A.H.Wadia Tust And 4 Ors vs State Of Maharashtra And 5 Ors
2022 Latest Caselaw 12541 Bom

                                                                    903 WP 1347-19.doc




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

                                        WRIT PETITION NO. 1347 OF 2019

                    A.H.Wadia Trust and Ors.                  ..Petitioners
                          V/s.
                    State of Maharashtra and Ors.             ..Respondents
                                                    ----
                    Mr. Vineet Naik, Senior Advocate along with Mr. Chaitanya
                    Chavan, Mr. Sameer Panwalkar i/b M/s. L.R. Associates for the
       Digitally
       signed by
                    Petitioners.
       SNEHA
SNEHA NITIN
NITIN  CHAVAN
                    Mr. Amit Shashtri, AGP for the Respondent No.1
CHAVAN Date:
       2022.12.02
       19:01:54
                    Mr. Vijya Dinkarrao Patil for the Respondent Nos. 2, 3 and 4.
       +0530
                    Mr. D.S. Sakhalkar i/b Nutan Moily for the Respondent Nos. 5
                    and 6.
                                                    ----
                                           CORAM : R.D.DHANUKA, AND
                                                         M.M.SATHAYE, JJ.

DATE : 2 DECEMBER 2022

P.C.

. Arguments are concluded. Closed for orders.

2. Ad-interim/status quo order passed by this Court to continue till the pronouncement of Judgment.

M.M.SATHAYE, J. R.D.DHANUKA, J.

                         Sneha Chavan                                           page 1 of 1