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Maharashtra Distilleries Ltd (Now ... vs The State Of Maharashtra Through Its ... on 17 November, 2016

Bench: Dipak Misra, Amitava Roy

      ITEM NO.9                             COURT NO.4                 SECTION III

                                   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)                  23602/2014

      (Arising out of impugned final judgment and order dated                   13/03/2014
      in WP No.4728/1999 passed by the High Court of                            Bombay at
      Aurangabad)

      MAHARASHTRA DISTILLERIES LTD                                        Petitioner(s)

                                                    VERSUS

      STATE OF MAHARASHTRA AND ORS                                        Respondent(s)

      (with appln. (s) for amendment of cause title and interim relief
      and office report)

      Date : 17/11/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE AMITAVA ROY

      For Petitioner(s)                 Mr. S.K. Bagariya, Sr. Adv.
                                        Ms. Vanita Bhargava, Adv.
                                        Mr. Ajay Bhargava, Adv.
                                        Mr. Abhisaar Bairagi, Adv.
                                        Mr. K. Ajit Singh, Adv.
                                  For   M/s. Khaitan & Co.

      For Respondent(s)                 Mr. Kunal A. Chemma, Addl. Ovt. Adv.
                                        Mr. Yogesh K. Ahirrao, Adv.
                                        Mr. Nishant Ramakantrao Katneshwarkar, AOR

                                        Mr. Sudhanshu S. Choudhari, AOR
                                        Mr. Rajat Kapoor, Adv.
                                        Ms. Pushpa Devi Sikri, Adv.

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

Let the matter be listed in the first week of February, 2017 on a non-miscellaneous day for final disposal.

Learned counsel for the Corporation shall file the necessary Signature Not Verified affidavit within three weeks hence.

Reply to the same, if any, be ARORA Date: 2016.11.18 filed within three weeks therefrom. 15:07:40 IST Reason:

(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master