United Spirits Limited vs State Of Maharashtra And 2 Ors
2022 Latest Caselaw 1865 Bom

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

       WRIT PETITION LODGING NO. 10092 OF 2020

 United Spirits Limited                                    ....PETITIONER
              V/S
 State Of Maharashtra And 2 Ors.                         ....RESPONDENT

Mr.Rohan P. Shah A/with Mr.Srisabari Rajan, Mr. Cyrus Jal, Parin Musalia, Mohd. Anajwala, Ms.Alya Khan and Mr.Cyrus Jal i/by Vashi & Vashi for the Petitioner Ms. Jyoti Chavan, AGP, State, for the Respondent Nos. 1 to 3 Mr. Vikram Naik i/by M/s. VOX Law, for the Respondent No. 4

Mr. Anupam Dighe along with Ms. Chandni Tanna i/by M/s.

Mr. Sriniwas Balasaheb Bharati, Deputy Commissioner of Sales Tax present in court

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE SHRIRAM MADHUSUDAN MODAK, JJ DATE : 23rd February, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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