Bombay High Court
M/S. Deepak Nitrite Limited, Through ... vs The State Of Maharashtra , Through The ... on 11 August, 2025
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4315 OF 2025
Deepak Fertilisers And Petrochemicals Corporation Ltd ...Petitioner
Versus
Panvel Municipal Corporation Throu. The Assistant
Commissioner And Ors ...Respondents
WITH
WRIT PETITION NO.6718 OF 2024
WITH
WRIT PETITION NO.3605 OF 2025
WITH
WRIT PETITION NO.3873 OF 2025
WITH
WRIT PETITION NO.4489 OF 2025
WITH
INTERIM APPLICATION NO.10982 OF 2025
WITH
WRIT PETITION NO.7948 OF 2025
WITH
WRIT PETITION NO.9381 OF 2017
WITH
WRIT PETITION NO.12786 OF 2018
WITH
WRIT PETITION NO.11581 OF 2018
WITH
WRIT PETITION NO.9382 OF 2017
WITH
CIVIL APPLICATION NO.1660 OF 2019
WITH
WRIT PETITION NO.3528 OF 2018
WITH
WRIT PETITION ST. NO.17569 OF 2023
WITH
WRIT PETITION NO.11529 OF 2017
WITH
WRIT PETITION NO.6719 OF 2024
WITH
WRIT PETITION NO.12191 OF 2017
Meera Jadhav
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WITH
WRIT PETITION NO.4316 OF 2024
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Mr. Anil Anturkar, Senior Advocate aw Ms. Niyathi Kalra aw Mr. Peshwan
Jehangir aw Ms. Ishita Bagchi i/b Khaitain & Co. For the Petitioner in
WP/4315/2025
Mr. Girish S. Godbole, Senior Advocate aw Ms. Shruti Tulpule aw Ms. Aditi
Prabhu aw Mr. Kaushal Parsekar i/b Desai Desai Carrimjee & Mulla for the
Petitioner in WP/4489/2025
Mr. Rajat Jariwal aw Mr. Hridhay Khurana aw Mr. Gaurav Sharma aw Ms.
Nishta Kumar aw Mr. Arnav Bhansali aw Mr. Dev Chand i/b Trilegal for the
Petitioner in WP/3605/2025
Mr. E.A. Sasi aw Ms. Bhagyashri Mangale aw Mr. Arnav Rane aw Mr. Tejas
Shinde for the Petitioner in WP/7948/2025, WP/6748/2024, WP/9381/2017,
WP/12786/2018, WP/11581/2018, WP/9382/2017, WP/3528/2018,
WP(ST)/17569/2023, WP/11529/2017, WP/6719/2024, WP/12191/2017,
WP/4316/2024
Mr. Shyam Dewani aw Mr. Chirag Chanani i/b Dewani Associates for the
Petitioner in WP/3873/2025
Ms. Shyamali Gadre aw Mr. Ashwin Kulkarni i/b Little & Co. For the
Respondent MIDC in WP/4489/2025, WP/6718/2024, WP/9381/2017,
WP/11529/2025, WP/6719/2024, WP/12191/2017, WP/4316/2024
Mr. Ashutosh Kumbhakoni, Senior Advocates aw Mr. Kedar B. Dighe for the
Respondent Nos.7 & 8/ Panvel Municial Corporation in WP/3873/2025
Mr. Ashutosh Kumbhakoni, Senior Advocates aw Mr. Akshay P. Shinde for the
Respondent / Panvel Municial Corporation in WP/3605/2025,
WP/7948/2025, WP/4489/2025, WP/4315/2025
Mr. Ashutosh Kumbhakoni, Senior Advocates i/b A.S. Rao for the Respondent
Nos.7 & 8 in WP/6718/2024 & WP/6719/2024
Mr. Jagdish G. Aradwad (Reddy) for the Respondent Nos.7 & 8/ Panvel
Municial Corporation in WP/17569/2023
Mr. Sarang S. Aradhye aw Ms. Gauri Velankar aw Mr. Shantanu Gurav for the
Respondent Nos.7 & 8 in WP/9381/2017, WP/9382/2017, WP/12786/2018
Ms. Shraddha Dube Patil aw Mr. Ankit Patil i/b Jay & Co. For Resp No.2 in
WP/4315/2025
Mr. Prashant Chawan, Senior Advocate aw Ms. Kinjal Jain aw Ms. Pranaya
Ramesh i/b Navdeep Vora & Associates for the Respondent MIDC/ R-5 in
WP/7948/2025, WP/9382/2017
Mr. Y.D. Patil, AGP for the State inWP/4315/2025, WP/6718/2025,
WP/3605/2025, WP/3873/2025, WP/4489/2025, WP/7948/2025,
WP/9381/2017, WP/12786/2018
Mrs. M.P. Thakur, AGP for the State in WP/11581/2018, WP/9382/2017,
WP/3528/2018, WP(ST)/17569/2023, WP/11529/2017, WP/6719/2024,
WP/12191/2017, WP/4316/2024.
-----
Meera Jadhav
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CORAM : G.S. KULKARNI &
ARIF S. DOCTOR, JJ.
DATE : 11th AUGUST, 2025.
P.C:
1 Mr. Kumbhakoni, learned Senior Counsel appearing on behalf of the Respondent Corporation has today tendered a chart, which inter alia sets out the amount of tax which according to the Respondent Corporation is due and payable by each of the Petitioners. Learned Counsel for the Petitioners have made a very fair suggestion in the backdrop of our order dated 4 th August 2025. Learned Counsel for the Petitioners submit that they are ready and willing to deposit such amounts which according to each of the Petitioners would be due and payable as property tax. Let this be done on or before the next date to enable us to then proceed further in the matter and pass appropriate orders on the aspect of deposit, in those cases where such orders may be necessary.
2 We have not examined the figures mentioned in the chart submitted by Mr. Kumbhakoni. If there is any correction in the figures, the Advocates for the respective Petitioners are permitted to bring it to the notice of the Advocate for the Corporation. The statement as furnished by Mr. Kumbhkoni is served on all the parties as also taken on record and marked "X" for identification. 3 Let such a statement be prepared and furnished to the Advocate for the Municipal Corporation by each of the Petitioners within one week from today.
The same shall then be examined by the Officers of the Panvel Municipal Corporation within one week thereafter.
Meera Jadhav
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4 Let reply affidavit to the Interim Application for amendment be placed
on record on behalf of the Panvel Municipal Corporation on or before the adjourned date of hearing.
5 Stand over to 25th August 2025, High On Board. 6 Ad-interim orders granted earlier shall continue to operate until the adjourned date of hearing.
[ARIF S. DOCTOR, J.] [G.S. KULKARNI, J.]
Meera Jadhav
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