Bombay High Court
Vithal Sugars Manufacturing Ltd vs Union Of India And Anr on 31 August, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
947-WP-7450-2009
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISIDICTION
WRIT PETITION NO. 7450 OF 2009
Niphad Sahakari Sakhar Karkhana Limited .. Petitioner
Vs.
The Union of India & Ors. .. Respondents
WITH
WRIT PETITION NO. 1747 OF 2010
Vithal Sugars Manufacturing Ltd. .. Petitioner
Vs.
The Union of India & Anr. .. Respondents
WITH
WRIT PETITION NO. 2081 OF 2010
Chh.Shahu Sahakari Sakhar
Karkhana Ltd. & Anr. .. Petitioners
Vs.
Deputy Director (cost) & Anr. .. Respondents
WITH
WRIT PETITION NO. 2130 OF 2010
Vithalrao Shinde Sahakari Sakhar
Karkhana Ltd. .. Petitioner
Vs.
The Union of India & Anr .. Respondents
WITH
WRIT PETITION NO. 2994 OF 2010
Yashwantrao Mahite Krishna
Sahakari Sakhar Karkhana Ltd. .. Petitioner
Vs.
Deputy Director, Directorate of
Sugar & Anr. .. Respondents
WITH
WRIT PETITION NO. 2385 OF 2010
1
947-WP-7450-2009
Kranti Sahakari Sakhar Karkhana
Ltd. & Ors. .. Petitioners
Vs.
Deputy Director, Directorate of
Sugar & Anr. .. Respondents
WITH
WRIT PETITION NO. 2384 OF 2010
Chh. Rajaram Sahakari Sakhar
Karkhana Ltd. & Anr. .. Petitioners
Vs.
Deputy Director, Directorate of
Sugar & Anr. .. Respondents
WITH
WRIT PETITION NO. 5120 OF 2009
Shri Siddheshwar Sahakari Sakhar
Karkhana Ltd. .. Petitioner
Vs.
Chief Director (Sugar) Govt. of
India & Anr. .. Respondents
WITH
WRIT PETITION NO. 6711 OF 2009
Shri Mahamkali Sahakari Sakhar
Karkhana Ltd. .. Petitioner
Vs.
Union of India & Ors. .. Respondents
WITH
WRIT PETITION NO. 9224 OF 2009
Udaysingrao Gaikwad Sahakari
Sakhar Karkhana Ltd. .. Petitioner
Vs.
Union of India & Ors. .. Respondents
2
947-WP-7450-2009
Mr. Umesh R. Mankapure for petitioner in WP/5120/2009.
Mr. N. R. Prajapati for respondent no.1-UOI.
Mr. S. L. Babar, AGP for State.
C0RAM : DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : AUGUST 31, 2021
PC :
1. These petitions have been notified as per the list of matters as received from the office of the learned Government Pleader to have become infructuous. As per the office notice dated 27th August 2021, the Advocate for the petitioner/petitioners was called upon to give a praecipe in advance in case the petition has not become infructuous.
2. It is informed on behalf of the petitioners that the petitions have not become infructuous.
3. List the petitions for hearing before the regular Court.
(G. S. KULKARNI, J.) (CHIEF JUSTICE)
Digitally
signed by
PRAVIN
PRAVIN DASHARATH
DASHARATH PANDIT
PANDIT Date:
2021.09.06
12:22:07
+0530
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