A.H. Wadia Trust And 4 Ors vs State Of Maharashtra And 6 Ors
2023 Latest Caselaw 889 Bom

                                                           1 WP 493 OF 2017.doc


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

                               WRIT PETITION NO.493 OF 2017

    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.
Ms.Jyoti Chavan a/w.Mr.Himanshu Takke AGP, for Respondent Nos.1 to 4-
State.
Mr.Jagdish G. Aradwad (Reddy) Respondent Nos.2 & 3-SRA.
                                   ---------

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

DATED : 25th JANUARY, 2023

P.C. :

. Mr.Damle, learned senior counsel appearing for the Petitioners, fairly

states that the case of the present Petitioners is already covered in the

Judgment and Order pronounced by this Court on 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. In that view of the matter, for the reasons to be

recorded separately, this petition is dismissed.

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