Bombay Pharamaceuticals Works ... vs State Of Maharashtra Through ...
2022 Latest Caselaw 11659 Bom

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

       WRIT PETITION LODGING NO. 21996 OF 2022

 Bombay Pharamaceuticals Works Pvt. Ltd.             ....PETITIONER
 Through Director Nitin Asaria Vador
            V/S
 State Of Maharashtra Through Urban                ....RESPONDENT

Development And 7 Ors

WITH INTERIM APPLICATION LODGING NO. 34250 OF 2022 In WRIT PETITION STAMP NO. 21996 OF 2022

Bombay Pharamaceuticals Works Pvt. Ltd. ....PETITIONER Through Director Nitin Asaria Vador V/S State Of Maharashtra Through Urban ....RESPONDENT Development And 7 Ors

Dr Birendra Saraf, Senior Advocate along with Mr. Prathamesh Bhargude along with Mr.Gurubala Birajdar for the Petitioner Mr. Abhay Patki, Addl Government Pleader, State for the Respondent No.1 Ms.Pooja Yadav i/by Mr. Sunil Sonawane for the Respondent

Mr. S. S. Redekar, Respondent No.7 Mr. Jeetendra Ranawat i/by Mr. Waquar Ahmad Respondent NO.8

CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE KAMAL KHATA, JJ

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DATE : 15th November, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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