Dalmia Bharat Sugar And ... vs State Of Maharashtra Through ...
2022 Latest Caselaw 2262 Bom

Citation : 2022 Latest Caselaw 2262 Bom
Judgement Date : 7 March, 2022

Bombay High Court

Dalmia Bharat Sugar And ... vs State Of Maharashtra Through ... on 7 March, 2022

Bench: G.S. Patel, Madhav J. Jamdar

                                                                     25-ASWP-12747-2019.DOC




                   Ashwini



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
                                    WRIT PETITION NO. 12747 OF 2019


                   Dalmia Bharat Sugar and Industries Ltd                      ...Petitioner
                          Versus
                   State of Maharashtra & Ors                               ...Respondents


                   Mr GS Godbole, i/b Shruti Tulpule, for the Petitioner.
                   Mr SS Panchpor, AGP, for Respondent No. 1-State.
                   Mr Parag Vyas, with Ajinkya Jaibhave & Karuna Yadav, i/b AA
                        Ansari, for Respondent No. 2-UOI.


                                           CORAM         G.S. Patel &
                                                         Madhav J. Jamdar, JJ.

                                           DATED:        7th March 2022
                   PC:-

ASHWINI

HULGOJI 1. Mr Godbole seeks leave to amend to bring on record a GAJAKOSH judgment dated 30th April 2020 by a Division Bench of this Court Digitally signed by ASHWINI HULGOJI GAJAKOSH at Aurangabad in Writ Petition No. 1495 of 2019 and leave to add an additional prayer. Mr Godbole states that he will need to place this Date: 2022.03.08 18:04:11 +0530

judgment on record and will endeavour to distinguish it. He also seeks leave to file a further Affidavit in Support of this Petition.

2. Accordingly, leave to amend without need of reverification by 14th March 2022. A copy of the amended Petition is to be served on the Advocates for the Respondents by 17th March 2022. Mr

7th March 2022 25-ASWP-12747-2019.DOC

Godbole is permitted to file and serve a further Affidavit in Support of the Petition by 17th March 2022. An Affidavits in Reply to the amended Petition and further Affidavit in Support are to be filed and served on or before 28th March 2022.

3. List the matter on 4th April 2022.

(Madhav J. Jamdar, J) (G. S. Patel, J)

7th March 2022