Bombay High Court
Anax Industries Private Limited And Anr vs The State Of Maharashtra Thr Its ... on 22 August, 2025
2025:BHC-AS:36141-DB
k 1/2 1p wp 5773.08 n 4618.25 db as.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.5773 OF 2008
Bilcare Limited ....Petitioner
versus
State of Maharashtra & Ors. ....Respondents
WITH
WRIT PETITION NO.4618 OF 2025
Anax Industries Private Limited & Anr. ....Petitioners
versus
State of Maharashtra & Ors. ....Respondents
_________
Mr. Parag Kabadi with Ms. Drishti Gudhaka i/b M/s. DSK Legal,
for the Petitioners in both Petitions.
__________
CORAM: ALOK ARADHE, CJ. &
SANDEEP V. MARNE, J.
DATE : 22 AUGUST 2025.
P.C.:
1. Praecipe is moved for speaking to the minutes of the order dated 18 August 2025.
2. It is submitted that in cause title of Writ Petition No.5773 of 2008, the name of Petitioner 'Bilcare Limiyrf' be corrected as 'Bilcare Limited', in paragraph No.3, in line No.3, the village name 'Vasuli' be corrected as 'Shiroli', in line No.9, paragraph No.3, the word k Page No. 1 of 2 ::: Uploaded on - 22/08/2025 ::: Downloaded on - 23/08/2025 00:01:43 ::: k 2/2 1p wp 5773.08 n 4618.25 db as.doc 'dates' be corrected as 'lands' and in line No.8, paragraph No.7, prayer clause '(b)' be corrected as prayer clause '(B)'.
3. The order dated 18 August 2025 be corrected accordingly.
(SANDEEP V. MARNE, J.) (CHIEF JUSTICE) Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM Date:
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