A. H. Wadia Trust And 4 Ors vs State Of Maharashtra And 7 Ors
2023 Latest Caselaw 1736 Bom

                                                                        Board Sr.No.:-1

  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      ORDINARY ORIGINAL CIVIL JURISDICTION

                 WRIT PETITION NO. 2284 OF 2018

  A. H. Wadia Trust And 4 Ors                   ....PETITIONER
             V/S
  State Of Maharashtra And 7 Ors              ....RESPONDENT

WITH WRIT PETITION NO. 493 OF 2017

A.h. Wadia Trust And 4 Ors. ....PETITIONER V/S State Of Maharashtra And 6 Ors. ....RESPONDENT

WITH CHAMBER SUMMONS IN WRIT PETITION. NO. 212 OF 2019 In WRIT PETITION 2284 OF 2018

A. H. Wadia Trust And 4 Ors ....PETITIONER V/S State Of Maharashtra And 7 Ors ....RESPONDENT

Mr. Atul Damle, Senior Advocate along with Mr Chaitanya chavan, Mr. Nil Patel, Mr. Samir Panwalkar and Mr. Amit Joshi i/by M/s. L.R. & Associates for the Petitioner Mr. Kedar Dighe, AGP, State for the Respondent Nos.1 to 3 and

Mr. V.T. Dubey, for the Respondent No.4

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CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 20th February, 2023 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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