Bombay High Court
Itd Cementation India Ltd vs The State Of Maharashtra Thru Secretary ... on 4 December, 2018
Author: M.S.Karnik
Bench: M.S.Karnik
39. wp 13108-18..doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13108 OF 2018
ITD Cementation India Limited ..Petitioner
Vs.
The State of Maharashtra & ors. ..Respondents
....
Mr. Girish Godbole a/w. Amol Bavare I/b. Pragnya Legal for the
petitioner.
Mr. A.B. Kadam, AGP for State.
....
CORAM : M.S.KARNIK, J.
DATE : 4th DECEMBER, 2018.
P.C. :
Issue notice to the respondents, returnable on 12/2/2019. Learned AGP waives service of notice for respondent Nos. 1 to 3.
2. Till next date, there shall be ad-interim relief in terms of prayer Clause (d).
3. In addition to the Court's notice the petitioner to serve the respondent Nos. 4 and 5 by Advocate's notice.
4. Stand over to 12/2/2019.
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