Siemans Ltd vs The State Of Maharashtra And Ors
2022 Latest Caselaw 9239 Bom

           Digitally signed
           by SUMEDH
SUMEDH     NAMDEO
NAMDEO     SONAWANE
SONAWANE   Date:
           2022.09.16
           10:55:04 +0530




                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CIVIL APPELLATE JURISDICTION


                                                    WRIT PETITION NO.3124 OF 2020
                                                                WITH
                                                    WRIT PETITION NO.9638 OF 2021
                                                                WITH
                                                    WRIT PETITION NO.9637 OF 2021
                                                                WITH
                                                    WRIT PETITION NO.9635 OF 2021
                                                                WITH
                                                    WRIT PETITION NO.9636 OF 2021


                              Siemens Limited                                  .. Petitioner
                                       v/s.
                              The State of Maharashtra & Ors.                  .. Respondents




                              Ms. Ankita Vashishta i/by Economic Laws Practice, for the petitioner in
                              all writ petitions.
                              Mr. A. A. Alaspurkar a/w R. P. Kadam AGP- State, for the respondent
                              No.1 in all writ petitions.
                              Mr. Sandip D. Ghaterao, for respondent Nos.2 and 3 in all writ petition.


                                                                   CORAM : R.D. DHANUKA &
                                                                             KAMAL KHATA, JJ.

DATED : 14TH SEPTEMBER, 2022.

P.C. :

2.wp.3124.2020.doc sns

1. We are informed that the pleadings are complete. Learned counsel

for respondent nos.2 and 3 tenders a compilation of judgments

which his clients proposes to rely upon in this matter.

2. Place the matter under the caption 'for directions' on 9th

November 2022 to enable this Court to fix the date for final

hearing.

3. Ad-interim order if any, granted by this Court shall continue to

operate till the next date.

(KAMAL KHATA, J.) (R.D.DHANUKA, J.)

2.wp.3124.2020.doc sns