Akruti Gm Joint Venture And 2 Ors vs State Of Maharashtra And 3 Ors
2021 Latest Caselaw 11946 Bom

                                                                              25-14248-21-WP-L=.doc


                             Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION

                                              WRIT PETITION (L) NO. 14248 OF 2021

                             Akruti GM Joint Venture & Ors.                  .. Petitioners
                                  Vs.
                             The State of Maharashtra & Ors.                 .. Respondents

                                                              .....

Mr. Ashish Kamat a/w Mr. Rubin Vakil, Simantini Mohite, Ritesh Jain, Darshit Rupda for the petitioners Mr. S.M. Kamtam i/b Moritus Juris for respondent nos. 3 and 4 Mr. Akshay Kulkarni i/b Ashutosh M. Kulkarni for respondent no.2 Mr. L.T. Satelkar, AGP for respondent State

CORAM : K.K. TATED & PRITHVIRAJ K. CHAVAN, J.J.

DATED : 26th AUGUST, 2021 P.C.

1. Heard learned Counsel for the parties.

2. At the request of learned Counsel for the petitioner, matter is taken out of turn. Both the Counsel submit that the Hon'ble Supreme Court has reserved the judgment in the similar matter. Hence, they require some time.

3. By consent of both the parties, matter to appear under caption "For Directions" on 30th September, 2021.

                              (PRITHVIRAJ K. CHAVAN, J.)                     (K.K. TATED, J.)
          Digitally signed
          by UDAY
UDAY      SHIVAJI
          JAGTAP
SHIVAJI   Date:
JAGTAP    2021.08.30
          19:00:49
          +0530
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