Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 26 August, 2022
Bench: S.V. Gangapurwala, Madhav J. Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 9381 OF 2017
M/s. Deepak Fertilisers And Petrochemicals ....PETITIONER
Corporation Limited
V/S
The State Of Maharshtra And Ors. ....RESPONDENT
WITH WRIT PETITION NO. 9382 OF 2017 M/s. Vvf (india) Limited And Ors. ....PETITIONER V/S The State Of Maharashtra, Through The Chief....RESPONDENT Secretary And Ors.
WITH WRIT PETITION NO. 3528 OF 2018 M/s. Gandhar Oil Refinery India Ltd. ....PETITIONER V/S The State Of Maharashtra, Through The Chief....RESPONDENT Secretary And Ors.
WITH WRIT PETITION NO. 11529 OF 2017 M/s. Deepak Nitrite Limited, Through Its ....PETITIONER Authorized Signatory V/S The State Of Maharashtra , Through The Chief ....RESPONDENT Secretary And Ors.
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V/S The State Of Maharashtra Through The Chief ....RESPONDENT Secretary And Ors.
E.A.SASI for Petitioner SARANG SATISH ARADHYE for Respondent nos. 7 & 8 Mrs. M. P. Thakur, AGP for State Mr. Prashant Chavan a/w Ms. Aishwarya Ghanate i/by Navdeep Vora & Associates for Respondent no. 5 (MIDC) in W.P. No. 9382/2017 Shyamali Gadre a/w Harshita Bhanushali a/w Jhanvi Gaikwad i/by Little & Co. for Respondent no. 5 (MIDC) in W.P. Nos. 9381/2017, 11529/2017, 12191/2017 CORAM : HON'BLE SHRI JUSTICE S.V. GANGAPURWALA & HON'BLE SHRI JUSTICE MADHAV J.
JAMDAR, JJ
DATE : 26th August, 2022
P.C. :
Wrongly on board. Remove from the Board.
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