A. H. Wadia Trust And 4 Ors vs State Of Maharashtra And 7 Ors
2023 Latest Caselaw 888 Bom

                                                         1 WP 2284 OF 2018.doc


                   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.                                           ...Petitioners
       Versus
 State Of Maharashtra And Ors.                                         ...Respondents

                                    ---------
Mr.Atul Damle, Senior Advocate a/w.Mr.Chaitanya Chavan, Mr.Sameer
Panwalkar i/b. M/s.LR & Associates, for Petitioner.
Mr.Kedar Dighe, AGP, for Respondent Nos.1 to 3 & 8-State.
Mr.V.T. Dubey, for Respondent No.4.
Mr.Vijay D. Patil, for Respondent Nos.6 to 8.
                                    ---------

                                           CORAM : R.D. DHANUKA &
                                                   M.M. SATHAYE, JJ.

DATED : 25th JANUARY, 2023

P.C. :

1. Mr.Damle, learned senior counsel for the Petitioner states that the

additional affidavit in reply filed by Respondent Nos.2 and 3 has been recently

served upon the Petitioners. Petitioners seek time to file an affidavit in

rejoinder. Petitioners are at liberty to file an affidavit in rejoinder within two

weeks from today and shall serve a copy upon the Respondent's advocate

simultaneously.

2. The Petitioners to point out on the next date as to why the issues

involved in this petition are not covered by the Judgment and Order dated

09.01.2023 in Writ Petition No.1347 of 2019 in case of A.H. Wadia Trust And

Ors. vs. State Of Maharashtra And Ors.

1 WP 2284 OF 2018.doc

3. Place this matter on board for hearing and disposal at 3 pm on

20.02.2023.

(M.M. SATHAYE, J.)                                   (R.D. DHANUKA, J.)