Hal Offshore Ltd vs The State Of Maharashtra And Anr
2022 Latest Caselaw 1485 Bom

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                                                                                         13-wp-202.20.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
           17:36:33
           +0530
                                            WRIT PETITION NO. 202 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.
                         Mr. Himanshu Takke, AGP for the State-Respondents.
                                                      ******
                                                              CORAM: R. D. DHANUKA AND
                                                                       S. M. MODAK, JJ.

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

P.C. :-

. Closed for orders.

2. Place this petition for directions on 15 th February, 2022 to enable the learned AGP to file written arguments summarizing the oral arguments made before this Court so far and to enable the learned counsel for the petitioner to file written arguments in rejoinder to the arguments advanced by the learned AGP. The parties are directed to serve a copy of such written arguments on the other side in Court on the next date. Ad-interim relief granted by this Court to continue till pronouncement of judgment.

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