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Maharashtra Rajya Rashtriya ... vs Harinagar Sugar Mills ...
2023 Latest Caselaw 1294 Bom

Citation : 2023 Latest Caselaw 1294 Bom
Judgement Date : 7 February, 2023

Bombay High Court
Maharashtra Rajya Rashtriya ... vs Harinagar Sugar Mills ... on 7 February, 2023
Bench: Sandeep V. Marne
 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                WRIT PETITION NO. 3447 OF 2019

 Harinagar Sugar Mills Ltd.(biscuit Division) And
                                                ....PETITIONER
 Anr.
             V/S
 State Of Maharashtra Through The Principal ....RESPONDENT

Secretary And 2 Ors.

WITH WRIT PETITION NO. 3397 OF 2019

Shangrila Food Products Ltd And Anr ....PETITIONER V/S State Of Maharashtra And 2 Ors ....RESPONDENT

WITH INTERIM APPLICATION NO. 3184 OF 2021 In WRIT PETITION 3447 OF 2019

Harinagar Sugar Mills Ltd.(biscuit Division) ....PETITIONER V/S Vedang V. Pittie And 3 Ors And 1 Proposed ....RESPONDENT Respondent

WITH INTERIM APPLICATION LODGING NO. 221 OF 2022 In WRIT PETITION 3447 OF 2019

Dnyandeep Co-operative Credit Society Ltd. - ....PETITIONER Applicant

Page 1/3

V/S Harinagar Sugar Mills Ltd.(biscuit Division) And ....RESPONDENT 4 Ors.

WITH INTERIM APPLICATION LODGING NO. 28278 OF 2021 In WRIT PETITION 3447 OF 2019

Maharashtra Rajya Rashtriya Kamgar Sangh ....PETITIONER (intuc) V/S Harinagar Sugar Mills Ltd.(biscuit Division) And ....RESPONDENT Ors

WITH INTERIM APPLICATION LODGING NO. 5261 OF 2021 In WRIT PETITION 3447 OF 2019

Maharashtra Rajya Rashtriya Kamgar Sangh ....PETITIONER (intuc) V/S Harinagar Sugar Mills Ltd.(biscuit Division) And ....RESPONDENT 3 Ors.

WITH INTERIM APPLICATION LODGING NO. 3457 OF 2020 In WRIT PETITION 3447 OF 2019

The Hindustan Co Operative Bank Ltd. ....PETITIONER V/S Harinagar Sugar Mills Ltd And 4 Ors ....RESPONDENT

Page 2/3

Mr. S.C.Naidu a/w. Mr. Abhay Jadega a/w. Mr. Arun Unnikrishnan i/b. Jadega & Satiya, Advocate for the Petitioners in W.P. No.3447 of 2019 and W.P. No.3397 of 2019. Mr. L.T. Satelkar, AGP for the Respondents No.1 & 2 in W.P. No.3447 of 2019, IA/3184/21, IAL/221/22, IAL/28278/21, IAL/3457/20.

Ms. Jyoti Chavan, AGP for the Respondents No.1 & 2 in W.P. No.3397 of 2019, IAL/225/22, IA/3183/21, IA/197/20. Mr. S.B.Gore, AGP for State in IAL/5261/2021. Mr. Shailesh Pathak a/w. Mr. Jay Vora, Advocate for the Respondent No.3 in W.P. No.3447 of 2019 and for the Applicant in I.A.(L) No.28278 of 2021 and I.A.(L) No. 5261 of 2021.

Mr. Mohd. Moin Khan i/b. Mr. Vishal Ghosalkar, Advocate for the Applicant in I.A.(L) No. 3457 of 2020 in W.P. No.3447 of 2019.

Mr. Pradeep Gole for Intervenor in IAL/221/2022 in WP/3447/2019 and IAL/225/2022 in WP/3397/2019. Mr. Arshad Shaikh a/w. Mr. Sunil Kharwar for R.3 in WP/3397/2019.

CORAM : HON'BLE THE ACTING CHIEF JUSTICE & HON'BLE SHRI JUSTICE SANDEEP V. MARNE, JJ DATE : 7th February, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

Page 3/3

 
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