Godrej And Boyce Manufacturing ... vs The State Of Maharashtra And 6 Ors
2022 Latest Caselaw 11891 Bom

                           KVM

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                                                                             4 - WP 3537 OF 2019.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN Digitally
        by KANCHAN
                  signed            ORDINARY ORIGINAL CIVIL JURISDICTION
VINOD   VINOD MAYEKAR

MAYEKAR Date: 2022.11.24
        10:44:36 +0530                   WRIT PETITION NO. 3537 OF 2019
                                                   ALONGWITH
                                  INTERIM APPLICATION (L) NO. 30586 OF 2022
                                                        IN
                                         WRIT PETITION NO. 3537 OF 2019
                                                   ALONGWITH
                                      INTERIM APPLICATION NO. 838 OF 2020
                                                        IN
                                         WRIT PETITION NO. 3537 OF 2019
                           Godrej and Boyce Manufacturing Co. Ltd. ..... Petitioners/
                                                                   Applicant
                                VERSUS
                           The State of Maharashtra & Ors.         ..... Respondents

                                                ALONGWITH
                                   INTERIM APPLICATION (L) NO. 32251 OF 2022
                                                    IN
                                        WRIT PETITION NO. 3537 OF 2019

                           Deputy Collector (Land Acquisition) No.7       ..... Applicant

                           IN THE MATTER BETWEEN

                           Godrej and Boyce Manufacturing Co. Ltd.        ..... Petitioners
                                VERSUS
                           The State of Maharashtra & Ors.                ..... Respondents

                           Mr.Navroz Seervai, Senior Advocate, a/w. Ms.Arti Raghavan,
                           Mr.Shanay Shah, i/b. M/s.Bachubhai Munim & Co. for the Petitioners.

                           Mr.Ashutosh Kumbhakoni, Advocate General, a/w. Ms.Jyoti Chavan,
                           A.G.P. for the State and Mr.Akshay Shinde, 'B' Panel Counsel, Ms.
                           Sneha Bhange for the Respondent nos. 1, 3, 4 and 5.

                           Mr.Anil Singh, Additional Solicitor General, a/w. Mr.T.J.Pandian,
                           Mr.Aditya Thakkar, Mr.D.P.Singh, Ms.Savita Ganoo, Ms.Smita
 KVM

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                                                       4 - WP 3537 OF 2019.doc


Thakur, Mr.Pranav Thackur, Mr.Abhishek Bhadang for the Respondent
no.2.

Ms.Akshaya Puthran, a/w. Sargam Agrawal, i/b. M/s.S.K.Singhi &
Co.LLP. for the Respondent no.6.

Ms.Oorja Dhond, i/b. Mr.Sunil Sonawane for the Respondent no.7 -
MCGM.

                           CORAM: R. D. DHANUKA AND
                                  S.G.DIGE, JJ.

DATE : 21ST NOVEMBER, 2022

P.C:-

By consent of parties, place these matters on board at 2.30 p.m.

on 5th December 2022, 6th December 2022, 7th December 2022, 12th

December 2022 and 13th December 2022 for hearing and final disposal.

2. Learned counsel for the parties are directed to file brief

proposition of law, synopsis and compilation of judgments which they

propose to rely upon in support of their rival contentions with copy to

be served upon other side on or before 2nd December, 2022.

3. Learned counsel for the parties have agreed that the arguments

would be concluded during these sessions assigned for this matter.

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