Bombay High Court
Indorama Synthetics (India) Ltd. Thr. ... vs Indorama Synthetics (India) Ltd. Thr. ... on 22 November, 2021
Author: Anil L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
1
caw1836.2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CIVIL APPLICATION (C.A.W.) NO.1836/2021
IN
WRIT PETITION NO.3358/2021
Indorama Synthetics (India) Ltd.
..Vs..
Chief Engineer (Commercial), Maharashtra State Electricity
Distribution Company Limited and others
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Mr. A.A. Naik, Advocate for the petitioner / applicant.
Mr. S.V. Purohit, Advocate for respondent No.1.
Mr. Makrant Rajkondawar, Advocate with Mr. Vijay Brahmhe, Advocate for
respondent No.2.
Mr. S.M. Ukey, Additional Government Pleader for State.
CORAM :- SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATED :- 22.11.2021.
Heard.
2. For the reasons stated in the application, it is allowed. Amendment be carried out within one week from today. Copy of the amended petition be filed on record and it also be furnished to each of the respondents with liberty to each of the respondents to file additional responses, if any, in the matter.
WRIT PETITION NO.3358/20213. Stand over to three weeks.
JUDGE JUDGE
Tambaskar.
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