M/S S D Shinde And Company Through ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 9321 Bom

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                    918 WRIT PETITION NO.8804 OF 2018

     M/S S D SHINDE AND COMPANY THROUGH GPA ANNASAHEB
                 SHRIPATI SHINDE AND OTHERS

                                      VERSUS

                THE STATE OF MAHARASHTRA AND OTHERS

Shri. P. R. Katneshwarkar, Advocate for the petitioners
Shri. A. B. Chate, AGP for the respondent/State
Shri. B. R. Surwase, Advocate for respondent No. 2


                                            CORAM : M. G. SEWLIKAR, J.

DATED : 15-07-2021

PER COURT :-

1. Learned counsel Shri. Katneshwarkar for the

petitioners states that the application for intervention has been

dismissed by this Court by order dated 08th April, 2021. Therefore

the question of filing reply does not arise.

2. Learned counsel Shri. Katneshwarkar states that he

had tendered copy of judgment delivered by the Hon'ble Supreme

Court in connection with this matter. That copy is not being seen in

the record of this petition. Learned counsel Shri. Katneshwarkar

states that he will again produce copy of the said judgment.

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 3.               Stand over to 17/07/2021.



                                             [M. G. SEWLIKAR, J.]


ssp




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