Bombay High Court
M/S Golden Plastic Industries Through ... vs The State Of Maharashtra And Others on 25 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 4504 OF 2019
M/S GOLDEN PLASTIC INDUSTRIES,
THROUGH ITS PROPRIETOR VISHAL SUWALAL POKHARNA
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Patil Ujwal Subhash
AGP for Respondent No. 1 : Mr. S. B. Pulkundwar
Advocate for Respondents No. 2 to 4 :
Mr. U. B. Bondar
...
CORAM: S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE: 25th JUNE, 2019 PER COURT:
1. The petitioner assails the notice of closure dated 20.02.2019.
2. We have heard Mr. Patil, learned counsel for the petitioner and Mr. Bondar, learned counsel for the respondents.
3. It is submitted that the letter of consent is issued on 10.06.2015 and the same is valid up to the year 2020, however the consent was in respect of items which are subsequently banned. ::: Uploaded on - 28/06/2019 ::: Downloaded on - 15/07/2019 05:01:13 :::
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4. The learned counsel for the respondents submits that the petitioner may apply for the fresh consent in respect of the products which are permissible which would be considered by the Board.
5. The petitioner may apply with the Board for consent to operate in respect of permitted items and the Board shall take decision upon it within a period of one (01) month from the date of receipt of the application from the petitioner. The respondents shall also consider the representation of the petitioner dated 25.03.2019 with regard to EPR and shall take decision within one (01) month.
6. It is made clear that as directions have been issued, we have not considered the contentions of the petitioner on merits. They are kept open.
7. Writ Petition is disposed of accordingly. No costs.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 28/06/2019 ::: Downloaded on - 15/07/2019 05:01:13 :::