Rattan India Power Limited, ... vs State Of Maharashtra, Thr. Water ...
2023 Latest Caselaw 768 Bom

                                                                  1                                32-WP-8486-2019.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                     PURSIS ST. NO. 21 OF 2023
                                                 IN WRIT PETITION NO. 8486 OF 2019
                                          (Rattan India Power Limited Vs. State of Maharashtra & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                          Court's or Judge's order
                    and Registrar's orders.
                                  Shri Shyam Dewani, Advocate for the petitioner.
                                  Shri A.A. Madiwale, Assistant Government Pleader for respondent No.1/ State.
                                  Shri H.D. Marathe, Advocate for respondent Nos. 2 to 5.

                                  CORAM : A. S. CHANDURKAR AND M.W. CHANDWANI, JJ.

DATE : JANUARY 20, 2023

Pursis has been filed by respondent No.4 along with copy of the judgment of the Hon'ble Supreme Court in The Chief Engineer, Water Resources Department & Ors. Vs. Rattan India Power Limited Through Its Director & Ors. [Civil Appeal No. 8550/2022 decided on 13/1/2023].

The learned Counsel for the parties submit that they do not desire to advance any further arguments in the light of the aforesaid decision. The said statements are accordingly recorded. Pursis is filed. WRIT PETITION NO. 8486/2019 Stand over to 27/1/2023.

(M.W. CHANDWANI, J.) (A.S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:20.01.2023 18:49