Hal Offshore Ltd vs The State Of Mahrashtra And Anr
2022 Latest Caselaw 1475 Bom

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                                                                              13-wp-2996.18.doc

           Digitally signed
           by BIPIN
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           DHARMENDER
BIPIN
DHARMENDER
           PRITHIANI
           Date:
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
PRITHIANI
           2022.02.11
           17:36:37
           +0530
                                       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 Ltd.                                ... Petitioner
                               Versus
                         The State of Maharashtra and Anr.                ... Respondents

                                                           ******
                         Mr. Ishan Patkar a/w Ms. Jindagi Shah and Ms. Nidhi Shah for the
                         Petitioner in all Writ Petitions.
                         Ms. Jyoti Chavan, AGP for the State-Respondents in WP/2996/2018
                         and WPL/2974/2020.
                         Mr. Himanshu Takke, AGP for the State-Respondents in WP/198/2020,
                         WP/205/2020, WP/207/2020, WP/165/2020, WP/201/2020 and
                         WP/211/2020.
                                                           ******
                                                         CORAM: R. D. DHANUKA AND
                                                                S. M. MODAK, JJ.

DATE : 11th FEBRUARY, 2022 (Through Video Conference)

P.C. :-

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13-wp-2996.18.doc

. This Court will fix a date of hearing of these matters after pronouncement of Judgment in the Writ Petition No. 202 of 2020. Both the parties are directed to file brief written proposition of law along with copies of judgment in support of their rival contention in these matters. A copy of the agreement in question shall also be annexed. A copy thereof to be served on the other side in advance.

2. Such brief written submission shall be filed within three weeks from today. Ad-interim relief, if any granted by this Court to continue until further orders.

      [S. M. MODAK, J.]                         [R. D. DHANUKA, J.]