Bombay High Court
Gmr Warora Energy Ltd vs Union Territory Of Dadra And Nagar ... on 21 June, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
1-OSWP-2995-2021.DOC
Pallavi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2995 OF 2021
GMR Warora Energy Ltd ...Petitioner
Versus
Union Territory of Dadra and Nagar Haveli and ...Respondents
Daman and Diu and Ors
Mr Kevic Setalvad, Senior Advocate, with Mr. Yohaann
Limathwala and Mr Akhil Nene i/b JSA Advocates, for the
Petitioner.
Mr Hiten Venegaokar, for the Respondent No.1 (Dadra Nagar
Haveli).
Mr Anil C Singh, ASG, with Mr. Aditya Thakkar, Mr. D.P. Singh,
for the Respondent No.3.
Mr Janak Dwarkadas, Senior Advocate, with Dinyar Madon,
Digitally signed
Senior Advocate with Vishal Shriyan, for the Respondent No.4.
by PALLAVI
MAHENDRA
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2022.06.22
14:33:45
+0530
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 21st June 2022 PC:-
1. Mentioned out of turn.
2. List the matter for fnal hearing on 13th July 2022.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 1 of 1 21st June 2022