Shri Tirupati Waste Management ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 9883 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    903 WRIT PETITION NO.11971 OF 2019

                 SHRI TIRUPATI WASTE MANAGEMENT
           THROUGH ITS PARTNER VASANT GOVIND KOKE
                                 VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS
                                     ...
               Mr. Sushant V. Dixit, Advocate for Petitioner
              Mr. S.B. Yawalkar, AGP for Respondent / State
    Mr. Kunal Kale, Advocate h/f. Mr. R.S. Deshmukh, Senior Advocate
                         for Respondent Nos.2 & 3
            Mr. N.B. Narwade, Advocate for Respondent No.4
                                     ...

                                    CORAM :     MANGESH S. PATIL &
                                                SANDEEP V. MARNE, JJ.

                                    DATE    :   27-09-2022

PER COURT :

.                 This Writ Petition has been disposed of by final judgment

and order dated 11.08.2022 by imposing costs on the petitioner.                  In

spite of disposal of the writ petition, the matter has been listed

perhaps because the costs have not been deposited.

2. Remove from the Board.

( SANDEEP V. MARNE, J. ) ( MANGESH S. PATIL, J. )

GGP