Bombay High Court
Nahalchand Laloochand Pvt. Ltd. vs The State Of Maharashtra Through Govt. ... on 6 January, 2026
Author: S.M.Modak
Bench: M.S. Karnik, S.M.Modak
2026:BHC-OS:157-DB
INGLE 59-wp-5052-22.doc
Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA by URMILA
PRAMOD
PRAMOD INGALE ORDINARY ORIGINAL CIVIL JURISDICTION
INGALE Date:
2026.01.07
12:21:15 +0530
WRIT PETITION NO. 5052 OF 2022
Nahalchand Laloochand Pvt. Ltd. ... Petitioner
V/s.
The State of Maharashtra and anr. ... Respondents
Ms. Kashvi Ail i/b Mr. Rajesh Kachare, for the Petitioner.
Smt. Vaishali Chaudhary, Addl. GP, for the Respondent-State.
CORAM : M.S. KARNIK AND
S.M.MODAK, JJ.
DATE : 6th JANUARY 2026
P.C.:-
1. Learned counsel for the Petitioner invited our attention to the order dated 25/10/2022 passed by this Court. She submitted that Appeal has already been filed before the Appellate Authority.
2. As Appeal has already been filed, present Petition is disposed of keeping all contentions open to be raised in the Appeal.
(S.M.MODAK, J.) (M.S. KARNIK, J.) 1/1 ::: Uploaded on - 07/01/2026 ::: Downloaded on - 07/01/2026 20:41:59 :::