Dhruva Woollen Mills Pvt. Ltd vs State Of Maharashtra Thr. Housing ...
2021 Latest Caselaw 11947 Bom

                                                                              47-11043-21-WPst=.doc


                             Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                              WRIT PETITION (ST.) NO. 11043 OF 2021

                             Dhruva Woollen Mills Pvt. Ltd.                  .. Petitioner
                                  Vs.
                             The State of Maharashtra & Ors.                 .. Respondents

                                                            .....

Mr. Abir Patel i/b Wadia Ghandy & Co. for the petitioner Mr. Akshay Kulkarni i/b Ashutosh M. Kulkarni for respondent no.2 Mr. R.P. Kadam, 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
          19:00:47
          +0530
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