M/S Rushabh Outdoors And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3918 Bom

                                                                  901-WP-227-2017

                      Pdp

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

                                     WRIT PETITION NO. 227 OF 2017

                      M/s. Rushabh Outdoors & Anr.                .. Petitioners

                                  Versus

                      The State of Maharashtra & Anr.             .. Respondents

                      Dr. Milind Sathe, Senior Advocate a/w Mr. Anuj Desai, Mr. Jatin
                      Sheth for petitioners.

                      Mr. Ashutosh Kumbhakoni, Advocate General a/w Mr. Milind
                      More, Addl. Govt. Pleader & Mr. Akshay Shinde ("B" Panel
                      Counsel) for respondent No.1-State.

                      Mr. Suresh Pakale a/w Ms. Vandana Mahadik for respondent
                      No.2-MCGM.

                                            CORAM :- DIPANKAR DATTA, CJ &
                                                     G. S. KULKARNI, J.

DATE :- MARCH 2, 2021 PC :

1. The writ petition was placed on board at the request of the parties. We have heard them in continuation of the arguments advanced before us on the last date i.e. 26th February 2021.

2. Judgment on the preliminary objections is reserved.

(G. S. KULKARNI, J.) (CHIEF JUSTICE)

Digitally signed by Pravin Pravin D.

D.

Pandit

Pandit 2021.03.02 14:25:37 +0530