Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 28 November, 2019
Author: Sarang V. Kotwal
Bench: K.K.Tated, Sarang V. Kotwal
24.9382.17-WP.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Writ Petition No.9382/2017
with
Writ Petition No.9381/2017
with
Writ Petition No.11529/2017
with
Writ Petition No.12191/2017
with
Writ Petition No.3528/2018
M/s. VVF (India) Ltd. & Ors. ..... Petitioners
Vs.
State of Maharashtra & Ors. ..... Respondents
Mr. E. A. Sasi for the Petitioners
Smt. P. J. Gavhane, AGP for Respondent Nos.1 to 4 and 6 in
9282/2017 and 12191/2017
Mr. S. S. Panchpor, AGP for Respondent Nos.1 to 4 and 6 in
Writ Petition 3528/2018
Mr. S. H. Kankal, AGP for Respondent Nos.1 to 4 and 6 in
Writ Petition 9381/2017
Mr. Y. S. Khocare, AGP for Respondent Nos.1 to 6 in
11529/2017
Mr. Prashant Chavan a/w. Ms. Chaitali Kundare i/b.
Navdeep Vora & Associates for Respondent No.5 in
9382/2017
Mr. Sarang Satish Aradhye for Respondent Nos.7 and 8 in
9382/2017 and 9381/2017
Mr. Pradnyesh Lokegaokar a/w. Tanvi Doshi i/b. Little & Co.
for Respondent No.5 in Writ Petition 9381/2017, 11529/2017
and 12191/2017
Basavraj G. Patil 1/2
24.9382.17-WP.odt
CORAM: K.K.TATED &
SARANG V. KOTWAL,JJ.
DATED : NOVEMBER 28, 2019 P.C. 1 Heard. The learned counsel for the Panvel Municipal Corporation submits that their Affidavit-in-Reply is ready as per order dated 03.05.2018. He undertakes to file the same in the Registry within a week with copy to other side. The undertaking is accepted.
2 Liberty granted to Petitioner and other Respondents to file, rejoinder, if any, in the Registry on or before 10.01.2020, with copy to other side.
3 Ad-interim protection granted by this court on 03.05.2018, to continue till the next date.
S.O. to 20.01.2020.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Basavraj G. Patil 2/2