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Shapoorji Pallonji And Co. Pvt. ... vs State Of Maharashtra And 4 Ors
2021 Latest Caselaw 14813 Bom

Citation : 2021 Latest Caselaw 14813 Bom
Judgement Date : 8 October, 2021

Bombay High Court
Shapoorji Pallonji And Co. Pvt. ... vs State Of Maharashtra And 4 Ors on 8 October, 2021
Bench: A.A. Sayed, S. G. Dige
                                                            1 WPL 17042 of 2021.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

               ORDINARY ORIGINAL CIVIL JURISDICTION

                  WRIT PETITION (L) No.17042 OF 2021

Shapoorji Pallonji and Co.
Pvt. Ltd. and Anr.                                    ...Petitioners
      Vs.
State of Maharashtra and Ors.                         ...Respondents

Mr. Janak Dwarkadas, Senior Counsel a/w. Mr. Venkatesh Dhond a/w. Mr. Rohan Kelkar a/w. Shilpi Jain a/w. Ms. Dhanyashree Shah a/w. Mr. Manas Kotak a/w. Ms. Huzan Bhumgara i/b. Desai & Diwanji Advocates for the Petitioners.

Mr. Amit Shastri, AGP for Respondent No.1

Mr. Aspi Chinay, Senior Counsel, a/w. Joel Carlos a/w. Vandana Mahadik for BMC.

CORAM : A. A. SAYED & S. G. DIGE, JJ

DATED : 8TH OCTOBER, 2021

P.C.:

1. Arguments concluded. Judgment reserved.

2. Ad-interim relief granted earlier to continue till the disposal of the Petition.


        (S. G. DIGE, J.)                         (A. A. SAYED, J.)




V A Tikam                                                                    1/1





 

 
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