M/S Kinza Group, Bhandara Through ... vs State Of Maharashtra, In The ...
2021 Latest Caselaw 14625 Bom

                                                                                         (1)                                                  22.wp.5660.2016

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        NAGPUR BENCH : NAGPUR

                                                  WRIT PETITION NO.5660 OF 2016

             N/s. S. B. Traders, through its Proprietor Shri Niyazali Jafarali Saiyyad
                                                Vs.
        State of Maharashtra through its Secretary in the Ministry of Revenue and forest,
                                  Mantralaya Mumbai and others
                                               WITH
                               WRIT PETITION NO.5661 OF 2016
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Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                 Mr. V. S. Kukday, Advocate for petitioner in both petitions.
                                                 Ms. T. Khan, AGP for respondent Nos. 1 to 3. in both petitions.


                                                                             CORAM :                      AVINASH G. GHAROTE, J.

DATE : 06/10/2021

Mr. Kukday, learned counsel for the petitioner submits that a similar challenge raised before the Aurangabad Bench in Writ Petition No.7187 of 2021, in the case of Montecarlo Ltd. Iron Triangle (Joint Venture) Vs. The State of Maharashtra and others has been rejected by Judgment dated 08.09.2021, which is presently challenged before the Hon'ble Apex Court and therefore learned counsel for the petitioner seeks two weeks time.

List the matter after two weeks.

JUDGE

Sarkate