United Spirits Limited vs The State Of Maharashtra And 2 Ors
2022 Latest Caselaw 1862 Bom

                                                            3-wp2384-21.doc

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


                       WRIT PETITION NO.2384 OF 2021


      M/s.United Spirits Limited                         ...Petitioner
                V/s.
      The State of Maharashtra & Ors.                    ...Respondents


      Mr.Rohan Shah with Mr.Srisabari Rajan, Mr.Parin Musalia,
      Mr.Mohd.Anajwala, Ms.Alya Khan and Mr.Cyrus Jal for the
      Petitioner.

      Ms.Purnima Kantharia, Government Pleader with Ms.Jyoti Chavan,
      AGP and Mr.Himanshu Takke, AGP for the State - Respondent
      Nos.1 and 2.

      Mr.Vikram Naik i/b M/s.VOX Law for the Respondent No.3.

      Mr.Sriniwas B. Bharati, Deputy Commissioner of Sales Tax present
      in Court.

                                  CORAM : R.D. DHANUKA &
                                          S.M. MODAK, JJ.

DATE : 23RD FEBRUARY, 2022.

P.C. :-

1. Place the matter on board after pronouncement of the

judgment in Writ Petition (Lodging) No.10092 of 2020, which was

closed for orders today.

      (S.M. MODAK, J.)                             (R.D. DHANUKA, J.)

                       Digitally signed by
      VASANT           VASANT
      ANANDRAO         ANANDRAO IDHOL
                       Date: 2022.02.25
      IDHOL            14:47:31 +0530        1/1