Bombay High Court
M/S. Manohar Enterprises And Ors vs The State Of Maharashtra And Ors on 28 September, 2021
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
12-caw-1129-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.1129 OF 2019
IN
WRIT PETITION NO.11614 OF 2016
M/s. Manohar Enterprises
& Others .. Applicants.
v/s.
The State of Maharashtra
& Others .. Respondents.
Mr. E. A. Sasi, for the Applicants.
Mr. S. H. Kankal, AGP for the Respondent-State.
Digitally signed
by SMITA
SMITA
RAJNIKANT
RAJNIKANT
JOSHI
Date:
CORAM: G.S. KULKARNI,J.
JOSHI 2021.09.30
11:07:21
+0530
DATED : 28th SEPTEMBER, 2021. P.C:-
Mr. Sasi, learned Counsel for the Petitioners/Applicant states that this Civil Application need not be considered as the Respondents are already represented.
2 Accordingly Application is disposed of. 3 List the Petition for final hearing as per its turn.
(G.S. KULKARNI,J.)
S.R.JOSHI 1 of 1