M/S. Mics, Wardha A Proprietary ... vs Dr. P. Anbalgan, Chief Executive ...
2023 Latest Caselaw 7943 Bom

                                                      1                                         19.WP.705-2022.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                             WRIT PETITION NO. 705 OF 2022
       ( M/s. MICS, A Proprietary concern, Amit S/o Devidas Kadwe
                                     Vs.
       Hon'ble Principal Secretary, Department of Industries, Mining &
                    Marathi Language, Mumbai & Ors. )
                                    WITH
                 CONTEMPT PETITION NO. 212 OF 2022
       ( M/s. MICS, A Proprietary concern, Amit S/o Devidas Kadwe
                                     Vs.
              Dr. P. Anbalgan, Chief Executive Officer & Ors. )

Office Notes, Office Memoranda                            Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. H.R. Gadhia, Advocate for the Petitioner.
                                  Mrs. K.S. Joshi, Addl.G.P. for the Respondent No.1/State.
                                  Mr. S.K. Mishra, Senior Advocate a/b Mr. J.B. Kasat, Advocate for the
                                  Respondent Nos. 2 to 5.
                                  Mr. S. Sarda, Advocate for the Respondent No.6.




                                  CORAM:        AVINASH G. GHAROTE AND
                                                M.W. CHANDWANI, JJ.

DATED : 7th AUGUST, 2023

Mr. Mishra, learned Senior counsel for the respondent Nos. 2 and 5, makes a statement that there is another proceeding pending regarding the allotment of the plot in question at the behest of Patel and Company which is presently with the respondent No.2 in pursuance to the judgment dated 25.01.2023 passed in Writ Petition No. 1494/2022, Patel and Company Vs. The State of Maharashtra & Ors. The representation of the petitioner is also under consideration, he therefore,

2 19.WP.705-2022.odt

requests three weeks' time to place the requisite decision on record, considering which, list the matter on 04.09.2023.

(M.W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.)

SD. Bhimte