Eruda Support Services Private ... vs The State Of Maharashtra And 2 Ors
2022 Latest Caselaw 1793 Bom

Citation : 2022 Latest Caselaw 1793 Bom
Judgement Date : 22 February, 2022

Bombay High Court

Eruda Support Services Private ... vs The State Of Maharashtra And 2 Ors on 22 February, 2022

Bench: R.D. Dhanuka, S. M. Modak

                                                                                                  4. WP 2980 of 2021.doc




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

                                                     WRIT PETITION NO. 2980 OF 2021

                             Geruda Support Services Private Ltd.            ...Petitioner
                                          vs.
                             The State of Maharashtra and 2 Ors.             ...Respondents
                                                               *****
                             Mr. Ishaan Patkar a/w Mr. Yash Dhond, Ms. Jindagi Shah i/by M/s
                             Alaksha Legal - Advocate for the Petitioner
                             Mr. Himanshu Takke - AGP for the Respondent-State
                                                               *****
                                                CORAM :            R. D. DHANUKA AND
                                                                   S. M. MODAK, JJ.

                                                    DATE :              22nd FEBRUARY, 2022

                             P. C. :-

                             .          Mr. Ishaan Patkar, the learned counsel for the Petitioner states that

the issue involved in this petition is similar to issue involved in Writ

Petition No. 202 of 2020 which is closed for Orders by Order dated

15/02/2022. The statement is accepted.

2. Hearing of this matter is adjourned sine dine and would be

considered after pronouncement of the judgment in Writ Petition No. 202

of 2020. Till such time, the Respondents shall not take any coercive steps

against the Petitioner to enforce the impugn Order.

3. Parties to act on the authenticated copy of this Order.



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

SEEMA     Digitally signed
          by SEEMA
KSHITIJ   KSHITIJ YELKAR

YELKAR
          Date: 2022.02.24
          15:35:53 +0530     Seema                                                                                 1/1