Bombay High Court
M/S. Baramati Agro Ltd vs State Of Maharashtra Throgh Principal ... on 5 November, 2019
Author: Sarang V. Kotwal
Bench: K.K. Tated, Sarang V. Kotwal
1
05-CAW-1382-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.1382 OF 2019
IN
WRIT PETITION NO.3014 OF 2011
M/s. Baramati Agro Ltd. .... Applicant
Versus
State of Maharashtra & Ors. .... Respondents
....
Mr.D.B. Savant, Advocate for Applicant.
Mr.P.P. Kakade, G.P. a/w. S.S.Panchpor, AGP for Respondent Nos.1 to 3-State.
....
CORAM : K.K. TATED &
SARANG V. KOTWAL, JJ.
DATE : 05th NOVEMBER, 2019 P.C.
1. The learned Counsel for the respondents seeks time to file affidavit-in-reply. Three weeks' time is granted to file affidavit-in-reply with a copy to other side. Rejoinder, if any, shall be filed within one week thereafter with a copy to other side.
2. Stand over to 06.12.2019.
(SARANG V. KOTWAL, J.) (K.K. TATED, J.) Deshmane (PS) 1/1 ::: Uploaded on - 07/11/2019 ::: Downloaded on - 07/11/2019 21:00:03 :::