Bombay High Court
M/S. Fomento Resources Pvt. Ltd. Thr. ... vs State Of Goa, Thr. The Chief Secretary ... on 3 February, 2026
WP 261 of 2025
Jose
IN THE HIGH COURT OF BOMBAY AT GOA
WRIT PETITION NO.261 OF 2025
WITH
WRIT PETITION NO.86 OF 2024, WRIT PETITION NO.80 OF
2024, WRIT PETITION NO.87 OF 2024, WRIT PETITION NO.83
OF 2024, WRIT PETITION NO.81 OF 2024, WRIT PETITION
NO.82 OF 2024, WRIT PETITION NO.78 OF 2024, WRIT
PETITION NO.79 OF 2024, WRIT PETITION NO.84 OF 2024,
WRIT PETITION NO.143 OF 2025, WRIT PETITION NO.85 OF
2024
WRIT PETITION NO.261 OF 2025
M/S. FOMENTO RESOURCES PVT. LTD.
THR. ITS AUTH. SIGNATORY MOHIT A.
MANJREKAR ... PETITIONER
Versus
STATE OF GOA, THR. THE CHIEF
SECRETARY AND 5 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.86 OF 2024
CIPLA LIMITED REP BY DEEPRAJ DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.80 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.87 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.83 OF 2024
Page 1 of 4
3rd February, 2026
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WP 261 of 2025
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.81 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.82 OF 2024
CIPLA LIMITED REP BY DEEPRAJ DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.78 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. THE CHIEF
SECRETARY AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.79 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.84 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
Page 2 of 4
3rd February, 2026
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WP 261 of 2025
WITH
WRIT PETITION NO.143 OF 2025
M/S. FOMENTO RESOURCES PVT. LTD.,
THR. ITS AUTH. SIGN. MOHIT A.
MANJREKAR ... PETITIONER
Versus
STATE OF GOA, THR. THE CHIEF
SECRETARY AND 4 ORS ... RESPONDENTS
WITH
WRIT PETITION NO.85 OF 2024
CIPLA LIMITED REP. BY DEEPRAJ
DESAI ... PETITIONER
Versus
STATE OF GOA THR. CHIEF SECRETARY
AND 2 ORS ... RESPONDENTS
Mr. Sandeep Sachdeva and Ms. Linette Rodrigues, Advocates for the
Petitioner in WP No.261/2025 and WP No.143/2025.
Ms. Maria Simone Correia, Additional Government Advocate for
Respondent-State in WP No.261/2025, WP No.143/2025 and WP
No.78/2024.
Mr. Geetesh Shetye, Additional Government Advocate for
Respondent-State in WP No.80/2024.
Ms. Sapna Mordekar, Additional Government Advocate for
Respondent-State in WP No.81/2024.
Mr. Suhas Parab, Additional Government Advocate for Respondent-State
in WP No.82/2024.
Mr. Tukaram Gawas, Additional Government Advocate for
Respondent-State in WP No.83/2024.
Mr. Shivdatt Munj, Additional Government Advocate for
Respondent-State in WP No.84/2024.
Mr. Neehal Vernekar, Additional Government Advocate for
Respondent-State in WP No.85/2024.
Mr. Deep Shirodkar, Additional Government Advocate for
Respondent-State in WP No.86/2024.
Mr. Bharat Raichandani (through V.C.) with Mr. Vibhav Amonkar,
Advocates for the Petitioner in WP No. 78/2024, 79/2024, 80/2024,
81/2024, 82/2024, 83/2024, 84/2024, 85/2024, 86/2024 and 87/2024.
Mr. Shubham Priolkar, Additional Government Advocate for Respondent
Nos. 1 to 3 in WP No. 79/2024.
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3rd February, 2026
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WP 261 of 2025
CORAM:- SUMAN SHYAM &
AMIT S. JAMSANDEKAR, JJ.
DATED :- 3rd February, 2026 P.C.:
1. It is submitted at the bar that these matters are ready as regards pleadings. Since the issue is covered by a previous Judgement of this Court, hence, the Writ Petition be listed for final hearing and disposal in the month of February, 2026.
2. Ms. Maria Simone Correia, learned Additional Government Advocate, submits that the State be granted leave to file additional reply/affidavit. However, such prayer has been opposed by the Petitioner's Counsel. As such, in the absence of a written application seeking leave with proper justification, the said prayer cannot be considered.
3. At the request of learned Counsel for the Petitioners, these matters are, therefore, directed to be listed again on 24.02.2026 for final hearing and disposal.
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