Khilari Infrastructure Pvt. Ltd. ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 2921 Bom

                                       1                              wp 195.22

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 195 OF 2022

          Khilari Infrastructure Pvt. Ltd.
          Through its Authorized Signatory
          Deepak Jairam Nangre             ..       Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri M. R. Mundhe, Advocate h/f Shri D. S. Manorkar, Advocate
 for the Petitioner.
 Shri A. R. Kale, A.G.P. for Respondent Nos. 1 to 3.


                            WITH
           PUBLIC INTEREST LITIGATION NO. 05 OF 2022

          Abhay Baburao Ingle                          ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Rajdeep D. Raut, Advocate for the Petitioner.
 Shri S. R. Kale, A.G.P. for Respondent Nos. 1 to 3.
 Shri S. S. Chaudhari, Advocate h/f Shri Vivek Deshmukh,
 Advocate for the Respondent No. 5.

                           CORAM :    R. D. DHANUKA AND
                                      S. G. MEHARE, JJ.
                               DATE : 24TH MARCH, 2022.

 ORDER :

. At the request of the learned counsel for the petitioners, place these matters for admission on 01st April, 2022.

2 wp 195.22

2. Affidavit in reply shall be filed by respondents before the next date with copy of the same to be served on the other side in advance. It is made clear that, no further extension of time would be granted for filing affidavit.

3. The parties are at liberty to file brief synopsis and proposition of law along with copies of the judgments relied in support of their contentions with copies of the same to the advocates of other side in advance.

       [S. G. MEHARE, J.]                   [R. D. DHANUKA, J.]

 bsb/March 22