Asahi India Glass Limited vs The State Of Maharashtra Through ...
2022 Latest Caselaw 630 Bom

                                                                                            6. WP 2923 of 2019.doc




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

                                                WRIT PETITION NO. 2923 OF 2019

                             Asahi India Glass Limited                          ...Petitioner
                                         vs.
                             The State of Maharashtra Through
                             Government Pleader and 2 Ors.                      ...Respondents
                                                             *****
                             Mr. Sriram Sridharan - Advocate for the Petitioner
                             Mr. V. A. Sonpal, Special Counsel a/w Mr. Dushyant Kumar, AGP-for
                             the Respondent-State.
                             Mr. Pradeep Jetly, Senior Advocate a/w Ms. Ruju Thakkar,
                             Mr. Mohamedali M. Chunawala i/by Mr. Gul Asnani - Advocate for
                             the Respondent No. 3.
                                                             *****
                                                CORAM :         R. D. DHANUKA AND
                                                                S. M. MODAK, JJ.

                                                DATE :          18th JANUARY, 2022
                                                                (Through Video Conference)
                             P. C. :-

                             .       The matter is already admitted and required to be heard finally.

2. Office is directed to add this matter in the list of final hearing Board commencing from 14th February 2022.

3. The learned counsel for both the parties are directed to file the brief synopsis and the compilation of the judgments on which they want to rely upon.

4. Ad-interim relief, if any, granted earlier to continue till the next date.

5. Place the matter alongwith Writ Petition No. 932 of 2018.

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

SEEMA     Digitally signed
          by SEEMA
KSHITIJ   KSHITIJ YELKAR
          Date: 2022.01.19   Seema                                                                           1/1
YELKAR    15:50:47 +0530