mr. Jagdish G. Aradwad (Reddy) in
WP(ST)/17569/2023.
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Ms. Komal Jadhav i/b. Navdeep Vora & Associates, Advocate for
Respondent No.5 in WP/9382/2017, WP/7948/2025 and
WP/9381/2017.
Ms. Meenakshi Mane a/w Ms. Shraddha Dube Patil i/b. Jay & Co.,
Advocate for Respondent No.2-MIDC in WP/4315/2025.
Ms. Shyamali Gadre a/w. Mr. Ashwin Kulkarni and Ms. Mrunal
Tavade i/b. Little and Co., Advocate for the Respondent/MIDC in
WP/11529/2017, WP/6719/2024, WP/6718/2024, WP/9381/2017,
WP/4489/2025, WP/4316/2024 and WP/12191/2017.
Ms. Gauri Velankar i/b. Mr. Sarang S. Aradhye, Advocate for
Respondent Nos.7 and 8 in WP/9381/2017 and for Respondent
Nos.7 and 8 in WP/9381/2017, WP/9382/2017 and WP/12786/2018.
Mr. Jagdish G. Aradwad (Reddy) a/w Ms. Ashwini Jadhav,
Advocate for Respondent Nos.7 and 8 in WP(ST)/17569/2023.
Mr. P.P. Kakade, Addl. GP., for the Respondent-State in
WP/4315/2025.
Mr. Y.D. Patil, AGP, for the Respondent-State in WP/6718/2024 and
WP/3582/2018.
Ms. P.N. Diwan, AGP, for the Respondent-State in WP/4489/2025.
Ms. Priyanka Chavan, AGP, for the Respondent-State in
WP/7948/2025.
Ms. Nisha Mehra, AGP, for the Respondent-State in WP/9381/2017.
Mr. V.G. Badgujar, AGP, for the Respondent-State in
WP/12786/2018.
Mr. A.K. Naik, AGP, for the Respondent-State in WP/11581/2019
and WP/4316/2024
Mr. P.P. Kakade, Addl. GP., for the Respondent-State in
WP/9382/2017.
Mrs. P.N. Diwan, AGP, for the Respondent-State in
WPST/17569/2023.
Ms. Priyanka Chavan, AGP, for the Respondent-State in
WP/11529/2017.
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Mrs. Nisha Mehra, AGP, for the Respondent-State in
WP/6719/2024.
Mr. V.G. Badgujar, AGP, for the Respondent-State in
WP/12191/2017.
----
CORAM : RAVINDRA V. GHUGE &
ABHAY J. MANTRI, JJ.
DATE : 6th FEBRUARY, 2026 P.C. :-
1. We have perused the motion for Speaking to the Minutes canvassed by Shri V Sawant. A statement, which is recorded, is now contended to have not been made on behalf of the Petitioner. The learned Senior Advocate appearing for the Corporation also has reservations about the contents of the motion for Speaking to the Minutes with regard to the said statement.
2. In view of the above, we do not find it appropriate to entertain this motion. The Petitioner may take recourse to a remedy as is permissible in law.
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