Maharashtra Industrial ... vs Prakash Sitaram Dhone And Another
2022 Latest Caselaw 12623 Bom

                                                                          1                             5-fa-16-2013.odt


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


                                  FIRST APPEAL NO.16/2013
                                            WITH
                              CROSS OBJECTION NO. 39/2013
              Maharashtra Industrial Development Corporation Vs. Prakash Sitaram
                                         Dhone & Anr.

           Office Notes, Office Memoranda                          Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr. Sagdeo, Adv. h/f Mr. M.M. Agnihotri, Adv. for appellant
                                             Mr. U.J. Deshpande, Advocate for Respondent No.1-A to 1-D



                                             CORAM:        AVINASH G. GHAROTE, J.

DATED : 5th DECEMBER, 2022.

First Appellant No. 16/2013 was withdrawn by the appellant. Mr. Deshpande, learned counsel for the cross -objector submits, that the issue raised in the Cross objectionis already covered by the judgment in F.A. No. 483/2010, which is currently before the Hon'ble Apex Court, considering which list the matter after the proceedings before the Hon'ble Apex Court are decided regarding which the information shall be made available by the counsel for the parties.

JUDGE Digitally signed by:MILIND P DESHPANDE MP Deshpande Signing Date:07.12.2022 10:32