Bombay High Court
Parag Milks Foods Ltd vs The State Of Maharashtra Thr Principal ... on 21 March, 2024
Author: Gauri Godse
Bench: G. S. Kulkarni, Gauri Godse
9-WP-11719-2023-IA-1507-2024.DOC
Varsha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11719 OF 2023
WITH
INTERIM APPLICATION NO. 1507 OF 2024
IN
WRIT PETITION NO. 11719 OF 2023
Parag Milks Foods Ltd ... Petitioner/Applicant
Versus
The State of Maharashtra through Principal ...Respondents
Secretary and Anr
WITH
WRIT PETITION NO. 10540 OF 2023
WITH
INTERIM APPLICATION NO. 1501 OF 2024
IN
WRIT PETITION NO.10540 OF 2023
VRS Foods Limited ... Petitioner/Applicant
Versus
The State of Maharashtra through Principal
Secretary of Agriculture and Animal Husbandry,
Dairy Development and Fisheries and Ors.
...Respondents
WITH
WRIT PETITION NO. 10543 OF 2023
WITH
INTERIM APPLICATION (ST) NO. 4077 OF 2024
IN
WRIT PETITION NO. 10543 OF 2023
M/s. S.R. Thorat Milk Product Pvt. Ltd ... Petitioner/Applicant
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21 March, 2024
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9-WP-11719-2023-IA-1507-2024.DOC
Versus
The State of Maharashtra through Principal
Secretary Department of Agriculture, Animal and
Dairy Development and Fisheries and Ors
... Respondents
WITH
WRIT PETITION NO. 1473 OF 2023
WITH
INTERIM APPLICATION(ST) NO. 4545 OF 2024
IN
WRIT PETITION NO. 14732 OF 2023
Govind Milk and Milk Products Pvt Ltd and Ors
... Petitioner/Applicant
Versus
The State of Maharashtra through Principal
Secretary Department of Agriculture, Animal and
Dairy Development and Fisheries and Anr
... Respondents
WITH
WRIT PETITION NO. 199 OF 2024
Sunfresh Agro Industries Pvt Ltd ... Petitioner
Versus
The State of Maharashtra through Principal
Secretary Department of Agriculture, Animal
Husbandry and Anr.
... Respondents
WITH
INTERIM APPLICATION NO. 14046 OF 2023
IN
WRIT PETITION NO. 13816 OF 2023
Yashwant Nivrutti Shitole ... Applicant
Versus
Sahyadri Sahakari Sakhar Karkhana Ltd and Ors .... Respondents
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9-WP-11719-2023-IA-1507-2024.DOC
Mr. P.B. Shah a/w. Mr. Kayval P. Shah for Petitioner.
Mr. G.S. Godbole, Senior Advocate a/w. Ms. Shruti D. Vyas, Addl GP a/w. P.J.
Gavhane, AGP for the State.
_______________________
CORAM: G. S. KULKARNI &
GAURI GODSE, JJ.
DATED: 21st MARCH, 2024
_______________________
P.C.
1. On the backdrop of our earlier order dated 28 th February 2024, we have heard Mr. Godbole, learned Senior Counsel, who is appointed as Special Counsel on behalf of the State Government. He submits that considering the order dated 20th March 2023, passed by the co-ordinate bench of this Court on the proceedings of Writ Petition No. 1819 of 2022, it is recommended to the State Government to file a review petition and take further appropriate steps.
2. We may not be concerned on any such recommendation at this stage, suffice it to observe that the order dated 4 th March 2022, passed by the Principal Secretary, which we have referred in our earlier order, has already been implemented qua one of the beneficiaries. The petitioner is also held eligible for the amount as claimed in the order of the Commissioner dated 26 th May 2022. Additional reply on behalf of the State is placed on record. Mr. Shah, intends to take instructions. We shall hear the parties on the adjourned date of hearing.
3. Stand over to 28th March 2024-High on Board.
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