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Bombay High Court

Fortpoint Automotive Pvt.Ltd vs State Of Maharashtra And Anr on 4 January, 2023

Author: Abhay Ahuja

Bench: Nitin Jamdar, Abhay Ahuja

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               ORDINARY ORIGINAL CIVIL JURISDICTION

                      WRIT PETITION NO. 2858 OF 2021
                                   with
                      WRIT PETITION NO. 2840 OF 2021
                                   with
                      WRIT PETITION NO. 2877 OF 2021
                                   with
                      WRIT PETITION NO. 2834 OF 2021
                                   with
                      WRIT PETITION NO. 322 OF 2022

Fortpoint Automotive Private Limited.                  ...Petitioner.
       Versus
The State of Maharashtra & Another.                    ..Respondents.

                              with
               WRIT PETITION NO. 1749 OF 2021
Metro Motors Auto Hangar Division.        ...Petitioner.
        Versus
State of Maharashtra & Others             ..Respondents.


Mr. Amit Jamsandekar, Mr. Saiprasad Mandlik, Mr. Vaibhav Shukla, Mr.
Prabhakar Jadhav i/b VALS Legal for the Petitioner in WP
Nos.2858/21, 2840/21, 2877/21, 2834/21 and 322/22.

Mr. Rishabh Jain, Ms. Prachi Dhanani, Ms. Juhu Bahirwani i/b Veritas
Legal for the Petitioner in WP No. 1749/21.

Mr. Amit Shastri, AGP for Respondent No. 1 in WP No.2858/21.

Ms. Jyoti Chavan, AGP along with Mr. Himanshu Takke, AGP for the
Respondent-State in WP Nos. 1749/21, 2840/21, 2877/21, 2834/21
and 322/22.


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                              CORAM :      NITIN JAMDAR &
                                          ABHAY AHUJA, JJ.
                             DATE   :     4 JANUARY 2023.

P.C. :

Learned counsel for the parties state that connected writ petitions are listed "For Directions" on 16 January 2023. Stand over to 16 January 2023 under the caption "For Directions" with Writ Petition No. 2161 of 2021 and connected matters.

2. On 28 November 2022, learned AGP had made a statement that at present no steps are being taken against the Petitioners. Learned AGP states that it is not possible to continue this statement.

3. Considering that various petitions on the same issue are listed on 16 January 2023 and an administrative order is passed transferring the petitions pending at Benches and legal issue is raised, in the meanwhile, the Respondent authorities will not take any coercive steps against the Petitioners based on the impugned orders.

      (ABHAY AHUJA, J.)                         (NITIN JAMDAR, J.)




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