Greatship (India) Ltd vs The State Of Maharashtra Through ...
2021 Latest Caselaw 1302 Bom

Minal   Digitally signed
        by Minal V.
        Parab
V.      Date:
        2021.01.20
Parab   12:47:18 +0530




                                                                                  16_WPST92630_20.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION
                                           WRIT PETITION (ST.) NO.92630 OF 2020

                           Greatship (India) Limited                               ...     Petitioner
                           Vs.
                           State of Maharashtra and others                         ...     Respondents

                           Mr. Rafiq Dada, Senior Advocate a/w. Mr. Rajan Mishra and Mr. Srinath
                           Nair i/b. Mr. Mihir P. Deshmukh for Petitioner.
                           Mr. V. A. Sonpal, Special Counsel a/w. Ms. S. D. Vyas, 'B' Panel Advocate
                           for Respondents-State.

                                                              CORAM : UJJAL BHUYAN &
                                                                      MILIND N. JADHAV, JJ.

                                                              DATE       : JANUARY 19, 2021


                           P.C. :

Heard Mr. Rafiq Dada, learned counsel for the petitioner and Mr. V. A. Sonpal, learned special counsel along with Ms. Vyas, learned counsel for the respondents.

2. Arguments concluded.

3. Judgment reserved.

4. This order will be digitally signed by the Private Secretary of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.

(MILIND N. JADHAV, J.) (UJJAL BHUYAN, J.)

Minal Parab