Hal Offshore Ltd vs The State Of Maharashtra And Anr
2022 Latest Caselaw 7936 Bom

          Digitally signed
GAURI     by GAURI AMIT                           1/2                  12.WP-2996-2018.doc
          GAEKWAD
AMIT      Date:
GAEKWAD   2022.08.19
          10:45:17 +0530
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                    WRIT PETITION NO.2996 OF 2018
                                                WITH
                                   WRIT PETITION (L) NO.2974 OF 2020
                                                WITH
                                    WRIT PETITION NO.198 OF 2020
                                                WITH
                                    WRIT PETITION NO.205 OF 2020
                                                WITH
                                    WRIT PETITION NO.207 OF 2020
                                                WITH
                                    WRIT PETITION NO.165 OF 2020
                                                WITH
                                    WRIT PETITION NO.201 OF 2020
                                                WITH
                                    WRIT PETITION NO.211 OF 2020

             Hal Offshore Limited                 ....Petitioner
                       V/s.
             The State of Maharashtra & Anr.     ....Respondents
                                                ----
             Mr. Ishaan Patkar a/w. Mr. Yash Dhond and Ms. Chaitali Raul i/b.
             Ms. Jindagi Shah for petitioner.
             Mr. Himanshu Takke, AGP for State.
                                                ----
                                                 CORAM : K.R. SHRIRAM &
                                                         A.S. DOCTOR, JJ.

DATED : 17th AUGUST 2022

P.C. :

WRIT PETITION NO.2996 OF 2018 WITH WRIT PETITION (L) NO.2974 OF 2020 WITH WRIT PETITION NO.198 OF 2020 WITH WRIT PETITION NO.205 OF 2020 WITH WRIT PETITION NO.207 OF 2020 WITH WRIT PETITION NO.165 OF 2020 WITH WRIT PETITION NO.201 OF 2020 Gauri Gaekwad 2/2 12.WP-2996-2018.doc

WITH WRIT PETITION NO.211 OF 2020

1 Mr. Patkar, counsel for petitioner states that all these petitions

are covered by the judgment of this Court pronounced on 15 th June 2022 in

Writ Petition No.202 of 2020.

2 Accordingly, these petitions are dismissed on the ground that

petitioner has not availed an alternative efficacious remedy of appeal

prescribed under Section 26 of the Maharashtra Value Added Tax Act, 2002.

3 Interim order granted earlier to continue for four weeks from

the date of this order being uploaded.

(A.S. DOCTOR, J.) (K.R. SHRIRAM, J.)

Gauri Gaekwad