Citation : 2022 Latest Caselaw 667 Bom
Judgement Date : 18 January, 2022
4. WP 932 of 2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 932 OF 2018
VVF (India) Ltd. ...Petitioner
vs.
The State of Maharashtra and 2 Ors. ...Respondents
*****
Mr. Sriram Sridharan - Advocate for the Petitioner
Mr. V. A. Sonpal - Special Counsel a/w Ms. Jyoti Chavan - AGP for
the Respondent Nos. 1 and 2.
Mr. Pradeep S. Jetly, Senior Advocate i/by Mr. Dushyant Kumar -
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 at liberty to submit 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.
[S. M. MODAK, J.] [R. D. DHANUKA, J.]
SEEMA Digitally signed
by SEEMA
KSHITIJ KSHITIJ YELKAR
Date: 2022.01.19
YELKAR
17:23:36 +0530
Seema
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